M Thirumaleswara Reddy vs K Ranga Reddy
2021 Latest Caselaw 387 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WEDNESDAY, THE TWENTY SEVENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE

:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI

AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI

 

AS NO: 318 OF 2020
Between:

M. Thirumaleswara Reddy, S/o. M.S.Ananda Reddy.
.. Appellant herein/Plaintiff No 1.in OS,

AND

--

. K. Ranga Reddy, S/o.K.Balaranga Reddy Aged 58 years, R/o. Door No.44/114
Up-Stairs, Prakasham Nagar, Kurnool.
2. K.Surendra Reddy, S/o.K.Venkata Reddy Aged 58 years R/o. Door No.40/37L-
13-B-1, River View Colony Kurnool.
3. P.Chandra Mohan Reddy, S/o.P.Seetharami Reddy Aged 58 years R/o. Door
No.87/744 Madhava Nagar Kurnool.
4. Vadde Venkata Swamy, s/o.late Yellappa aged 68 years R/o. Orvakal Village
and Mandal Kurnool District.
5. Smt.Vadde Lakshmi Devi, W/o.Vadde Venkata Swamy aged 63 years R/o.
Orvakal Village and Mandal! Kurnool District.
6. Vadde Srinivasulu, S/o.Vadde Venkata Swamy aged 44 years R/o. Orvakal
Village and Mandal Kurnool District.
7. Vadde Lakshmi Devi, W/o.Vadde Srinivasulu aged 42 years R/o. Orvakal Village
and Mandal Kurnool District.
8. Vadde Ramanjaneyulu, S/o.Vadde Venkata Swamy aged 39 years R/o. Orvakal
Village and Mandal Kurnool District.
9. Y.Venkata Subba Reddy, S/o.Jate Venkateswara Reddy Aged 39 years R/o.
Orvakal Village and Mandal Kurnool District.
10. Y.Nagalingeswara Reddy, S/o.Y.Chinna Hussain Reddy R/o. Orvakal Village and
Mandal Kurnool District.
...Respondents herein / Defendants in O.S.
11.D.Udaya Bhaskar, S/o Satya Prakash SKD Colony, Kurnool.
...Respondents herein / Plaintiff No. 2
(R-11 in this AS is not necessary party to this AS only)

Appeal under Section 96 of CPC, against the Decree and Judgment in O.S. No.
24 of 2012 on the file of the IV Additional District Judge's Court, Kurnool, dated 18-05-
2020.

IA. No. 1 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
grant injunction, restraining the Respondents herein from alienating the Petition
schedule properties mentioned in O.S. No. 24 of 2012, on the file of the file of the IV
Additional District Judge, Kurnool, pending disposal of AS No. 318 of 2020, on the file
of the High Court.

The petition coming on for hearing and upon perusing the p tition and memo of
grounds filed herein and Order of High Court dated 16-12-2020 made in IA. No. 1 of
2020 and upon hearing the arguments of Sri G. Ramesh Babu, Advocate for Petitioner,
the Court made the following
 

 

ORDER

For filing proof of service, post on 09-02-2021.

Interim Order granted earlier shall stand extended by four weeks or until further

orders whichever is earlier. DEPUTY ni IITRUE COPY// SECTION'

For ASSISTANT REGISTRAR

To,

1. The IV Additional District Judge, Kurnool, Kurnool District

2. One CC to Sri. G Ramesh Babu Advocate [OPUC]

3. One spare copy

skm

HIGH COURT JB,J &'AVSS,J DATED: 27-01-2021

NOTE: POST ON 09-02-2021

ORDER

AS.NO.318 OF 2020

EXTENSION OF INTERIM ORDER