Andhra Pradesh High Court - Amravati
Katuri Venkata Siva Naga Babu vs Katragadda Beena on 2 March, 2021
Bench: Joymalya Bagchi, A V Sai
[ 3270]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
. AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI
IA No. 2 OF 2020
IN
AS NO: 223 OF 2020
Between: |
Katuri Venkata Siva Naga Babu, S/o. Late Seetaramaiah,
...Petitioner/Appellant
(Appellant in AS 223 OF 2020
on the file of High Court)
AND
1. Katragadda Beena, W/o Late Satya Sai, R/o. D.No. 40-17-36A, F-1, Rytham
Towers, Paruchurivari Street, Patamata Area, Vijayawada, Krishna District.
2. Katragadda Vamsi Krishna, S/o Late Satya Sai, rep by his Attorney Holder
Katragadda beena W/o Late Satya Sai, R/o. D.No. 40-17-36A, F-1, Rytham
Towers, Paruchurivari Street, Patamata Area, Vijayawada, Krishna District.
3. Katragadda Sai Sravani, D/o Late Satya Sai, R/o. D.No. 40-17-36A, F-1, Rytham
Towers, Paruchurivari Street, Patamata Area, Vijayawada, Krishna District.
4. Mokkapati Srinivasa Rao, S/o Pundareekashaiah, R/o. D.No.59-A-21-1, Sri
Lakshmi Residency, High School Road, Vijayawada Corporation Area,
Vijayawada, Krishna District
...Respondents/Respondents
(Respondents in-do-)
Counsel for the Petitioner : Sri K Rama Koteswara Rao
Counsel for the Respondents: ---
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay of the Judgment and
Decree passed in O.S.No.126/2014 dated 02.01.2020 on the file of the Court of the XI
Additional District Judge, Tenali, Guntur District with regard to the payment of costs
payable by the Petitioner to the Respondents 1 to 3 sum of Rs.1,20,012/- and to the
Respondent No. 4 sum of Rs.1,44,200/-, pending disposal of AS No. 223 of 2020, 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:
(Proceedings taken up through video conferencing)
Costs be deposited within six (6) weeks from date. Upon the deposit, respondents
1 to 4 shall be at liberty to withdraw proportionate share of their costs upon furnishing
security, subject to the result of the appeal. as
Sd/-T.Madhavi
TANT REGISTRAR
HTRUE COPY//
OFFICER
To,
--
NOQ
Skm
. The XI Additional District Judge, Tenali, Guntur District
Katragadda Beena, W/o Late Satya Sai, R/o. D.No. 40-17-36A, F-1, Rytham
Towers, Paruchurivari Street, Patamata Area, Vijayawada, Krishna District.
Katragadda Vamsi Krishna, S/o Late Satya Sai, rep by his Attorney Holder
Katragadda beena, W/o Late Satya Sai, R/o. D.No. 40-17-36A, F-1, Rytham
Towers, Paruchurivari Street, Patamata Area, Vijayawada, Krishna District.
. Katragadda Sai Sravani, D/o Late Satya Sai, R/o. D.No. 40-17-36A, F-1, Rytham
Towers, Paruchurivari Street, Patamata Area, Vijayawada, Krishna District.
Mokkapati Srinivasa Rao, S/o Pundareekashaiah, R/o. D.No.59-A-21-1, Sri
Lakshmi Residency, High School Road, Vijayawada Corporation Area,
Vijayawada, Krishna District (Addressee Nos 2 to 5 by RPAD)
One CC to Sri. K Rama Koteswara Rao, Advocate [OPUC]
One spare copy
HIGH COURT
JBI &
AVSS,J
DATED:02/03/2021
ORDER
IA. No. 2 of 2020
IN
AS.No.223 of 2020
DIRECTION
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