Andhra Pradesh High Court - Amravati
Ravinoothala Venkata Ramanaiah, vs K Radha Mohana Rao on 14 June, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FOURTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
CIVIL REVISION PETITION NO: 585 OF 2021
Between:
Ravinoothala Venkata Ramanaiah, S/o Subbaiah, Aged about 75 years, R/o D.No.FF3,
Vaibhav Apartments, Near Ravindra Bharathi School, Maruthi Nagar, Vijayawada,
Krishna District.
..Petitioner/Plaintiff/
Decree Holder
AND
1. K.Radha Mohana Rao, S/o. Seethapathi Rao, R/o Flat No.28, Road No.5,
Sector-I, Lotus Land Mark, Kedareswarapet, Vilayawada.
. Respondent/Defendant/
7 Judgment Debtor
2. M/s, Edelweiss Housing Finance Limited, Rep. by its Authorised Officer
B.Karunakar Reddy, S/o. B.Narasimha Reddy, D.No.40-9-76/3, Sai Nagar, 1*
Floor A.V.R. Arcade, Near Benz Circle, Vijayawada
. Respondent/Respondent/
Respondent
WHEREAS the Petitioner above named through his Advocate Sri RAVI
KONDAVEET! presented this Petition under Article 227 of the Constitution of India,
praying that in the circumstances stated in the memorandum of grounds filed herein, the
High Court may be pleased to allow the CRP by directing the Court of {| Additional
District Judge, Vijayawaada to dispose of E.P.No.5 of 2019 along with E.A.No.190/2019
in O.S.No.191 of 2013 on its file without any delay.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Ravi Kondaveeti, Advocate
for the Petitioner, directed issue of notice to the Respondents herein to show cause as
to why this CIVIL REVISION PETITION should not be admitted.
You viz:
1. K.Radha Mohana Rao, S/o. Seethapathi Rao, R/o Flat No.28, Road No.5,
Sector-I, Lotus Land Mark, Kedareswarapet, Vijayawada.
2. The Authorised Officer B.Karunakar Reddy, S/o. B.Narasimha Reddy, M/s.
Edelweiss Housing Finance Limited, D.No.40-9-76/3, Sai Nagar, 1° Floor A.V.R.
Arcade, Near Benz Circle, Vijayawada.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the memorandum
of grounds filed therewith (copy enclosed) this CRP should not be admitted.
The Court made the following:
ORDER:
"Notice before admission.
The learned counsel for the petitioner is permitted to take out personal
notice to the respondents by RPAD and file proof of service in the Registry.
Post the matter after three (3) weeks."
SD/- Chitti Joseph
ASSISTANT REGISTRAR
HTRUE COPY Ae
For ASSISTANT REGISTRAR
"3
N 4,
MM
. K.Radha Mohana Rao, S/o. Seethapathi Rao, R/o Flat No.28, Road No.5,
Sector-I, Lotus Land Mark, Kedareswarapet, Vijayawada.
. The Authorised Officer B. Karunakar Reddy, S/o. B.Narasimha Reddy, M/s.
Edelweiss Housing Finance Limited, D.No.40-9-76/3, Sai Nagar, 1' Floor A.V.R.
Arcade, Near Benz Circle, Vijayawada. (Addresses 1 & 2 by RPAD)
. One CC to Sri. Ravi Kondaveeti, Advocate [OPUC]
One spare copy
HIGH COURT
DRJ
DATED: 14/06/2021
NOTE: POST THE MATTER AFTER THREE WEEKS
NOTICE BEFORE ADMISSION
CRP.No.585 of 2021
