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Dwarmpudi Chowdara Reddy, vs Kantipudi Ravi Kumar,
2021 Latest Caselaw 455 AP

Citation : 2021 Latest Caselaw 455 AP
Judgement Date : 29 January, 2021

Andhra Pradesh High Court - Amravati
Dwarmpudi Chowdara Reddy, vs Kantipudi Ravi Kumar, on 29 January, 2021
Bench: B Krishna Mohan
| [ 3233 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE. - >...
FRIDAY, THE TWENTY NINETH DAY OF JANUARY, 07.
TWO THOUSAND AND TWENTY ONE. ao
: PRESENT: ,
THE HONOURABLE SRI JUSTICE B KRISHNA MOHA
S A NO: 25 OF 2021

 

   

Between:
Dwarmpudi Chowdara Reddy, S/o Venkata Reddy, Aged about 42 years,Occ
Cultivation, R/o D.No.10-168,Someswaram, Rayavaram Mandal, East Godavari District.

...Appellant/ Appellant/Defendant
AND
Kantipudi Ravi Kumar, S/o Somaraju, Aged about 45 years, Occ: Private Employee, R/o
D.No.85-3-2/2,All Bank Colony, Rajamahendravaram, East Godavari District.

...Respondent/ Respondent/Plaintiff

WHEREAS the Appellant above named through his Advocate Sri K Rama Koteswara Rao presented this Second Appeal under Section 100 CPC, aggrieved by the Judgment and Decree passed in A.S.No.124 of 2019 dated 14.10.2020 on the file of the Court of the Principal District Judge, East Godavari at Rajamahendravaram, wherein--confirméd-the Judgment and Decree passed in O.S.No.124 of 2017 dated 01.05.2019 on the file of the Court of the | Additional Junior Civil Judge, Rajamahendravaram, East Godavari District.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri K.Rama Koteswara Rao, Advocate for the Petitioner, directed issue of notice to the Respondent herein to show cause as to why this SECOND APPEAL should not be admitted.

You viz:

Kantipudi Ravi Kumar, S/o Somaraju, Aged about 45 years, Occ: Private Employee, R/o D.No.85-3-2/2,All Bank Colony, Rajamahendravaram, East Godavari District.

are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the appeal and the memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted.

The Court made the following: ORDER

"Notice to the respondent.

- Learned counsel for the appellant is permitted to take out fresh notice to the respondent and file proof of service within two(2) weeks from today. A Post the matter after three(3) weeks."

Sd/-T.Madhavi

ITRUE COPY// na ae | {A i To . SECTION OFFICER

1. Kantipudi Ravi Kumar, S/o Somaraju, Aged about 45 years, Occ: Private Employee, R/o D.No.85-3-2/2,All Bank Colony, Rajamahendravaram, East Godavari District. (by RPAD- along with a copy of petition and memorandum of

grounds) One CC to Sri K Rama Koteswara Rao, Advocate [OPUC]

One spare copy

ON

SP

HIGH COURT

BKMJ

DATED: 29/01/2021

POST THE MATTER AFTER THREE (3) WEEKS.

NOTICE BEFORE ADMISSION SA.No.25 of 2021

 
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