Andhra Pradesh High Court - Amravati
Gopu Satyanrayana vs Sri Vijayalakshmi Finace, ... on 29 January, 2021
Bench: M.Venkata Ramana
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT8 9/0 a."
FRIDAY, THE TWENTY NINTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
IA No. 2 OF 2021
IN
AS NO: 408 OF 2019
Between:
Gopu Satyanarayana, S/o Babu Rao, aged about 50 years, Occ. Business, R/o H. NO.
59-10-1/1, Weavers Colony, Rajamahendravaram, E.G. District.
.. Appellant/Defendant
(Appellant in AS. No. 408 of 2019
on the file of High Court)
AND
M/s. Sri Vijayalakshmi Finane, Rajahmundry, Rep. by its Proprietor, M.V.S. Prasad, S/o
MBLN Rao, R/o H. NO.56-13-8, Vidhya Nagar, Rajahmundry, East Godavari District.
..Respondent/Plaintiff
(Respondent-in-do-)
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 extend the interim orders dated 12-10-2020 passed in IA. No. 3 of
2019 in AS. No. 408 of 2019.
IA. No. 3 of 2019: 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 proceedings in pursuance of the Judgment and Decree dated
16.04.2018 passed in O.S. No. 1 of 2011 on the file of court of | Addl. District Judge,
East Godavari District, Rajamahendravaram, pending disposal of AS No.408 of 2019,
on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and affidavit filed
herein and Order of High Court dated 12-10-2020 made in IA. No. 3 of 2019 and upon
hearing the arguments of Sri V. Subrahmanyam, Advocate for the Petitioner, and Sri
Mangena Sree Rama Rao, Advocate for Respondent, the Court made the following
ORDER
Heard Sri V. Subrahmanyam, learned counsel for the petitioner and Sri Mangena
Sree Rama Rao, learned counsel for the respondent.
Sri V. Subrahmanyam, learned counsel for the petitioner contended that in view of
the order dated 07-01-2021 and on account of vacation that intervened in between, the
directions of this Court while granting interim stay could not be complied with and now
request time by two weeks.
Sri Mangena Sree Rama Rao, learned counsel for the respondent, formally opposed
this petition.
In the circumstances, accepting the reasons assigned by the petitioner, time is
Y "extended to deposit in terms of order of this Court dated 12-10-2020 and 07-01-2021 on or
"before 12-02-2021.
Sd/- K. Tata Rao.
ASSISTANT R GISTRAR
[TRUE COPY!/
Section Officer
To,
The | Addl. District Judge, Rajamahendravaram, East Godavari District.
One CC to Sri V Subrahmanyam, Advocate [OPUC]
One CC to Sri Mangena Sree Rama Rao, Advocate (OPUC)
One spare copy
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HIGH COURT
MVR,J
DATED: 29-01-2021
ORDER
IA No. 2 OF 2021
IN
AS NO: 408 OF 2019
EXTENSION OF INTERIM ORDER
