Sri Varalakshmi Jute Twine Mills ... vs Grandhi Naveen Babu
2021 Latest Caselaw 1447 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE

:PRESENT: we
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI 6
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAI 3

1.A. Nos. 1, 2 and 3 of 2020
IN
A.S. No. 321 of 2020

 

Between :-
Sri Varalakshmi Jute Twine Mills Private Limited, Having its registered office at
Bobbili Road, Rajam, Andhra Pradesh 532127 Represented by its Director
Mr.Chakka Srinivas Rao

ee Appellant
AND

4. Grandhi Naveen Babu, S/o. Late Venkata Ramana Murty, Hindu, 41 years,
Business, residing at D.No.5-17, Rajam Nagar Panchayat, Saradhi Village, Rajam
Village and Post and Mandal, Srikakulam District.

..Respondent No. 1/Plaintiff

2. Grandhi Subhadra, W/o. Late Peda Venkala Raju, Hindu, aged 71 years,
Household duties, R/o. D.No.7-18, Putchala Street, Rajam Nagar Panchayat and
Mandal, Srikakulam District.

3. Grandhi Veerabhadra Rao, S/o. Late Chalapathi Roa, Hindu, aged 64 years,
Business, R/o. D.No.9-27, Kalepu Street, Rajam Nagar Panchayat and Mandal,
Srikakulam District.

4. Grandhi Vishnu Murty, $/o. Late Chalapathi Rao, Hindu, aged 59 years, R/o.
D.No.9-27, Kalcpu Street, Rajam Nagar Panchayat and Mandal, Srikakulam
District.

5. Grandhi Venkata Ramana Murty, S/o. Late Chalapathi Rao, Hindu, aged 57
years, R/o. D.No.9-27, Kalepu Street, Rajam Nagar Panchayat and Mandal,
Srikakulam District.

6. Grandhi Eswara Rao, S/o. Late China Sanyasi Raju, | lindu, aged 66 years, R/o.
D.No.7-20, Kanchara Street, Rajam Nagar Panchayat and Mandal, Srikakulam
District. .

7. Uppala Vani Kandla Chetty, S/o. Late Satyanarayana, Hindu, aged 74 years,
R/o. D.No.4-37, Kalapu Street, Rajam Nagar Panchayat and Mandal, Srikakulam
District.

8. Uppala Ganesh, S/o. Late Satayanarayana, Hindu, aged 57 years, R/o. D.No.4-
37, Kaspa Street, Rajam Nagar Panchayat and Mandal, Srikakulam District

9. Uppala Annapurna, W/o. Sankara Rao, Hindu, aged 71 years, R/o. D.No.2-25,
Thana Street, Rajam Nagar Panchayat and Mandal, Srikakulam District.

10.Battula Latha, W/o. Late Mutyala Rao, Hindu, aged 56 years, R/o. D.No.8-52,
Vanapamu Street, Near Clock Tower, Vizianagaram Town and District.

41.Grandhi Varalaxmi, W/o. Mallikharjuna Rao, Hindu, aged 65 years, Household
duties, R/o. D.No.7-29, Kanchara Street, Rajam Nagar Panchayat and Mandal,
Srikakulam District.

12.Grandhi padma Lakshrni, divorced W/o. late Venkata Chittabbai, Hindu, aged
52 years, R/o. Segidi Veedhi, Rajam Town, Post and Mandal and Srikakulam
District --

43. Hanumansetti Ramani, W/o. Suresh, Hindu, Household duties, aged 30 years,
Segidi Veedhi, Rajam Town, Post and Mandal and Srikakulam District.

14.Vanjarapu Bharathi, W/o. Chandra Shekar Rao, Household duties, aged 29
years, R/o. Saradhi Village, Rajam Town, post and Mandal, Srikakulam District.

...Respondents/Defendants

Contd...2...
 

|.A.No. 1 of 2020 :-

Petition under Order 41 Rule 5 read with 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 all further proceedings in 0.5.No.39 of 2014 on the file of the
Hon'ble Court of Spl. Judge for Trial of Cases under SCs and STs (PoA) Act -- Cum-lV
Additional District Judge at Srikakulam, pending disposal of AS No. 321 of 2020, on
the file of the High Court.

|.A.No. 2 of 2020 :-

Petition under Order 41 Rule 27 read with 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 permit the Appellant to file the copies of Partnership Deed dated
13.8.1985, Partnership Deed dated 20.03.1986; Partnership Deed dated 01.04.1989;
Partnership Deed dated 01.04.1992; Partnership Deed dated 08.06.2000; Partnership
Deed dated 20-05-2002; Partnrshi -
Deed dated 01-01-2003; Partnership Deed dated 27.03.2006; Partnership Deed dated
19.11.2008; Partnership Deed dated 27.01.2010; copy of the registration approval
signed on 01.05.2013 as additional evidence in the present appeal, pending disposal
of A.S. No. 321 of 2020, on the file of the High Court.

|.A.No. 3 of 2020 :-

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 leave
to the Appellant to file the present appeal against the impugned Judgment and
Preliminary Decree dated 47.12.2019 in 0.S.No. 39 of 2014 on the file of the Special
Judge for Trial of Cases under SCs & STs (PoA) Act-cum-IV Additional District Judge at
Srikakulam, pending disposal of A.S. No. 321 of 2020, on the file of the High Court.

These petitions coming on for hearing, upon perusing the Petitions and the
affidavits filed herein and the orders of the High Court dated. 21-12-2020 made in
|.A.No. 1 of 2020 and dt. 08.02.2021 made in IA No. 1, 2 & 3 and upon hearing the
arguments of Sri Dandugula Satya Siva Darshan, Advocate for the Petitioner in all
petitions and of Sri Venkateswara Rao Gudapati, Advocate for respondent No.1 in all
petitions, the Court made the following :

ORDER :

(Proceedings taken up through video conferencing)

"We are informed that respondent Nos.2 and 7 have expired. Steps be taken.

Adjourned.

List on 06.04.2021. Till then, Interim order, granted earlier, Shall continue." . : 0

/

Sd/-T.Madhavi "

| ASSISTANT REG RAR / TRUE COPY// | ,

SECTION OFFICER To

1. The Special Judge for Trial of Cases under SCs & STs (POA) Act-cum-lV Additional

District Judge at Srikakulam.

2.One CC to Sri. Dandugula Satya Siva Darshan Advocate [OPUC]

3.One CC to Sri Venkateswara Rao Gudapati, Advocate(OPUC)

4.One spare copy MSR

re

HIGH COURT

eG a

- -JB.J & AVSS.J

DATED : 08-03-2021.

ORDER

|.A. Nos. 1, 2 and 3 of 2020 IN A.S.No. 321 of 2020

EXTENDING THE INTERIM ORDER