Sivamma vs S Ramakrishna Reddy
2021 Latest Caselaw 31 AP

[ 3233 ]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SIXTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

1A No. 1 OF 2021

IN

SA NO: 7 OF 2021 ~

  

Between:
1. Smt Sivamma, W/o Late Venkatasiva Reddy, aged 62 years,
2. S.Sreenivasa Reddy, S/o Late Venkataiah, aged 67 years,

Both R/o Papireddypalli, H/o Boodili, Gorantla Mandal, Ananthapuram District
_..Petitioners/
Appellants
(Petitioner in SA 7 OF 2021
on the file of High Court)
AND
S.Ramakrishna Reddy, S/o Mallappa @ Malli Reddy, aged about 62 years, R/o
Papireddypalli, H/o Boodili, Gorantla Mandal, Ananthapuram District
_..Respondent
(Respondents in-do-)

Counsel for the Petitioner : SRI N.RANGA REDDY

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to suspend the
operation of the Judgment and Decree dated 23.11.2020 passed in A.S.No.04/2018 on
the file of the Court of II Additional District Judge, Hindupur, pending disposal of
SA No. 7 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).

ORDER:

"Notice to the respondent.

Learned counsel for the petitioners/appellants is permitted to take out notice to the respondent by Regd. Post with acknowledgment due and file proof of service in the Registry within a period of three weeks from today.

Post after four (04) weeks.

In the meanwhile, the parties are directed to maintain status-quo, as on today, with respect to the suit schedule property."

Sd/-B.NarsingaRao ASSISTANT REGISTRAR

ITTRUE COPY! SECTION OFFICER

For ASSISTANT REGISTRAR To,

_

_ The II Additional District Judge, Hindupur

2. S Ramakrishna Reddy, S/o Mallappa @ Malli Reddy, R/o Papireddypalli, H/o Boodili, Gorantla Mandal, Ananthapuram District (By RPAD)

One CC to Sri. N.Ranga Reddy, Advocate [OPUC]

One spare copy

BX

MM

HIGH COURT

BKMJ

DATED:06/01/2021

NOTE: POST AFTER FOUR WEEKS

ORDER

1A No. 1 OF 2021

IN SA NO: 7 OF 2021

STATUS QUO

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