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Katnam Satyavani vs Motupalli Padma Rao
2021 Latest Caselaw 202 AP

Citation : 2021 Latest Caselaw 202 AP
Judgement Date : 19 January, 2021

Andhra Pradesh High Court - Amravati
Katnam Satyavani vs Motupalli Padma Rao on 19 January, 2021
Bench: M.Venkata Ramana
aoe

[ 3164 ]

(SHOW CAUSE NOTICE BEFORE ADMISSION)
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 M.VENKATA RAMANA
FIRST APPEAL NO: 9 OF 2021

Between:
Katnam Satyavani, W/o Venkata Murali Krishna Rao, aged about 51 years, Housewife,
R/o.LIG-611, BHEL, Ramachandrapuram, Hyderabad 502302
.. Appellant/Defendant No.1
AND

1. Motupalli Padma Rao, S/o Adinarayana, aged about 60 years, Cultivation and
Business, R/o 4-98, Railway Station Road, Veeravasaram, West Godavari
District.

...Respondent No.1/Plaintiff

2. Katnam Trinadha Venkata Subba Rao, S/o late Sriramulu, aged about 58 years,

Business, R/o Dr.No.18-6-31, Motupalli Vari Street, Bhimavaram 1
...Respondent No.2/Defendant No.2

WHEREAS the Appellant above named through his Advocate Sri
V.S.R.ANJANEYALU presented this Appeal Under Section 96 R/w Order 41 Rule 1 of
CPC, against Decree and Judgment delivered in O.S.No.114 of 2014, on the file of the
learned III Additional District Judge, Bhimavaram, Dt.02.01.2020.

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri V.S.R.Anjaneyalu, Advocate
for the Petitioner, directed issue of notice to the Respondents herein to show cause as
to why this FIRST APPEAL should not be admitted.

You viz:
1. Motupalli Padma Rao, S/o Adinarayana, R/o 4-98, Railway Station Road,
Veeravasaram, West Godavari District.
2. Katnam Trinadha Venkata Subba Rao, S/o late Sriramulu, R/o Dr.No.18-6-31,
Motupalli Vari Street, Bhimavaram 1

are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted.

The Court made the following:
ORDER:

"Heard Sri V.S.R.Anjaneyulu, learned counsel for the appellant. Notice to the respondents.

List during fourth week of February, 2021."

. Sd/-E.Kameswara ao ITRUE COPY// ASSISTAM ISTRAR

SECTION OFFICER

To,

4. Motupalli Padma Rao, S/o Adinarayana, R/o 4-98, Railway Station Road, Veeravasaram, West Godavari District.

2. Katnam Trinadha Venkata Subba Rao, S/o late Sriramulu, R/o Dr.No.18-6-31, Motupalli Vari Street, Bhimavaram 1 (Addresses 1 & 2 by RPAD- along with a copy of petition and memorandum of grounds)

3 One CC to Sri. V.S.R.Anjaneyalu, Advocate [OPUC]

4. One spare copy

MM

HIGH COURT

MVRJ

DATED:19/01/2021

NOTE: LIST DURING FOURTH WEEK OF FEBRUARY, 2021

NOTICE BEFORE ADMISSION

AS.No.9 of 2021

 
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