Andhra Pradesh High Court - Amravati
Kutha Veera Reddy vs Irra Chinna Appanna on 28 January, 2021
Bench: Joymalya Bagchi, A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
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
|.A. No. 1 of 2021
IN
A. S. No. 14 of 2021
Between:-
Kutha Veera Reddy, S/o. Sanyasi Reddy.
bees Petitioner
(Appellant in A.S. No. 14 of 2021
on the file of the High Court)
AND
1.lrra Chinna Appanna, S/o. Kittayya, R/o. Boddaudipalem,
Gurrampalem Post, Pendurthi Mandal, Visakhapatnam.
2.Irra Govinda, S/o. Chinn Appanna, R/o. Boddaudipalem,
Gurrampalem Post, Pendurthi Mandal, Visakhapatnam.
3.Ywellina Madhavi, W/o. Satyanarayana, Ex. Hero Honda Showroom Owner,
R/o. Pulagapalem Road, Sivalayam and Svia Sai Enclave, Opposite Road,
Dr.No. 114, New Dr.No. 79/180, Pendurthi, Visakhapatnam.
4.Eeduri Victor Paul, S/o. late Basavayya, R/o. D.No.11-129,
Sivalayam Street, Srama Sakti Nagar, China Mushiniwada, Visakhapatnam.
...Respondents
(Respondent in -do-)
COUNSEL FOR THE PETITIONER : Sri G. Rama Gopal
COUNSEL FOR THE RESPONDENTS
Petition under Order 39 Rules 1 & 2 of C.P.C., praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to grant Ad-interim Injunction against the Defendants restraining them
from alienating or creating any encumbrances or altering the nature of the
property, pending disposal of A.S. No. 14 of 2021 on the file of High Court
which is preferred against the Decree and Judgment, dated 31-10-2019 in
O.S.No. 179 of 2014 on the file of the VII Additional District and Sessions Judge,
Visakhapatnam. .
The Court while directing issue of notice to the Respondents 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)
"Issue notice upon the respondents.
Learned counsel for the petitioner is permitted to take out personal
notice upon the respondents by Registered Post with Acknowledgement
Due.
Proof of service be filed.
Adjourned.
Post on 11.02.2021.
Contd..2....
Heard parties.
Any action taken in respect of the suit Property shall abide by the
result of the appeal."
_
Sd/-M.Suryanadha Reddy
ASSISTANT,REG RAR
/1 TRUE COPY // SECTION OFFICER
for
To
1.The VII Additional District and Sessions Judge, Visakhapatnam.
2.lrra Chinna Appanna, S/o. Kittayya, R/o. Boddaudipalem,
Gurrampalem Post, Pendurthi Mandal, Visakhapatnam.
3.Irra Govinda, S/o. Chinn Appanna, R/o. Boddaudipalem,
Gurrampalem Post, Pendurthi Mandal, Visakhapatnam.
4.Ywellina Madhavi, W/o. Satyanarayana, Ex. Hero Honda Showroom Owner,
R/o. Pulagapalem Road, Sivalayam and Svia Sai Enclave, Opposite Road,
Dr.No. 114, New Dr.No. 79/180, Pendurthi, Visakhapatnam.
5.Eeduri Victor Paul, S/o. late Basavayya, R/o. D.No.11-129,
Sivalayam Street, Srama Sakti Nagar, China Mushiniwada, Visakhapatnam.
(Addressee Nos. 2 to 5 by RPAD)
6.One CC to Sri G. Rama Gopal, Advocate (OPUC)
7.Two spare copies.
TKK
HIGH COURT
JB.J & AVSS.J
DT.28-01-2021.
ORDER
|.A.No. 1 of 2021
IN
A.S.No. 14 of 2021.
DIRECTION
AND NOICE
