Andhra Pradesh High Court - Amravati
Chevula Masthan Rao, vs Devarapalli Ramulamma, on 29 January, 2021
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY ,THE TWENTY NINETH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CIVIL REVISION PETITION NO: 79 OF 2021
Between:
Chevula Masthan Rao, S/o. Chalama Das.
Petitioner/Judgment Debtor/Defendant
AND
Devarapalli Ramulamma, W/o. Bala Swamy, Aged about 41 years, Occ: Housewife,
R/o. D.No.4-16-273, 1 Lane, Potti Sriramulu Nagar, Guntur.
Respondent/Decree Holder/Plantiff
WHEREAS the Petitioner above named through her Advocate Sri
Penumaka Venkata Rao presented this Petition under Section 115 of CPC.. Aggrieved
by the order dated 25.02.2020 passed in EP No.175/2018 in O.S No.406/2015 on the
file of the Principal Junior Civil Judge at Guntur, Guntur District.
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Sri Penumaka
Venkata Rao Advocate for the Petitioner, directed issue of notice to the Respondents
herein to show cause as to why this Civil Revision Petition should not be admitted.
You viz:
Devarapalli Ramulamma, W/o. Bala Swamy, Aged about 41 years, Occ: Housewife, »
R/o. D.No.4-16-273, 1® Lane, Potti Sriramulu Nagar, Guntur.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and affidavit filed therewith (copy
enclosed) this CIVIL REVISION PETITION should not be admitted on or before
01.03.2021 on which date the case stands posted for hearing
IA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed herein, the High Court may be pleased to grant stay of all further
proceedings in E.P. No.175/2018 in O.S No.406/2015 order dated 25.02.2020 on the
file of the Principal Junior Civil Judge at Guntur, pending disposal of CRP No. 79 of
2021, on the file of the High Court.
The Court made the following: ORDER:
Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice
to the respondent by registered post with acknowledgement due and to file proof
of service into Registry by 01.03.2021.
In the meanwhile, there shall be an interim stay of all further proceedings in
E.P. No.175 of 2018 in O.S. No.406 of 2015 on the file of the Court of Principal
Junior Civil Judge, Guntur on condition of the petitioner depositing 50% of the
decretal amount within a period of four (4) weeks from the date of receipt of a
copy of this Order, failing which this interim order stands automatically cancelled
without further reference to this Court.
Post on 01.03.2021.
Sd/- M. SURYANATHA REDDY~
ASSISTANT REGISTRAR
ITTRUE COPY//
For ASSISTANT REGISTRAR
To,
1. The Principal Junior Civil Judge at Guntur, Guntur District.
2. Devarapalli Ramulamma, W/o. Bala Swamy, Occ: Housewife, R/o. D.No.4-16-273,
1 Lane, Potti Sriramulu Nagar, Guntur.(by RPAD along with a copy of petition
and memorandum of grounds)
3. One CC to Sri Penumaka Venkata Rao, Advocate [OPUC]
4. One spare copy
Tvr
HIGH COURT
KSRJ
DATED:29/01/2021
NOTICE BEFORE ADMISSION
CRP.No.79 of 2021
POST ON 01.03.2021
