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Thummaluru Narasimha Reddy vs Tunga Gopal Reddy
2021 Latest Caselaw 2030 AP

Citation : 2021 Latest Caselaw 2030 AP
Judgement Date : 17 June, 2021

Andhra Pradesh High Court - Amravati
Thummaluru Narasimha Reddy vs Tunga Gopal Reddy on 17 June, 2021
  

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI - es
THURSDAY, THE SEVENTEENTH DAY OF JUNE, @
TWO THOUSAND AND TWENTY ONE >>
:PRESENT: |
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA ~"

IA No. 1 OF 2018
IN
SA NO: 44 OF 2018

Between:
Thummaluru Narasimha Reddy, S/o. Chinna Subba Reddy, aged.67 years, Door Stop
residing at Kapu Street, Mannuru Rajampet Town and Mandal, Presently working at
Rajahmundry GSL. Medical College and Hospital Rajahmundry as Casuality Medical
Officer
. Appellant/
Appellant/
Defendant
(Petitioner in SA 44 OF 2018
on the file of High Court)
AND

Tunga Gopal Reddy, S/o. Chinnapu Reddy, aged 43 years, Occ: Advocate, Residing at
Opp. RTC Bus Stand Yerraballi, Ralampet Town and Mandal, Kadapa District.

. ..Respondent/

Respodnent/

Plaintiff

(Respondents in-do-)

Counsel for the Petitioner - M/s NIMMAGADDA REVATHI

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 of
execution of Decree and Judgment dt.18.02.2013 passed in O.S. No. 23 of 2003 on the
tile of the court of Learned Principal Senior Civil Judge, Rajampet as has been
confirmed by the Decree and Judgment dt.23.10.2017 passed in AS No.33 of 2013 on
the file of the court of Learned II! Additional District Judge, Rajampet, pending disposal
of SA No.44 of 2018, 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 fallowing
order.(The receipt of this order will be deemed to be the receipt of notice in the case).

ORDER:

"Heard.

in the circumstances, there shall be interim stay of execution of the decree in O.8.No.23 of 2003 dated 18.02.2013 on the file of the Court of learned Principal Senior Civil Judge, Rajampet, as confirmed in A.S.No.33 of 2013 by the Jearned Hl Additional District Judge, Kadapa, by decree dated 23.10.2017 until further orders, subject to deposit of half of the decretal amount with full costs to the credit of the above suit within four weeks from the date of receipt of a copy of this order."

SD/- A.VIJAYA BABU ww :

ASSISTANT REGISTRAR

HTRUE COPYI/

For. SECTION OFFICER

To, o

1. Tunga'Gopal Reddy, S/o. Chinnapu Reddy, Residing at Opp. RTC Bus Stand

-Yerraballi, Rajampet Town and Mandal, Kadapa District. (By RPAD)

2, One CC fo M/s Nimmagadda Revathi, Advocate [OPUC]

3. One spare copy .-

MM ,

HIGH COURT

MVRJ

_DATED:17/06/2021

ORDER

IA No, 1 OF 2018 iN SA NO: 44 OF 2018

INTERIM DIRECTION

 
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