Andhra Pradesh High Court - Amravati
N Rajesh vs P. Bhanu Sree, on 16 March, 2021
Bench: M.Venkata Ramana
[3164 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
TUESDAY, THE SIXTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
IA No. 1 OF 2021
IN
AS NO: 100 OF 2021
Between:
N Rajesh, S/o. Late Nadella Ananda Naidu, aged 47 years, Occ: Business, R/o. N.R. -
Kammapalli Village, Thimmarajupalli Post, R.C. Puram Mandal, Chittoor District.
"_ Appellant/3™ Defendant
(Petitioner in AS 100 OF 2021
on the file of High Court)
AND
1. P. Bhanu Sree, D/o. P. Reddiah Naidu, aged 46 years, Residing at D. No. 3/4,
Thondavada Village, Chandragiri Mandal, Chittoor District.
Respondent/Plaintiff
2. C. Adinarayana Reddy, S/o. C. Muthyalu Reddy, aged 46 years, Occ. Business,
residing at Sankaraiahgaripalli Village, Sriniwasamangapuram Post, Chandragiri
Mandal, Chittoor District.
3. S. Munirathnam Setty, S/o. S. Venkataramaiah Setty, aged about 62 years, R/o.
D. No. 3-166, Bazaar Street, Chinnagottigallu Village and Mandal, Chittoor
District.
...Respondents/Defendants 1 & 2
(Respondents in-do-)
Counsel for the Petitioner: M/S NIMMAGADDA REVATHI
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 order stay of
execution of Decree and Judgment, dt. 29.01.2020 passed in 0. No. 31 of 2012 on the
file of the Court of Learned IV Addl. District Judge, Trupatt pending disposal of
AS No.100 of 2021, 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:
"Heard.
There shall be interim stay of execution of the decree dated 29.01.2020 in
0.S.No.31 of 2012 on the file of the Court of learned IV Additional District Judge,
Tirupati, until further orders, subject to the petitioner/appellant depositing 50% of
the suit costs to the credit of the above suit within four weeks from now.
Notice".
a
: Sd/-E.KameswaraR
_ ASSISTANTREGISTRAR
ITRUE COPY |
I
_ SECTION OFFICER
To,
1. The Learned IV Addl. District Judge, Tirupati
2. P. Bhanu Sree, D/o. P. Reddiah Naidu, aged 46 years, Residing at D. No. 3/4,
Thondavada Village, Chandragiri Mandal, Chittoor District. -
3. C. Adinarayana Reddy, S/o. C. Muthyalu Reddy, aged 46 years, Occ. Business,
residing at Sankaraiahgaripalli Village, Srinivasamangapuram Post, Chandragiri
Mandal, Chittoor District.
wey
a
Lo
" 4. S. Munirathnam Setty, S/o. S. Venkataramaiah Setty, aged about 62 years, R/o.
" D. No. 3-166, Bazaar Street, Chinnagottigallu Village and Mandal, Chittoor
District. (Addresses 2 to 4 by RPAD)
5. One CC to M/S NIMMAGADDA REVATHI Advocate [OPUC]
6. One spare copy
ar
HIGH COURT
MVRJ
DATED:16/03/2021
ORDER
IA.NO.1 OF 2021
IN
AS.No.100 of 2021
INTERIM STAY
