Om Sai Constructions vs Shiram Transport Finance Company ...
2021 Latest Caselaw 1973 AP

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 C. PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
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
Mis. 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 Halder
(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 Kurnoal, 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,
C?-02-2020, 18-02-2020, 02.03.2020, 24.03.2020, 06.10.2020, 12-10-2020, 04-11-
2020, 25-11-2020, 16-12-2020, 18-02-2021, 19.03.2021, 08-04-2021 and 22-04-2021
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:

"On a request made by the learned counsel for the petitioners, post on

21.6.2021 making it clear that no further adjournment will be granted on that day. interim order granted earlier is extended till 24.6.2021."

Sdi-T.Madhavi-"

ASSISTANT REGISTRAR {TRUE COPY// a SECTION OFFICER To,

1. The Principal District Judge at Kurnool!

2. One CC to M/S Indus Law Firm, Advocate [OPUC] _

3. One CC to Sri Maheswara Rao Kuncheam, Advocate [OPUC]

4. Two spare copies.

SP

HIGH COURT

CPKI& BKM J

DATED: 14-06-2021

NOTE: POST ON 21.6.2021

ORDER

TA.NO.1 OF 2019 IN CRP.No.3507 af 2019

EXTENSION OF INTERIM ORDER