Citation : 2021 Latest Caselaw 367 AP
Judgement Date : 25 January, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~
MONDAY, THE TWENTY FIFTH DAY OF JANUARY, TWO THOUSAND AND TWEN
:PRESENT: KO
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN -- (58
l.A No. 3 of 2020 --
IN
S.A.No. 235 of 2020 ~
f
Between :- Se
Gorantla Vara Prasad, S/o. Ananthaiah, APSRTC Driver, R/o. Door No.15-14-47, " wae
4" Cross Road, R.T.C. Colony, Guntur.
...Petitioner
(Appellant injS.A.No. 235 of 202Q--
on tHe file of High Court)
AND .
Appajosyula Rama Seshu, S/o. Subramanya Sastry, Retd. Employee,
R/o. Santhosh Nagar, N.G.O. Colony, Guntur.
Respondents/Respondents--
(Respondents in-do-)
Petition under Section 148 of CPC R/w. Sec. 151 of CPC, praying that in the
circumstances stated in the affidavit filed herein, the High Court may be pleased to
extend the time to deposit an amount of Rs.50,000/- in the court below, as per order
dated 12-10-2020 in S.A.No.235 of 2020 in the interest of justice, pending disposal of
SA.No. 235/2020 on the file of the High Court. -
1.A.No. 2 of 2020 :-~ -
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 Stay the
operation of the decree and judgment dt.19-09-2017 in 0.S.559 of 2016 passed by the
1st Additional Junior Civil Judge Court Guntur, pending disposal of SA No. 235 of 2020,
on the file of the High Court. ~
This petition coming on for hearing upon perusing the petition and grounds
filed in support of S.A. and the orders of the High Court dated. 12-10-2020 made in
S.A.No. 235 of 2020 and upon hearing the arguments of Sri A.R. Srinivas Murthy,
Advocate for the Petitioner, the Court made the following ---
ORDER :-
"The time is extended to comply with the orders of this Court, dated
12.10.2020 by another three (3) weeks from today. In default, the order dated
12.10.2020 shall stand vacated.
Post the matter after three (3) weeks." -~
()
Sd/-M.RameshBabu
EGISTRAR
//TRUE COPY// ASSIST a "
SECTIQN OFFICER
To
1.The Principal District Judge, Guntur.~--
2.The | Additional Junior Civil Judge, Guntur. ~~
3.One CC to Sri A.R. Srinivas Murthy, Advocate(OPUC) ----
4.One spare copy.
TKK
HIGH COURT
BKM.J
DATED : 25-01-2021
ORDER
|.A. No. 3 of 2020 IN S.A. No. 235 of 2020
DIRECTION
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!