K.V.Mohana Rao, vs Mecharla Lakshminarayana
2021 Latest Caselaw 465 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI __..

    

  

FRIDAY, THE TWENTY NINTH DAY OF JANUARY, TWO THOUSAND AND 4 WENTY ONE '
: PRESENT:
THE HON'BLE SRI JUSTICE M.VENKATA RAMANA
CIVIL MISCELLANEOUS APPEAL NO: 523 OF 2018
Between:

K.V. Mohana Rao, son of late Gopala Rao,
Appellant/Respondent No.1/Appellant

AND

1. Mecharla Lakshminarayana, S/o. late Appanna, Rtd. Village Secretary, Resident
of Kothavalasa village and Mandal, Vizianagaram District Vizianagaram

veveas Respondent/Appellant/Defendant No.3

2. Sirivuri Ganeswara Rao, S/o. late Venkata Narayana Raju, Security Guard, C/o.
Prakash Babu, Dolphin Tiles Factory, Kantakapalli, Kothavalasa Mandal,
Vizianagaram District

3. Reddi Sanyasi Rao, S/o. late Atchanna, resident of Door No.15-53, Plot No.56,
R.R.V.Puram, Vepagunta Mandal, Visakhapatnam.

_..Respondents/Respondents 1 & 2 /Defendants 1 & 2

Petition under order 43 rule 1 (u) of CPC., aggrieved by the order of Remand
passed in AS.No.09/2016, dt 30-12-2017 on the file of the Principal District Judge,
Vizianagaram against the Judgment and Decree in OS.No.56/2010, dt 07-01- 2016 on
the file of the Senior Civil Judge, Parvathipauram camp Court at Vizianagaram,

IA NO: 1 OF 2018

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay all further proceedings in
OS No.56/2010 on the file of the Senior Civil Judge, Parvathipuram, camp at
Vizianagaram, pending disposal of CMA 523 of 2018, on the file of the High Court.

The Appeal coming on for hearing, upon perusing the Petition and memo of
grounds filed herein, and Order of High Court dated 15-06-2018, 15-07-2019,
23-07-2019, 3-01-2020, 05-02-2020 and 25.02.2020 made herein and upon hearing the
arguments of Sri M Balasubrahmanyam, Advocate for the Petitioner, the Court made
the following

ORDER:

"At request of both the learned counsel, list this matter under the caption

'for final hearing' on 03.03.2021. Interim order granted earlier stands extended until further orders."

; Sd/-E.Kameswara "YY

For. SECTION GFFICER

To,

The Principal District Judge, Vizianagaram The Senior Civil Judge, Parvathipuram, camp at Vizianagaram One CC to Sri. M Balasubrahmanyam, Advocate [OPUC]

One spare copy

MSR

RwWN>

HIGH COURT

MVR,J

DATED: 29-01-2021

NOTE : POST ON 03.03.2021 UDER THE CAPTION "FOR FINAL

HEARING".

ORDER

CMA.NO.523 OF 2018

EXTENSION OF INTERIM ORDER