Pilla Appa Rao vs Palli Appalanaidu
2021 Latest Caselaw 422 AP

-IN THE HIGH COURT OF ANDHRA PRADESH AT! AMARAVATI

THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA

Mek DAR Ea,

 

1.A. No. 1 of 2018
IN

A.S. No. 1917 of 2018
Between :-
1.Pilla Appa Rao, S/o. late Pentayya.
2.Palli Pentayya, S/o. Sanyasi
3.Pyla Mutyalamma, W/o. Pothuraju
(Respondent Nos. 2 & 3 are transpose as Appellant Nos. 2 & 3 as per court
Order dt. 19-1-2021 in I.A.No. 1 of 2019)

 

...Petitioner
(Appellant in A.S.No. 1917 of 2018
on the file of High Court)
AND
1.Palli Appalanaidu, S/o. late Sanyasi, R/o. Bapatapalem Village,
H/o. Bharanikam Village, Paravada Mandal, Visakhapatnam District.
2.Palli Mutyalamma (died)
3.Sabbavrapu Nagulamma, W/o. Tatalu, R/o. Dopperla Village,
Atchuthapuram Mandal, Visakhapatnam District.
. Respondents
(Respondents in-do-)

Petition under Section 151 C.P.C, praying that in the circumstances stated in
the affidavit filed herein, the High Court may be pleased to grant stay of all further
proceedings pursuant to the judgment and decree dated 9.7.2018 passed in O.S.No.
323 of 2004 by the learned X Additional District and Sessions Judge, Visakhapatnam at
Anakapalle, pending disposal of A.S. No. 1917 of 2018, 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 order of High Court dt. 19-01-2021 made in
|.A.No. 1 of 2019 and upon hearing the arguments of Sri V.S.R. Anjaneyulu, Advocate
for petitioners and Sri P. Rajasekhar, Advocate for Respondent No.1, the Court made |
the following ORDER :-

"In the circumstances, the trial Court is directed to proceed with the final
decree proceedings if any, and shall not pass any final decree, until further
orders.

The petitioner is directed to deposit costs awarded by the trial Court within
four weeks from now and in the event of failure to deposit the costs so directed,
the above interim order stands vacated automatically without there being any
further order of the Court.

List the appeal after eight weeks under the caption 'for final hearing'."

Sd/- CH. SUBRAHMANYA SARMA,
ASSISTANT REGISTRAR
//TRUE COPY// by "--

for ASSISTANT REGISTRAR

To
1.The X Additional District and Sessions Judge, Visakhapatnam

at Anakapalle. (By RPAD)
2.One CC to Sri V.S.R. Anjaneyulu, Advocate [OPUC]
3.One CC to Sri P. Rajasekhar, Advocate(OPUC)
4.One spare copy
TKK
 

HIGH COURT

MVR.J

DATED:28-01-2021

ORDER

IA. No. 1 of 2018

IN AS.No.1917 of 2018

DIRECTION

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