Maganti Srinivasa Rao vs Maganti Venkateswara Rao,
2021 Latest Caselaw 2471 AP

2

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI a

MONDAY, THE NINTEENTH DAY OF JULY, <7
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE Ms. JUSTICE J. UMA DEVI

  

'

LA. No. 1 of 2024 -
IN
A. 3. No. 211 of 2021 <
Between:-
Maganti Srinivasa Rao, S/o. Venkateswara Rao

.. Petitioner
(Appellant in A.S. No. 211 of 2021
on the file of the Hitgh Court)

AND
1, Maganti Venkateswara Rao, S/o. Veeraiah, R/o. Paritala, H/o.
Nakkalampeta, Kanchikacharla Mandal, Krishna District.
Jonnalagaddda Krishna Kumar (Died)
Jonnalagadda Bindu, D/o. Pulla Rao, R/o. Damuluru Village, Nandigama
Mandal, Krishna District.
4. Jonnalagadda Venkata Krishna, S/o. Pulla Rao, R/o. Damuluru Village,
Nandigama Mandal, Krishna District.
5. Jonnalagadda Pulla Rao, S/o. Venkaiah, R/o. Damuluru Village,
Nandigama Mandal, Krishna District.

wr

.. Respondents
(Respondents in -do-)
4

Petition under Order 39 Rule 1 & 2 of CP.C., praying that in the
circumstances stated in the affidavit filed herein, the High Court may be pleased
to grant temporary injunction restraining the respondents/defendanis from
alienating or transfer of the plaint schedule properties or part of it by the
respondents/defendants in favour of third parties in any manner whatsoever,
pending disposal of A.S. No. 211 of 2021 on the file of High Court as against the
decree and judgment, dt. 01-03-2021 passed in O.S.No.9 of 2015 on the file of

the court of XVI Additional District & Sessions Judge, at Nandigama.

The petition corning on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and earlier Orders of the High Court dated
20.05.2021 & 19.07.2021 made herein and upon hearing the arguments of Smt.
Kumari G.K.V.D., Advocate for the Petitioner, the Court made the following;

ORDER:-

"Petitioner's counsel present.

There is no representation on behalf of Sri P. Prabhakar Rao, who
filed vakalat for respondents 1, 3 and 5.

Post on 13.08.2021.

Till then, interim order granted earlier is extended."

Sd/-V, Satyanarayana
li TRUE COPY #7 ASSISTANT REGISTRAR
f [email protected]

To, - |

1. The XVI Additional District & Sessions Judge, at Nandigama, Krishna

District.

2. One CC to Smt. Kumari G.K.V.D., Advocate (OPUC)

3. One spare copy.
MSB
 

HIGH COURT

JUD,J

DT.19-07-2021

ORDER

POST ON 13.08.2021

1.A..No. 1 of 2021

IN A.S.No. 211 of 2021

EXTENSION OF INTERIM DIRECTION