Andhra Pradesh High Court - Amravati
Dhulipala Venkata Bala Raja ... vs Dhulipala Seetha Mahalakshmi on 15 March, 2021
Bench: Joymalya Bagchi, A V Sai
\
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIFTEENTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V.SESHA SAL ~
|.A.No. 1 of 2020
IN
A.S.No. 265 of 2020
Between:
Dhulipala Venkata Bala Raja Rajeswari Brahmaramba @ Bala, D/o. Late Dhulipala
Atchutaramaiah
Appellant/Defendant No.1 -
(Petitioner in A.S.No. 265 of 2020
on the file of High Court
AND
1. Dhulipala Seetha Mahalakshmi, W/o. Late Dhulipala Purna Chandra Rao, R/o.
Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada.
2. Dhulipala Hanumath Sastry, S/o. Late Dhulipala Purna Chandra Rao, Occ: Bank
Employee, R/o. Flat No. 341, Indira Enclave Apartment, Ayodhyanagar,
Vijayawada.
.... Respondents/Plaintiffs
3. Dhulipala Ravi Sankar, S/o. Late Dhulipala Purna Chandra Rao, R/o. D.No. 29-
28-13, Dasarivari Street, Suryaraopet, Vijayawada.
4. Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. $-1A, Srikrishnanilaya
Apartment, Back side of Divya Diamonds Shop, Ameerpet, Hyderabad.
. Respondents/Defendants 2 & 3
. Respondents
(Respondents in -do-)
Petition under Section 151 of CPC praying that in the circumstances stated in
the grounds filed herein, the High Court may be pleased to suspend the Judgment and
Decree dated. 22-05-2020 passed in OS.No. 47 of 2011 on the file of the XIII Additional
District Judge, Vijayawada, including the execution petition, pending disposal of
AS.No. 265/2020 on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and the orders of the High Court dated. 22-10-2020, 17-11-2020,
02-12-2020, 18.01.2021 and 15-02-2021 made herein and upon hearing the arguments
of Sri Raviteja Padiri, Advocate for the Petitioner, the Court while directing issue of
Fresh notice to Respondents No. 1 and 4 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)
Learned counsel for the appellant is permitted to take out fresh personal
notice upon the unserved respondents by registered post with acknowledgment
due and file proof of service.
Adjourned.
To
PR
WN =|
Post on 12.04.2021.
Interim order, granted earlier, is extended till then.
Sd/-B.NarsingaRao
//TRUE COPY// ASSISTANT EGIS
| SECTION OFFICER
. The XIll Additional District Judge, Vijayawada, Krishna District. -
. One CC to Sri Raviteja Padiri, Advocate(OPUC)
. Two spare copies.
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DATED: 15-03-2021.
Note : Post on 12.04.2021.
ORDER
|.A. No. 1 of 2020
IN
A.S.No.265 of 2020
EXTENDING THE
INTERIM ORDER
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