Chevula Masthan Rao, vs Devarapalli Ramulamma,
2021 Latest Caselaw 1572 AP

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IN THE HIGH.COURT OF ANDHRA PRADESH :: AMARAVA

WEDNESDAY, THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE C
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN a

  

IA No. 2 OF 2021
IN 4
CRP NO: 79 OF 2021
Between:
Chevula Masthan Rao, S/o Chalama Das, Aged about 50 years, Occ Fire Man,
Sattenapalli Fire Station, Sattenapalli, Guntur District.
...Petitioner/Judgment Debtor/Defendant
(Petitioner in CRP 79 OF 2021 /
on the file of High Court)
AND
Devarapalli Ramulamma, W/o Bala Swamy, Aged about 41 years, Occ House Wife, R/o
D.No.4-16-273, 1* Lane, Potti Sriramulu Nagar, Guntur. ,
...Respondent/Decree Holder/Plaintiff
(Respondents in-do-)

further proceedings in E.P. No. 175/2018 in O.S. No. 406/2015 on the file of the
Principal Junior Civil Judge at Guntur, pending disposal of CRP No.79 of 2021, 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 upon hearing the arguments of SRI PENUMAKA VENKATA
RAO, Advocate for the Petitioner, SRI D.KASIM SAHEB Advocate for Respondent, the
Cont made the following ~
ORDER:

"This application is filed seeking extension of time for depositing 50% of Y decretal amount in terms of the order dated 29.01.2021 passed in this revision petition.

Learned counsel for the petitioner submits that due to severe ill health the petitioner's wife died recently and due to financial problems, he could not comply / with the order of this Court dated 29.01.2021 and therefore, sought time to comply with the order dated 29.01.2021.

Having regard to the facts and circumstances of the case and considering the submissions, six weeks time is granted from today to comply with the order of this Court dated 29.01.2021 for depositing 50% of the decretal amount. On such deposit, the respondent is at liberty to withdraw the same without furnishing any security. It is made clear that if the petitioner fails to comply with the said order within the stipulated time, the order shall stand vacated automatically without reference to any further orders". -- oo So

5 bu d/-M.RameshBa | ASSISTANT REGISTRAR )

IfTRUE COPY//

i Ain~ 7 Fo SECTION OFFICER To, [tee nee cent nna

1. The Principal Junior Civil Judge at Guntur, ----

2. Devarapalli Ramulamma, W/o Bala Swamy, Aged about 41 years, Occ House Wife, R/o D.No.4-16-273, 1° Lane, Potti Sriramulu Nagar, Guntur (By RPAD) -- One CC to SRI PENUMAKA VENKATA RAO Advocate [OPUC]

One CC to SRI D KASIM SAHEB Advocate fOPUC] --

One spare copy. /

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HIGH COURT

BKMJ

DATED:17/03/2021

ORDER

IA.NO.2 OF 2021 IN CRP.No.79 of 2021

DIRECTION

31 AR 2021

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