Mallela Rajaram Reddy vs N Venkata Lakshumma
2021 Latest Caselaw 1974 AP

[3208]

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MONDAY, THE FOURTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
CIVIL REVISION PETITION NO: 584 OF 2021

 

Between:

Mallela Rajaram Reddy, S/o Venkata Ramana Reddy aged 45 years, Cultivation, R/o D

No.3/78-A, Rayavaram Khadarabad Post, Proddatur Mandal, Kadapa District

Petitioner/Petitioner/Decree Holder

AND

Narahari Venkata Lakshumma, W/o Venkateswara Reddy, aged about 54 years, Hindu,

House-wife, R/o at Boduthippanapadu Village, Peddamudiam Mandal, Kadapa District
Respondents/Respondent/Judgment Debtor

WHEREAS the Petitioner above named through his Advocate SRI V NITESH
presented this Petition under Section 115 of C.P.C, aggrieved against the order and
decretal order dt.11.02.2021 in EA.SR No.5353 in EP.SR.No.5351 of 2018 in OS No.42
of 2013 on the file of the Il Additional District Judge Kadapa at Proddatur.

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri V NITESH 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:
Narahari Venkata Lakshumma, W/o Venkateswara Reddy, aged about 54 years, Hindu,
House-wife, R/o at Boduthippanapadu Village, Peddamudiam Mandal, Kadapa District

are 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 affidavit filed therewith (copy
enclosed) this CIVIL REVISION PETITION should not be admitted, within four weeks

The Court made the following:
ORDER:

"Notice before admission,

Learned counsel for the petitioner is permitted to take out personal notice on the respondent by RPAD and file proof of service.

Post after four (04) weeks".

SD/-T.MADHAV! ASSISTANT, REGISTRAR HTRUE COPY?! ere e For ASSISTANT REGISTRAR To,

1. Narahari Venkata Lakshumma, W/o Venkateswara Reddy, aged about 54 years, Hindu, House-wife, R/o at Boduthippanapadu Village, Peddamudiam Mandal, Kadapa District (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to SRI V NITESH Advocate [OPUC]

3. One spare copy

HIGH COURT

DRJ

DATED:14/06/2021

POST AFTER FOUR WEEKS

NOTICE BEFORE ADMISSION

CRP.No.584 of 2021