Mulla Abdul Gaffur vs Yeddula Narasimha Reddy
2021 Latest Caselaw 383 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY SEVENTH DAY OF sana
TWO THOUSAND AND TWENTY ONE
PRESENT
THE HONOURABLE SRI JUSTICE K SURESH REDDY

CIVIL REVISION PETITION No. 1157 of 2020

 

Between:
Mulla Abdul Gaffur, S/o. M. Rajju Saheb
Petitioner/Decree-Holder/Plaintiff
AND
1. Yeddula Narasimha Reddy, S/o. Y.Venkata Subba Reddy, Occ: Business,

R/o. Poluru Village, Nandyal Mandal (Died rep .LRs D2 to D4)

Yeddula Dhanalakshmi, W/o. Late Y. Narasimha Reddy, Occ: Housewife

Yeddula Venkata Subba Reddy, S/o. Late Y.Venkata Reddy, Occ:

Agriculturist .

4. Yeddula Sankaramma, W/o. Y.Venkata Subba Reddy, Occ: Housewife
(All are R/o. H.No. 6/31, Near Basaveswara Swamy Temple, Kota Street,
Poluru Village, Nandyal Mandal, Kurnool District)

Respondents/Judgment-Debtors/Defendants

oN

Revision to the High Court under Section 115 of CPC praying that in the
circumstances stated in the grounds filed herein, the High Court may be pleased
to set aside the decree and order dated 13-03-2020 passed in EP.No.116 of
2019 in OS.No.74 of 2017 on the file of the court of the Principal Senior Civil
Judge, Nandyal and consequently allowed the said EP.

IA.No. 1 of 2020 :-

Petition under Section 151 of CPC praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to suspend the
order and decree passed in EP.No.116 of 2019 in OS.No.74 of 2017 on the file of
the Principal Senior Civil Judge, Nandyal, dated. 13-03-2020, pending disposal of
CRP.No.1157/2020 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 the order of the High Court order dated 02-
11-2020, 04-12-2020 and 05-01-2021 made herein and upon hearing the
arguments of Sri B.S. Reddy, Advocate for petitioner, and of Sri. G.Sravan
Kumar Advocate for the respondents 3&4 the Court made the following

ORDER :-

"It is represented by the learned counsel for the petitioner that notice
sent to the 2" respondent was returned unserved. He requests permission
of this court to take out a fresh personal notice. Permission, as sought for,
is accorded.

Accordingly, the learned counsel for the petitioner is permitted to
take out a fresh personal notice to the 2™7 respondent by registered post
with acknowledgement due and to file proof of service into Registry by 15-
02-2021. |

Post on 15-02-2021.

Interim order granted earlier stands extended by four(4) weeks."

 

// TRUE COPY // ¥
f SECTION OFFICER
 

To

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B oN >

arama yataiacanctaetons me

The Principal Senior Civil Judge, Nandyal, Kurnool District.
One CC to Sri B.S. Reddy, Advocate(OPUC)
One CC to G. Sravan Kumar Advocate (OPUC)

One spare copy.
 

HIGH COURT
KSR.J
DATED: 97-01-2021

POST ON 15-02-2021

ORDER

C.R.P.No.1157 of 2020

EXTENDING THE INTERIM ORDER