Union Of India vs Shail Basha Alias Basha Shaik
2021 Latest Caselaw 1977 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI. es,
MONDAY, THE FOURTEENTH DAY OF JUNE OE
TWO THOUSAND AND TWENTY ONE
'PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI

 

JA No. 1 OF 2021
IN
CMA NO: 118 OF 2021
Between:

Union of India, through General Manager, South Central Railways,
Secunderabad.
. Appellant) Respondent

AND

1, ShaikKBasha @ Basha Shaik, S/o. Lal Saheb, Aged 43 Years,Occ. Railway Porter,
Door No.19-8-42, Patha Raja Rajeswaripef, 9th Line, Shaleem Church,
Vijayawada, Krishna District.

2. SmtShaik Ashabi, W/o.Shaik Basha @ Basha Shaik, aged 38 years, Occ.
Housewife, Door No.19-8-42, Patha Raja Rajeswaripet, 9th Line, Shaleem
Church, Vijayawada, Krishna District.

..Respondents/ Respondents.

Counsel for the Petitioner: . Sri Y KAMALA RANI
Counsel for the Respondent : n=

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay all further
proceedings pursuant to the judgment and decree dated 08.01.2021 in case No.OA-
l(u)/427 of 2012 passed by the Railway Claims Tribunal, Amaravathi Bench at Guntur
District, pending disposal of CMA No. 118 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:

" Having regard to the averments mentioned in the affidavit annexed to the petition and the submissions now made by the learned counsel for the petitioner, there shall be interim stay as prayed for subject to condition that the petitioner shall deposit 50% of its Hability as determined in the judgment together with proportionate interest within a period of six weeks from today.

If the above mentioned order is not complied with within the time specified above, the interim order granted now shall stand vacated

automatically without any further reference to this Court."

SD/-V.DIAWAKAR DEPUTY REGISTRAR

y < we For vie Lf

SECTION OFFICER

TRUE COPY//

To

pr

me O&

_ Shaik Basha @ Basha Shaik, S/o. Lal Saheb, Door No.19-8-42, Patha Raja

Rajeswaripet, 9th Line, Shaleem Church, Vijayawada, Krishna District. Smt.Shaik Ashabi, W/o.Shaik Basha @ Basha Shaik, Door No.19-8-42, Patha

Raja Rajeswaripet, 9th Line, Shaleem Church, Vijayawada, Krishna District( By

RPAD) One CC to Sri. ¥ Kamala Rani Advocate [OPUC] One spare copy .

HIGH COURT

JUDJ

DATED:14/06/2021

ORDER

iA No. 1 OF 2021 IN CMA NO: 118 OF 2024

INTERIM STAY