Andhra Pradesh High Court - Amravati
V.O. Venugopal Reddy vs Mandyam Venkatamuni Reddy on 17 March, 2021
Bench: M.Venkata Ramana
[3164]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SEVENTEENTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT: ©
IA No. 2 OF 2021
IN
AS NO: 96 OF 2021
Between:
1. V.O. Venugopal Reddy, S/o. Late V.O.Krishna Reddy,
2. M. Vasantha Rao @ M.Sekhar Reddy, S/o. M.Damodar Reddy,
...Petitioners/Appellants
(Appellants in AS 96 OF 2021
on the file of High Court)
AND
1. Mandyam Venkatamuni Reddy, S/o. Radhakrishna Reddy, R/o Balaji Colony,
Near More Super Bazar, AIR Bypass Road, Tirupati, Chittoor District.
2. Mandyam Venkataramana Reddy, S/o. Radhakrishna Reddy, R/o.D.No.19-9-3,
E/5, Mother Land School, Tiruchanoor Road, Tirupati, Chittoor District.
3. S. Archana, D/o. S.Krishnama Naidu, R/o. D.No.22-268-A, Lawyers Colony,
Kattamanchi Road, Chittoor Town and District.
4. S.Krishnama Naidu,, S/o. Gurrappa Naidu, R/o. D.No.22-268-A, Lawyers Colony,
- Kattamanchi Road, Chittoor Town and District.
5. T. Venkatamuni, S/o.Tirupati Munaswamy, R/o.Upparapalem, Settipalle Post,
Tirupati Urban Mandalam
6. T. Venkatesh, S/o Tirupati Venkatamuni, R/o Upparapalem, Settipalle Post,
Tirupati Urban Mandal, Chittoor District.
...Respondents
(Respondents in-do-)
Counsel for the Petitioners : Sri Maheswara Rao Kuncheam
Counsel for the Respondents :
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to suspend the Judgment and
Decree dt.16.09.2019 made in 0.S.No.156 of 2013 on the file of X Additional District
Judge, Tirupati, pending disposal of AS No. 96 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. In the circumstances, there shall be interim stay of operation of decree
and judgment in O.S.No.156 of 2013 on the file of the Court of the learned X
Additional District Judge, Tirupati, until further orders, subject to the
petitioners/appellants depositing the suit costs to the credit of the above suit within
six (06) weeks from this day and notice.
/
Sd/- M. Suryanadha Redd
ASSISTAN4 REGISTRAR
ITTRUE COPY// 7
For ASSISTANT:REGISTRAR
To,
--_
co
Skm
The X Additional District Judge, Tirupati, Chittoor District -
Mandyam Venkatamuni Reddy, S/o. Radhakrishna Reddy, R/o.New Balaji
Colony, Near More Super Bazar, AIR Bypass Road, Tirupati, Chittoor District.
Mandyam Venkataramana Reddy, S/o. Radhakrishna Reddy, R/o.D.No.19-9-3,
E/5, Mother Land School, Tiruchanoor Road, Tirupati, Chittoor District.
S.Archana, D/o. S.Krishnama Naidu, R/o. D.No.22-268-A, Lawyers Colony,
Kattamanchi Road, Chittoor Town and District.
S Krishnama Naidu, S/o. Gurrappa Naidu, Rio. D.No.22-268-A, Lawyers Colony,
Kattamanchi Road, Chittoor Town and District.
T. Venkatamuni, S/o.Tirupati Munaswamy, R/o.Upparapalem, Settipalle Post,
Tirupati Urban Mandalam
_ TNenkatesh, S/o Tirupati Venkatamuni, R/o Upparapalem, Settipalle Post,
Tirupati Urban Mandal, Chittoor District (Address Nos 2 to 7 by RPAD)
One CC to Sri. Maheswara Rao Kuncheam, Advocate [OPUC]
One spare copy
ae
HIGH COURT
MVR,J
DATED:17/03/2021
ORDER
IA. No. 2 of 2021
IN
AS.No.96 of 2021
INTERIM STAY
