Andhra Pradesh High Court - Amravati
Shaik Mubarak Basha, vs Smt.Nandhyala Gowri Devi, on 3 March, 2021
Bench: B Krishna Mohan
AN THE HIGH COURT OF ANDHRA.PRADESH AT AMARAVATI |
WEDNESDAY, THE THIRD DAY OF MARCH TWO, THOUSAND AND TWENTY ONE
:PRESENT: :
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN h
CIVIL REVISION PETITION NO: 95 OF 2021.- :
Between: "
Shaik Mubarak Basha, S/o.Shaik Shabbir Basha, Aged about 50 years, Oce: Busi
Resident of D.No.5/454, (New Door No.48/454), Opp. C.G.R School, Ravindza Nage
Kadapa, Y.S.R District.
[ 3233 5
Petitions aa
AND
1. Smt.Nandhyala Gowri Devi, W/o. Late Nandhyala Mallesh, Aged about 40 years, R/o.
H.No.54/211-1, Upstairs, Opp. Govt. I.T.I., Kagitala Penta, Ravindra Nagar, Kadapa,
Y.S. fk District.
2. Nandhyala Venkatanivas, S/o. Mallesh, Aged about 18 years, R/o. H.No.54/211-1,
Upstairs, Opp. Govt. I.T.I., Kagitala Penta, Ravindra Nagar, Kadapa, Y.S.R District.
3. Nandhyala Nandhinivas, D/o.Mallesh, Aged about 15 years, R/o. H.No.54/211-1,
Upstairs, Opp. Govt. I.T.I., Kagitala Penta, Ravindra Nagar, Kadapa, Y.S.R District. The
respondents No. 2 and 3 being minors are rep., by their mother and natural guardian, the
respondent No.1 herein
Respondents
Petition under Section 115 of C.P.C, praying that in the circumstances stated in the
grounds filed herein, the High Court may be pleased to allow the Civil Revision Petition by
setting aside the order, dated 20.11.2020 made in I.A.No.120 of 2019 in O.S.No.243 of 2014 on
the file of the Court of the Addl. Senior Civil Judge, Kadapa, Y.S.R District.
IA NO: 1 OF 2021
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 grant stay of all further proceedings in
pursuance of the Ex-parte Judgment and Decree, dated 09.08.2018 made in O.S No.243 of 2014
on the file of the Addl. Senior Civil Judge, Kadapa, Y.S.R District, pending disposal of the Civil
Revision Petition No.95 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court order dated 02.02.2021 made herein and upon
hearing the arguments of Sri V.R. Reddy Kovvuri, Advocate for the Petitioner, the Court made
the following:
ORDER
"Post on 10.03.2021.
Meanwhile, proof of service shall be filed by the petitioner's counsel.
The interim order granted by this Court earlier is extended by another two (2)
weeks."
Sd/-P.VenkataRamana .
DEPUTY REGISTRAR
/ITRUE COPY// VAY 2
FFICER
SECTION
For
To,
--
The Addl. Senior Civil Judge, Kadapa, Y.S.R District.
2. Smt.Nandhyala Gowri Devi, W/o. Late Nandhyala Mallesh, Aged about 40 years, R/o.
H.No.54/211-1, Upstairs, Opp. Govt. L.T.I., Kagitala Penta, Ravindra Nagar, Kadapa,
Y.S. fk District. (by RPAD for herself and on behalf of R-2 & R-3 i.e. Sri Nandhyala
Venkatanivas, S/o. Mallesh and Ms. Nandhyala Nandhinivas, D/o.Mallesh being their
mother/natural guardian)
3. One CC to SRI. VR REDDY KOVVURI Advocate [OPUC]
4. One spare copy
MSR
HIGH COURT
- BKMJ
DATED:03/03/2021
NOTE : POST ON 10.03.2021
ORDER
CRP.NO.95 OF 2021
EXTENSION OF STAY
