Dutta Venkateswara Rao vs Villa Satya Veera Venkata Rama Rao
2021 Latest Caselaw 197 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINETEENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
CIVIL REVISION PETITION NO: 20 OF 2020

 
   

 

N.

Between:

Dutta Venkateswara Rao, S/o Seetharamaiah,
Petitioner/
Judgment Debtor

AND

Villa Satya Veera Venkata Rama Rao, S/o Nageswara Rao, R/o Kothapet Village and
Mandal, East Godavari District .

(The name of the District in cause title has been amended as East Godavari in place of
Krishna District as per Court Order dated 1-12-2020 in IA.No.3 of 2020 in CRP.No.20 of
2020)

Respondent/Decree holder

Petition under Article 227 of the Constitution of India, praying that in the
circumstances stated in the grounds filed herein, the High Court may be pleased to
allow the CRP by setting aside the Order in E.P.No.24/2017 in O.S.No.62/2011, dated
20-12-2019 on the file of Court of the Senior Civil Judge, Nuzvid.

IA NO: 1 OF 2020: Petition under Section 151 CPC praying that in the circumstances
Stated in the affidavit filed herein, the High Court may be pleased to stay of all further
proceedings in pursuance of the Order, dated 20.12.2019 in E.P.No.24/2017 in O.S.
No.62/2011 on the file of Court of the Senior Civil Judge, Nuzvid including the arrest of
the petitioner, pending disposal of CRP No.20 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the petition and memorandum
of grounds filed herein and orders of High Court dated 03-01-2020, 23-06-2020 and 20-
07-2020 made herein and Order dated 29-01-2020 & 01-12-2020 made in IA. No. 2 of
2020 and upon hearing the arguments of Sri Ravi Kondaveeti, Advocate for the
Petitioner, the Court made the following

ORDER:

"At request of petitioner, post the matter after two weeks.

Interim order granted earlier is extended for three weeks."

Sd/-T.Madnhavi

ASSISTANT REGISTRAR ITTRUE COPY// For ASSISTANT REGISTRAR

To,

1. The Senior Civil Judge, Nuzvid, Krishna District

2. Villa Satya Veera Venkata Rama Rao, S/o Nageswara Rao, R/o Kothapet Village and Mandal, East Godavari District(BY RPAD)

3. One CC to Sri Ravi Kondaveeti Advocate [OPUC]

4. One spare copy SP

HIGH COURT

- UDPR,J DATED: 19-01-2021

NOTE: POST THE MATTER AFTER TWO WEEKS

ORDER

CRP.No.20 of 2020

EXTENSION OF INTERIM ORDER

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