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Medicherla Srinivasa Rao Srinu, vs Alluri Anantha Lakshmi,
2021 Latest Caselaw 2008 AP

Citation : 2021 Latest Caselaw 2008 AP
Judgement Date : 16 June, 2021

Andhra Pradesh High Court - Amravati
Medicherla Srinivasa Rao Srinu, vs Alluri Anantha Lakshmi, on 16 June, 2021
[ 2688 ]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SIXTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
'-PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 2 OF 2021
IN
AS NO: 213 OF 2021

  

Between:
Medicherla Srinivasa Rao @ Srinu, S/o Kanakaya, Age 40 years, Occ: Coconut
Business, Hindu, R/o Ramarajulanka, Malikipuram Mandal, E.G. Dist.
...Petitioner/Appellant
(Petitioner in AS 213 OF 2021
on the file of High Court)
AND
Alluri Anantha Lakshmi, W/o Late Bangar Raju, Hindu, Aged 60 years, Occ: House
Wife, Presently residing in Sanjeev Nagar, Jaggampeta, Jaggampeta Mandal, East
Godavari District.
.. Respondent
(Respondents in-do-)

Counsel for the Petitioner : SRI E.V.V.S.RAVI KUMAR

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 in O.S.No.95 of 2017 on the file of
the Court of the Senior Civil Judge, Razole, pending disposal of AS No.213 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).

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 the decretal amount together with interest and costs within a period of six weeks from today.

lf 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/- E.KAMESHWAR RAO

TRUE COPY// DEPUTY REGISTRAR Ae SECTION OFFICER Ta, a

1. The Senior Civil Judge, Razole NO

2. Alluri Anantha Lakshmi, W/o Late Bangar Raju, Hindu, Aged 60 years, Occ: House Wife, Presently residing in Sanjeev Nagar, Jaggampeta, Jaggampeta Mandal, East Godavari District. (By RPAD)

One CC to Sri. E.V.V.S.Ravi Kumar, Advocate [OPUC]

One spare copy

& &

MM

HIGH COURT

JUDJ

DATED: 16/06/2021

ORDER

IA No. 2 OF 2021 IN AS NO: 213 OF 2021

INTERIM STAY

 
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