Ganji Sreenivasa Rao vs Chirra Malla Reddy
2021 Latest Caselaw 201 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 
  

oo AS

TUESDAY, THE NINETEENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE

'PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND

THE HONOURABLE SRI JUSTICE A V SESHA SAI

AS.NO: 52 OF 2020 |

Between:
Ganji Sreenivasa Rao, S/o. Sri G.Punnaiah
Appellant/Defendant No.2
AND

1. Chirra Malla Reddy, S/o. Sri Ch.Sura Reddy, Occ: Advocate, R/o. Door No. 5-13-11, .
2/12, Brodipet, Guntur, Guntur District, Andhra Pradesh.
, Respondent/Plaintiff
2. Gorakanti Sabasiva Rao, S/o. Sri G.Veera Bhadraiah, Occ: Proprietor, Sambasiva Rice
Mill, Uppalapadu Village, Pedakakani Mandal, Guntur District, Andhra Pradesh.
Respondent/Defendant No.1

Appeal Under Section 96 of CPC against the Judgment and Decree dt. 16-07-2019 in
OS.No. 260/2011 on the file of the court of the IV Additional District Judge, Guntur, Guntur
District, Andhra Pradesh.

IA.No. 1 of 2020:

Appeal under Section 151 of CPC praying that in the circumstances stated in the
grounds filed herein, the High Court may be pleased to grant stay of all further proceedings in
pursuance of the judgment and decree in OS.No. 260/2011 dt. 16-07-2019 on the file of the
court of the IV Additional District Judge, Guntur, Guntur District, Andhra Pradesh, pending
disposal of AS.No. 52/2020 on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed
herein and the orders of the High Court dated. 30-01-2020, & 28-02-2020 made in IA.No.
1/2020 and Order dated 17-11-2020 made herein and upon hearing the arguments of
Sri K.Chidambaram, Advocate for the Petitioner and of Sri M.\V.Subba Reddy, Advocate for the
Respondent No.1, the Court made the following

ORDER:

(Proceedings taken up through video conferencing)

Upon deposit of costs before the Court below within fortnight from date, interim order granted earlier shall continue. Respondent No.1- decree holder is at liberty to withdraw the costs, subject to undertaking

to refund if the appeal is allowed.

Post the matter for hearing on 16.02.2021.

Oe Sd/- A. Surya Prakasa Rao REGISYRAR ITTRUE COPY// DEPUTY f

SECTION OFFICER, .ar

To

1. The IV Additional District Judge, Guntur, Guntur District.

2. One CC to Sri K.Chidambaram, Advocate(OPUC)

3. One CC to Sri M.V.Subba Reddy, Advocate(OPUC)

4. Two spare copies. Skm

HIGH COURT

JB,J & AVSS,J

DATED:19-01-2021

NOTE: POST THE MATTER FOR HEARING ON 16-02-2021

ORDER

AS.No.52 of 2020

EXTENSION OF INTERIM ORDER

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