Andhra Pradesh High Court - Amravati
Om Sai Constructions vs M/S Shiram Transport Finance ... on 5 July, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIFTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
PRESENT
THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN
CRP.Nos.1324 OF 2019 AND 3507 OF 2019
IA No. 1 OF 2019
IN
GRP NO: 1324 OF 2019
Between:
Om Sai Constructions, rep. by its Managing Partner, ABV Suresh, S/o.
A.Laxminarayana Setty.
...Petitioner/Petitioner
(Petitioner in CRP.No. 1324 of 2019
on the file of High Court)
AND
1. Ms. Shiram Transport Finance Company Limited, rep .by its Authorised
Signatory Mr. B.Hari Krishna Achary, S/o. Anand Chary, R/o. Kurnool City,
Kurnool,
2, A.Minod Kumar, S/o. A.Shankaraiah
(R.No.2 is not necessary party)
.. Respondents/Respondents
(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 stay all further
proceedings in EP.No.43 of 2011 in AA.No.228 of 2010 on the file of Learned Principal
District Judge at Kurnool, including the proclamation and sale of the Execution Petition
Schedule Property, pending disposal of CRP.No.1324/2019 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 10-06-2019, 14-06-2019, 18-02-2021,
19.03.2021, 08-04-2021, 22-04-2021 and 14-06-2021 made herein and upon hearing
the arguments M/s Indus Law Firm, Advocate for the Petitioner and Sri K.Maheswara
Rao. Advocate for the Respondent No.1, the Court made the following.
IA No. 1 OF 2019
IN
CRP NO: 3507 OF 2019
Between:
1. M/s. Om Sai Constructions, Rep by its Managing Partner ABV Suresh, S/o
Laxminarayana Setty, Hindu, aged 51 yrs, Business, R/o H.No. 76-119-D539,
Mahaveer Colony, Kurnool- 518 004.
2. A, Vinod Kumar, S/o. A Shankaraiah Hindu, Aged 40 years, Occ: Business R/o
H.No. 40-352, Gandhi Nagar, Kurnool District
. Petitioners/Respondents/Judgment Debtors
(Petitioner in CRP 3507 OF 2019
on the file of High Court)
AND
M/s. Shiram Transport Finance Company Limited, rep. by its Authorised Signatory Mr.
B. Hari Krishna Achary, S/o Anand Chary; aged 42 years, R/o Kurnool City, Kurnool...
. Respondent/Petitioner/Decree Holder
(Respondents in-do-)
Petition under Section 151 CPC praying that in the circumstances stated in the
grounds filed in support of the petition, the High Court may be pleased to stay all further
proceedings in E.P.No.40 of 2015 in AA.No.539 of 2010, on the file of Learned
Principal District Judge at Kurnool, including the arrest of the Petitioners, pending
disposal of CRP No.3507 of 2019, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the grounds
filed in support thereof and the Orders of the High Court dated 26-11-2019, 19-12-2019,
07-02-2020, 18-02-2020, 02.03.2020, 06.10.2020, 12-10-2020, 04-1 {-2020, 25-11-
2020, 16-12-2020, 18-02-2021, 19.03.2021, 08-04-2021, 22-04-2021 and 14-06-2021
made herein and upon hearing the arguments of M/S Indus Law Firm Advocate for the
Petitioners, and Sri Maheswara Rao Kuncheam Advocate for the Respondent, the Court
made the following.
ORDER:
[Proceedings taken up through Video Conferencing]
"learned counsel for the revision petitioner seeks time for making
necessary calculations with regard to the amounts to be paid to the respondents.
List on 07.07.2021.
interim order granted earlier is extended by one week".
SD/-B.NARASING RAO"
ASSISTANT REGISTRAR .°
ITRUE COPY// ;
oh -
PR a
a
SY,
aan
Se
for ASSISTANT REGISTRAR
To
The Principal District Judge at Kurnool, Kurnool District
One CC to M/s. indus Law Firm, Advocate [OPUC]
One CC to Sri K. Maheswara Rao, Advocate [OPUC]
Two spare copies.
BON>
HIGH COURT
CPK,J
BKM,J
DATED:05/07/2021
NOTE: LIST ON 07.07.2021
ORDER
LA.No.1 of 2019
IN |
CRP.No.1324 of 2019 AND 3507 OF 2019
INTERIM DIRECTION EXTENDED
