Citation : 2021 Latest Caselaw 419 AP
Judgement Date : 28 January, 2021
THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE : PRESENT: THE HON'BLE SRI JUSTICE B.KRISHNA MOHAN IA.No, 1 of 2019 IN SA.No. 790 of 2019 Between: B.Padmanabha Reddy, S/o. B.Errama Reddy Petitioner ! (Appellant in SA.No. 790/2019 on the file of the High Court) AND 1. B.Bhaskar Reddy, S/o. Late B.Narasimha Reddy, Occ: Cultivation, R/o. _ Mangadanapalle, Yadamari Mandal, Chittoor District. 2. B.Subba Reddy, S/o. Late B.Krishna Reddy, Occ: Cultivation, R/o. Mangadanapalle, Yadamari Mandal, Chittoor. 3. B.Kuppi Reddy, S/o. Narasimha Reddy, Occ: Cultivation, R/o. Mangadanapalle, Yadamari Mandal, Chittoor District. 4. M.Mohan Reddy, S/o. Muni Reddy, Occ: Cultivation, R/o. Vepanapalle, Yadamari Mandal, Chittoor District. Respondents (Respondents in do) 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 operation of the decree and judgment dated 30-08-2019 made in AS.No. 71 of 2017 on the file of the court of the VIII Additional District Judge, Chittoor, pending disposal of SA.No. 790/2019 on the file of the High Court. , The Petition coming on for hearing upon perusing the petition and grounds filed herein, and the orders of the High Court dated. 18-02-2020, 09-09-2020, 20-10-2020, 02-12-2020 and 06-01-2021 made herein and upon hearing the arguments of Sri S.V.Muni Reddy, Advocate for the Petitioner, the Court made the following | ORDER:
"At the request of the learned counsel for the appellant, list the matter after two (2) weeks.
Interim order granted earlier by this Court is extended by four (04) weeks."
Sd/-K.TataRao
ASSISTANT REGISTRAR I TRUE COPY // Aly for, SECTION 'OFFICER
The VIII Additional District Judge, Chittoor.
The I Additional Junior Civil Judge, Chittoor.
One CC to Sri S.V.Muni Reddy, Advocate(OPUC) One spare copy.
To
oN N >
SP
HIGH COURT
BKMJ
DATED: 28-01-2021
NOTE: LIST THE MATTER AFTER TWO (2) WEEKS.
ORDER
IA.NO. 1 OF 2019 IN SA.NO. 790 OF 2019
EXTENDING THE INTERIM ORDER
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