Om Sai Constructions vs Shiram Transport Finance Company ...
2021 Latest Caselaw 2310 AP

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT.
WEDNESDAY, THE SEVENTH 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.3507 OF 2019

Between:

1. M/s. Om Sai Constructions, Rep by its Managing Partner ABV Suresh, S/o
Laxminarayana Setty, Hindu, aged 57 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 115 of C.P.C, praying that in the circumstances stated in
the grounds filed herein, the High Court may be pleased to Memorandum of Civil
Revision Petition under Sec, 115 of Civil Procedure Code 1908 to this Hon'ble Court
against order dated 08/11/2019 in E.P.No.40 of 2015 in A.A. No, 539 of 2010 on the file
of the Principal District Judge Kurnool
IA.NO.1 OF 2019

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 AAA.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, 04-11-2020, 25-11-
2020, 16-12-2020, 18-02-2021, 19.03.2021, 08-04-2021, 22-04-2021, 14-06-2021, 21-
06-2021 and 05-07-2021 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:

"Post the matter after one week.

Interim order granted earlier is extended by two (02) weeks".

SD/-G.HELA NAIDU ASSISTANT REGISTRAR

TRUE COPY// Ay for ASSISTANT REGISTRAR

To

The Principal District Judge at Kurnool, Kurnool District One CC to Mis. Indus Law Firm, Advocate [OPUC] One CC to Sri K Maheswara Rao, Advocate [OPUC] Two spare copies.

ON

HIGH COURT

CPK,J

BKM,J

DATED:07/07/2021

NOTE: POST AFTER ONE WEEK

ORDER

CRP.No. 3507 OF 2019

INTERIM DIRECTION EXTENDED

LELLELLETELELILELL ED