Andhra Pradesh High Court - Amravati
Yarramsetti Dhana Lakshmi vs Saayana Subhashini on 16 March, 2021
Bench: M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SIXTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
IA No. 2 OF 2021
IN
AS NO: 88 OF 2021
Between:
4. Yarramsetti Dnana Lakshmi, W/o late Sudhakara Rao Hindu, Housewife, aged
45 years, R/o D.No.20/27 Narasimha Nagar, Near Lakshmi Talkies,
Machilipatnam.
2. Yerramsetti Ashachandra, W/o Nuulu Phani Venkata Lakshmi, Rathnakara
Chandrasekhara Rao, Housewife, aged 25 years, Backside of SRR and CVR
Engineering College, Vatiuru, West Godavari District.
3. Yarramsetti Sowajanya, W/o Penubothu Nandagopal, Hindu, Housewife, aged 22
years, R/o D.No.20/27 Narasimha Nagar, Near Lakshmi Talkies, Machilipatnam.
4. Yarramsetti Neha, W/o late Sudhakara Rao, Hindu, Student, aged 20 years, R/o
D.No.20/27 Near Lakshmi Talkies, Machilipatnam.
.. Petitioners
AND
1. Saayana Subhashini, W/o late Basava Satyanarayana, Hindu, Housewife, aged
55 years, R/o Srinivasa Nagar Colony, Near Radhika Theatre, Kapra,
Hyderabad.
2. Seethala Suchitra, W/o S,N.D.A.V.Prasad, Hindu, Housewife, aged 52 years,
Arandulpet, Pamarru Village and Mandal. .
3. Erramilli Surekha, W/o Venkata Ramana, Hindu, aged 50 years, Housewife,
Madhuravada, Visakhapatnam.
..Respondents.
Counsel for the Petitioners : SRI V S R ANJANEYALU
Counsel for the Respondents :SRI Y KOTESWAR RAO
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 pursuant to the Decree and Judgment delivered in
O.S.No.43/2015 on the file of the learned XI Addl. District and Sessions Judge,
Gudivada, pending disposal of AS No.88 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).
The Court made the following
ORDER:
"Heard.
in the circumstances, there shall be interim stay of passing final decree, while
directing the trial Court to proceed on with the final decree proceedings
application if any, subject to the petitioners/appellants depositing the suit costs
within four weeks from now to the credit of O.S.No.43 of 2015 on the file of the
Court of learned XI Additional District and Sessions Judge, Krishna at Gudivada,
until further orders.
Notice. | manor
Sd/-T.Madhavi
7 ASSISTAMT REGISTRAR
/ITRUE COPY// 9 Z _
|" SECTION OFF
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WNAN
_ The XI Addl. District and Sessions Judge, Gudivada, Krishna District.
. Saayana Subhashini, W/o late Basava Satyanarayana, Hindu, Housewife, aged
55 years, R/o Srinivasa Nagar Colony, Near Radhika Theatre, Kapra,
Hyderabad.
_ Seethala Suchitra, W/o S,N.D.A.V.Prasad, Hindu, Housewife, aged 52 years,
Arandulpet, Pamarru Village and Mandal.
Erramilli Surekha, W/o Venkata Ramana, Hindu, aged 50 years, Housewife,
Madhuravada, Visakhapatnam.(2 to 4 By RPAD)
One CC to Sri. V S R Anjaneyalu, Advocate [OPUC]
One CC to Sri. Y Koteswar Rao, Advocate [OPUC]
One spare copy.
oo
'
HIGH COURT
MVR,J
DATED: 16/03/2021
ORDER
IA No. 2 OF 2021
IN
AS.No.88 of 2021
INTERIM STAY
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