Sepuri Indira, vs Sepuri Swarna Latha
2021 Latest Caselaw 416 AP

3270
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ot
THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAI

   

IA No. 1 OF 2021
IN

AS NO: 19 OF 2021
Between:
1. Sepuri Indira, W/o Late Prof.Chandra Sekhar, aged 71 years, R/o Plot No. 7, D.No. 7-22-
-2/1, Kirlampudi Layout, Visakhapatnam - 530 003.
2. Sepuri Suresh Kumar, S/o Late Chandra Sekhar, aged 53 years, Ro NDMA Bhawan, A-
1, Safdarjing Enclave, New Delhi- 110029. ©
...Petitioners / Appellants
AND
Sepuri Swarna Latha, D/o Late Chandra Sekhar, aged 50 years, R/o Flat FF/2, D.No. 7-
17-13/6, Kirlampudi Apartments, Plot No. 82, Kirlampudi Layour, Visakhapatnam .
...Respondent / Respondent

Counsel for the Petitioner : VSRANJANEYALU
Counsel for the Respondent

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 stay of all further
proceeding pursuant to the decree and judgment Dt. 09.12.2019 passed in OS No. 54/2010 by the
learned XII Addl. District Judge, Visakhapatnam, pending disposal of AS No. 19 of 2021, 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 Sri V.S.R. ANJANEYALU, Advocate for the
Petitioners / Appellants and the court while directing issue of notice to the respondent 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

"(Proceedings taken up through video conferencing) 1LA.NO.1 of 2021

Issue notice upon the respondent.

Learned counsel for the petitioners is permitted to take out personal notice upon the respondent by Registered Post with Acknowledgment Due.

Proof of service be filed.

Adjourned.

Post on 25.02.2021.

Subject to payment of costs imposed within two (2) weeks from date, there shall be an interim order directing that proceedings before the Court below may continue but, no final decree shall be passed without the leave of the Court." A

A

a

7 Sq/-K.TataRao ASSISTANT REGISTRAR /ITRUE COPY// | y

SECTION OFFICER

bus RVoLEAIVE RUG PNAn

To,

The XII Addl. District Judge, Visakhapatnam, A.P.

Ms. Sepuri Swarna Latha, D/o Late Chandra Sekhar, R/o Flat FF/2, D.No. 7-17-13/6, Kirlampudi Apartments, Plot No. 82, Kirlampudi Layour, Visakhapatnam. (By RPAD)

3. One CC to SRI VS R ANJANEYALU Advocate [OPUC]

4. Gac spare copy MSR 7°

Ne

HIGH COURT

JBI

AVSSJ

DATED:28/01/2021

NOTE : POST ON 25.02.2021

ORDER

IA NO. 1 OF 2021

IN AS.NO.19 OF 2021 Oo eee ca ra DIRECTION eS Ce

-SFEBOD21