Andhra Pradesh High Court - Amravati
Chowdam Rajesh, vs Seemakurthi Sreenivasulu on 8 July, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
THURSDAY, THE EIGHTH DAY OF JULY, TWO THOUSAND AND TWENTY ONE
PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
AS NO: 229 OF 2021
Between:
Chowdam Rajesh, S/o. late C. Ramaiah, Aged about 41 years, R/o. Krishna Nagar,
Srikrishna Cinema Complex, Madanapalli Town, Chittoor District.
... Appellant
AND
1. Seemakurthi Sreenivasulu, S/o. Chalamaiah, Aged about 47 years, R/o. D.No.S-69/12A,
9th Cross, Sri Krishna Nagar, M.R.Palli, Tirupathi, Chittoor District.
2. Smt. VakaVenkataramani, W/o. B. Surendranath, Aged about 61 years, R/o. D.No.5-
69/12, Sri Krishna Nagar, M.R.Palli, Tirupathi, Chittoor District.
... Respondents
WHEREAS the Appellant above named through his Advocate Sri $. DILIP JAYA
RAM presented this Appeal Under Section 96 of CPC, aggrieved by the Judgment and decree
dated 15.12.2020 and 12.07.2020 respectively made in O.S. No. 10 OF 2013, on the file of the
Court of X Additional District Judge, Tirupati, dismissing the suit.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri 8 DILIP JAYA RAM Advocate for
the Appellant, directed issue of notice to the Respondents herein to show cause as to why this
FIRST APPEAL should not be admitted.
You viz:
1. Seemakurthi Sreenivasulu, S/o. Chalamaiah, Aged about 47 years, R/o. D.No.5-69/124,
9th Cross, Sri Krishna Nagar, M.R.Palli, Tirupathi, Chittoor District.
2. Smt. VakaVenkataramani, W/o. B. Surendranath, Aged about 61 years, R/o. D.No.5-
69/12, Sri Krishna Nagar, M.R.Palli, Tirupathi, Chittoor District.
are directed to show cause on or before 12.08.2021 to which date the case stands posted as to
why in the circumstances set out in the appeal and the memorandum of grounds filed therewith
(copy enclosed) this FIRST APPEAL should not be admitted.
TA NO: I OF 2021
Petition under Section Order 39, Rule 1 & 2 r/w 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased to grant
temporary injunction restraining the Respondents from alienation of the suit schedule property
by way of creating third party interest and from changing the nature of the property in any
manner in O.S, No. 10 OF 2013, on the file of the Court of X Additional District Judge, Tirupati,
Chittoor District., pending disposal of AS No. 229 of 2021, on the file of the High Court.
The Court made the following: ORDER
"Notice before admission.
Post on 12-08-2021.
Heard the submissions of learned counsel for the appellant.
Both the parties are directed to maintain status quo in respect of the subject
property involved in the appeal till 12-08-2021."
SD/- B.NARSING RAO
ASSISTANT, REGISTRAR
TRUE COPY/ AY
For ASSISTANT REGISTRAR
To,
we
MSR
. The X Additional District Judge, Tirupati, Chittoor District, A.P.
Seemakurthi Sreenivasulu, S/o. Chalamaiah, Aged about 47 years, R/o. D.No.5-69/12A,
9th Cross, Sri Krishna Nagar, M.R.Palli, Tirupathi, Chittoor District. (by RPAD- along
with a copy of petition and memorandum of grounds)
Smt. VakaVenkataramani,, W/o. B. Surendranath, Aged about 61 years, R/o. D.No.5-
69/12, Sri Krishna Nagar, M.R.Palli, Tirapathi, Chittoor District. (by RPAD-~ along with
a copy of petition and memorandum of grounds)
One CC to SRLS DILIP JAYA RAM Advocate [OPUC]
One spare copy
HIGH COURT
JUDI
DATED:08/07/2021
NOTE : POST ON 12.08: 2021
NOTICE BEFORE ADMISSION
AS.NO.229 OF 2021
STATUS QUO
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