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Badiya Mohana Rao vs Pyla Tulasamma
2021 Latest Caselaw 1421 AP

Citation : 2021 Latest Caselaw 1421 AP
Judgement Date : 5 March, 2021

Andhra Pradesh High Court - Amravati
Badiya Mohana Rao vs Pyla Tulasamma on 5 March, 2021
Bench: B Krishna Mohan
 
  

IN THE HIGH COURT OF ANDHRA PRADESH AT manent

FRIDAY, THE FIFTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT: ae
THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

IA No. 1 OF 2019
IN
SA NO: 819 OF 2019.
Between:
Badiya Mohana Rao, S/o. Danayya aged about 49 years Occ. Cultivation R/o.D.No.1-
75-41, Loddaputti Village, Ilchapuram Mandal, Srikakulam District
.. Appellant/Defendant
(Appellant in SA 819 OF 2019
on the file of High Court)
AND
Pyla Tulasamma, W/o.Late Perayya, aged about 69 years Occ. Household R/o.D.No.1-
15, Dharmapuram Village, Ichapuram Mandal, Srikakulam
...Respondent/Plaintiff
(Respondents in-do-)

Petition under Order 41 Rule 5 r/w 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 the proceedings including the Execution of decree and Judgment in
A.S.No.22/2015 on the VI Additional District Judge Sompeta setting aside the
Judgement and decree in O.S.22/1999 of Senior Civil Judge Sompeta dated 05-08-
2014, pending disposal of SA No.819 of 2019, 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 dated 03.01.2021 made herein
and upon hearing the arguments of Sri Viswanath N, Advocate for the Petitioner, the
Court made the following.

ORDER:

"Post on 19.03.2021.

In the meanwhile the learned counsel for the appellant shall serve papers to the respondent.

Interim order granted earlier is extended by another three (3) weeks from today."

Sd/-P.VenkataRamané _ DEPUTY R GIST

/ITRUE COPY// ea SECTION OFFICER To, a The VI Additional District Judge, Sompeta, Srikakulam District. The Senior Civil Judge, Sompeta, Srikakulam District, One CC to Sri Viswanath N,Advocate [OPUC] One spare copy.

DRWN>

HIGH COURT

BKM,J

DATED:05/03/2020

ORDER

POST ON 19.03.2021

IA.NO.1 OF 2019 IN SA.No.819 of 2019

EXTENSION OF INTERIM DIRECTION

 
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