Andhra Pradesh High Court - Amravati
Suggu Raghunadh Reddy, vs Chenna Atchanna, on 29 January, 2021
Bench: K Suresh Reddy
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(SHOW CAUSE NOTICE BEFORE ADMISSION} ees
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI;: &
FRIDAY, THE TWENTY NINETH DAY OF JANUARY K
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CIVIL REVISION PETITION NO: 75 OF 2021
Between:
Suggu Raghunadh Reddy, S/o Srinivasa Reddy. Hindu, aged 73 years, R/o D.
No, 49-54-7/4, Balayya Sastry Layout , Seethammadhara, Visakhapatnam.
. Petitioner
AND
Chenna Atchanna, S/o Achanna, Hindu, aged 50 years, R/o D.No. 8-123,
Swarna Bharathi Nagar, Rushikonda, Visakhapatnam.
. Respondents
Whereas the Petitioner above named through his Advocate Sri M Chalapati Rao
presented this Petition under Article 227 of the Constitution of India of C.P.C, praying
that in the circumstances stated in the grounds filed herein, the High Court may be
pleased to cail for the record relating to and connected with the Judgment and decree
dt. 04-05-2020 passed in C.M.A 32 of 2019 on the file of XII Addl! District Judge,
Visakhapatnam confirming the order and decree dt. 30-04-2019 passed in |.A.NO. 1216
of 2016 filed under Order 39 Rules 1 AND 2 and 151 C.P.C in 12-06-2016 O.S 1573 of
2016 on the file of VI Additional. Senior Civil Judge, Visakhapatnam and allow the
C.R.P in the interests of justice.
And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri M Chalapati 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:
Chenna Atchanna, S/o Achanna, R/o D. No. 8-123, Swarna Bharathi Nagar,
Rushikonda, Visakhapatnam.
are be and hereby directed to show cause either appearing in person or through
an Advocate, as to why in the circumstances set out in the petition and the
affidavit filed therewith (copy enclosed) this CIVIL REVISION PETITION should
not be admitted, on or before 15-02-2021 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 in support of the petition, the High Court may be pleased to suspend the
order and decree Dt. 04-05-2020 passed in C.M.A 32 OF 2019 on the file of XII Addl
District Judge, Visakhapatnam confirming the order and decree dt. 30-04-2019 passed
in. LA.NO. 1216 of 2016 filed under Order 39 Rules 1 & 2 and 151 C.P.C in O.S 1573 of
2016 on the file of VI Addl. Senior Civil Judge, Visakhapatnam, pending disposal of
CRP No. 75 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
on the respondent by RPAD and file proof of service in to the Registry.
Post on 15-02-2021." - $d/-E.KameswaraRao
ASSISTANT REGISTRAR
ITTRUE COPY//
SECTION OFFICER
To
4. Chenna Atchanna, S/o Achanna, R/o D. No. 8-123, Swarna Bharathi Nagar,
Rushikonda, Visakhapatnam (by RPAD- along with a copy of petition and
memorandum of grounds)
One CC to Sri. M Chalapati Rao Advocate [OPUC]
One spare copy
on
pr
HIGH COURT
KSRJ
DATED:29/01/2021
POST ON 15-02-2021
NOTICE BEFORE ADMISSION
CRP.No.75 of 2021
