Andhra Pradesh High Court - Amravati
K.V.Ramana Reddy vs Smt.Khursheed Banu on 17 March, 2021
Bench: Joymalya Bagchi, A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SEVENTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V.SESHA SAI
1.A. No. 2 of 2020
IN
A. S. No. 310 of 2020
La
Between:- aioe
1.K.V. Ramana Reddy, S/o. K. Adi Narayana Reddy(Defendant No.7 in the suit) "a =
2.K. Nirmala, W/o. K.V. Ramana Reddy, (Defendant No.11 in the suit)
3.K. Subramanyam Naidu, S/o. K. Venkataswamy Naidu.
(Defendant No.12 in the suit)
4.M. Ravi Naidu, S/o. M. Mohan Naidu. (Defendant No.13 in the suit)
3.T. Murali, S/o. T. Munirathnam Naidu(Defendant No.14 in the suit)
6.T. Meenakumari, W/o. T. Murali. (Defendant No.15 in the suit)
(Appellant Nos. 4 to 6 are residents of Buchinaidupalli Village and post,
Chandragiri Mandal, Chittoor District, Andhra Pradesh)
seeee Petitioners
(Appellants in A.S. No. 310 of 2020
on the file of the High Court)
AND
1.Smt Khursheed Banu, W/o. K. Shahjahan,
2.M. Abdus Sathar, S/o. late T.M. Ibrahim
3.M. Abdus Shukur, S/o. late T.M. Ibrahim,
4.M. Kubra Banu, D/o. late T.M. Ibrahim,
5.Abdul Malik (Died)
6.M. Abdur Rub, S/o. late T.M. Ibrahim.
(All are residents of No.1, Swamy Nagar Extension-1, 2nd Street,
Ullagaram, Chenai-91- T.N)
7.5.M. Ismile Saheb, S/o. Late Abdul Sammad Saheb,
8.S.M. Ibrahim Saheb, S/o. Late Abdul Sammad Saheb,
9.5. Yusuf Basha, S/o. S.M. Ibrahim Saheb
10.S. Lal Sha S.M. Ibrahim Saheb.
11.8. Lazimoon, D/o. S.M. Ibrahim Saheb.
(Respondents No.7-11(they are defendant Nos. 1-5 in the suit)
Are R/o. Muslim Peta, Kaluru vilage and Post, Tirupati Rural Mandal,
Chittoor District)
12.D. Sudhamani, W/o. D. Subramanyam
13.G. Sreekanth Reddy, S/o. G. Sesha Reddy
14.K. Umamaheshwar Choudary, S/o. K. Venakta Subba Naidu
(No relief is sought against R12, R13 & R14)
15.D. Sushama, D/o. D. Subramanyam, R/o. 8-131, Srinagar Colony,
TUDA Plots, RC Road, Tirupati, Chittoor District.
...Respondents
(Respondent in -do-)
Petition under Section 151 of C.P.C., praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to suspend
the operation of decree and judgment dated 7"February, 2020 passed in
0.S.No. 30 of 2012 on the file of IV Additional District Judge, Tirupati, pending
disposal of A.S. No. 310 of 2020 on the file of High Court.
The petition coming on for hearing, upon perusing the Petition and grounds filed
herein and the earlier orders of High Court dated 18.01.2021 made herein and upon
hearing the arguments of Sri Chetluru Sreenivas, Advocate for petitioner and of
Sri J. UGRANARASIMHA, Advocate for Respondents, the Court further made the
following:
Contd...2...
ORDER:-
(Proceedings taken up through video conferencing)
"Counters be filed.
Adjourned.
Post on 15.04.2021.
- Till then, Status Quo, granted earlier, shall continur."
| Sd/-P.VenkataRamana
// TRUE COPY // No
SECTION OFFICER
To
1.The IV Additional District Ee Tirupati, Chittoor District.
2.One CC to Sri Chetluru Sre€nivas, Advocate (OPUC)
3. One CC to Sri J. UGRANARASIMHA , Advocate [OPUC]
4.Two spare copies.
MSR
HIGH COURT
JB.J
-AVSS.J
DT.17-03-2021.
ORDER
L.A.No. 2 of 2020
IN
A.S.No. 310 of 2020.
EXTENSION OF INTERIM ORDER
