Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Yedlapalli Venkata Krishna vs Paleti Veera Prasad
2021 Latest Caselaw 336 AP

Citation : 2021 Latest Caselaw 336 AP
Judgement Date : 22 January, 2021

Andhra Pradesh High Court - Amravati
Yedlapalli Venkata Krishna vs Paleti Veera Prasad on 22 January, 2021
Bench: M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
FRIDAY, THE TWENTY SECOND DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE

:PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

IA No. 3 OF 2019

IN
AS NO: 735 OF 2019

   

Between:
Yedlapalli Venkata Krishna, S/o Lakshmaiah, Hindu, aged about 43 years, Cultivation,
R/o Kambhampadu Village, Pedakurapadu Mandal, Guntur District.
...Petitioner
(Petitioner in AS 735 OF 2019
on the file of High Court)
AND
Paleti Veera Prasad, S/o Rama Rao, Hindu, aged about'42 years, Business, R/o
D.No.8-55, Peda Parimi Village, Thulluru Mandal, Guntur District.
...Respondent
(Respondents in-do-)

Petition under Order 41 Rule 5 R/w Section of 151 C.P.C praying that in the
circumstances stated in the affidavit filed in support of the petition, the High Court may
be pleased To grant stay of Judgment and Decree in O.S.No. 205/2016 in the court of
the Senior civil Judge, Mangalagiri, Pending disposal of AS No. 735 of 2019, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s T.V.Sri Devi, Advocate
for the Appellant and Sri Ramesh Bethapudi for the Respondent, the Court made the
following.

ORDER:

"Since the appeal is admitted and since there are questions that require consideration, at this stage, there shall be interim stay of all further proceedings including execution of the decree in O.S.No.205 of 2016 on the file of the Court of learned Senior Civil Judge, Mangalagiri, until further orders, subject to the petitioner depositing 50% of the suit amount with full costs within six weeks from this day.

On such deposit, the respondent is permitted to withdraw the suit costs only, without furnishing any security. Balance amount shall be invested in a Fixed Deposit in State Bank of India, Mangalagiri Main Branch, initially for a period of two years, subject to renewal from time to time.

Notice.

ITTRUE COPYI//

For ASSISTANT REGISTRAR To,

--_

. The Senior civil Judge, Mangalagiri

2. Paleti Veera Prasad, S/o Rama Rao, R/o D.No.8-55, Peda Parimi Village, Thulluru Mandal, Guntur District. (By RPAD)

One CC to M/s T.V.Sri Devi, Advocate [OPUC]

One CC to Sri. Ramesh Bethapudi, Advocate [OPUC]

One spare copy

ok w

MM

é é

/

Seton

HIGH COURT

MVRJ

DATED:22/01/2021

ORDER

1A No. 3 OF 2019

IN AS NO: 735 OF 2019

INTERIM STAY

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter