Dasari Venkata Chalamaiah vs Sankey David
2021 Latest Caselaw 1253 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE FIRST DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAI
|.A.No.1 of 2020
IN
A.S.No.126 of 2020

 

Between :-
Darisi Venkata Chalamaiah, S/o. Venkata Subbaiah

..Petitioner/Defendant No.1
(Appellant in AS.No. 126/2020
on the file of the High Court)
AND

1. Sanke David, S/o. Josef, R/o. BC Colony, Vinjamuru Village & Mandal,
SPSR Nellore District.

Respondent/Plaintiff

2. Siby George, S/o. Thamas Vargeese, R/o Vengamamba Nagar, Near Sai
Baba Temple, Vinjamuru Village & Mandal, SPSR Nellore District.
....Respondent/Defendant No.2
(Remained Exparte in OS.No. 261 of 2016)
Respondents
(Respondents -in-do)

Petition under Section 151 of CPC praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to direct the
respondents not to alienate the suit schedule property to third parties, pending
disposal of AS.No.126/2020 presented to the High Court to allow the Appeal
and by setting aside the judgment and decree dated 21-10-2019 in 0.5. No. 261
of 2016 on the file of Principal District Judge, Nellore.

The petition coming on for hearing, upon perusing the petition and
affidavit filed herein, and Order of High Court dated 27-02-2020, 19-03-2020,
21-10-2020, 6-11-2020, 02-12-2020 & 15-02-2021 made herein and upon
hearing the arguments of Sri Eerla Satheesh Kumar, Advocate for the
Petitioner, the Court made the following

ORDER :-

At request of the learned counsel for the appellant, post on 30-03-2021.
Tili then, interim order granted earlier shall stand extended.

Sd/- T. Madhavi
ASSISTANT REGISTRAR
// TRUE COPY //

for ASSISTANT REGISTRAR
To
1. The Principal District Judge, Nellore, SPSR Nellore District
2. One CC to Sri Eerla Satheesh Kumar, Advocate(OPUC)
3. Two spare copies.
Sskm
 

JB.J & AVSS..'

ORDER

L.A.No. 1 of 2°75

IN A.S.No. 126 Qn f

AA oat

30-03-2021

"INTERIM ORDER

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