Andhra Pradesh High Court - Amravati
K. Philomenamma Died vs B. Vyduryamma 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. 1 of 2021
IN
A. S. No. 74 of 2021
Between:-
1.M. Sundar Rao, S/o. Arlappa.
2.M. Sujatha, D/o. Arlappal.
a Petitioners®
(Appellants in A.S. No. 74 of 202'
on the file of the High Court)
AND
1.B. Viduryamma, W/o. Late Arogyaswamy, Occ : Housewife,
2.Meeduri Ceasar Arnold, S/o. Late Arogyaswamy @ Arogyam
3.Meeduri Jwanesh Arnold, S/o. Late Arogyaswamy
(All are residents of Plot No. 39, Near State Bank of India,
Ramesh Reddy Nagar, Nellore). ...Respondents
(Respondents in -do-)
COUNSEL FOR THE PETITIONERS : Sri P. Sridhar Reddy .
COUNSEL FOR THE RESPONDENTS :
Petition under Order Rule 5 r/w. 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 the decree and judgment dated 27.10.2020
in 0.S.No. 3 of 2016 on the file of the Principal District Judge, Nellore, pending
disposal of A.S. No. 74 of 2021 on the file of 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:-
"(Proceedings taken up through video conferencing)
Issue notice upon the respondents.
Learned counsel for the petitioners is permitted to take out personal
notice upon the respondents by Registered Post with Acknowledgment Due
and file proof of service in the Registry.
Post on 12.05.2021.
Upon deposit of suit costs within four (4) weeks from date, there shall |
be an order of status quo with regard to possession of the suit property for
a period of ten (10) weeks or until further orders, whichever is earlier."
ee ce oh a
-Sdl-T. Madhavi a
UASSISTA r REGIS' rR
f
// TRUE COPY // be
as SECTION PACER |
To
1.The Principal District Judge, Nellore, SPSR Nellore District. .
2.B. Viduryamma, W/o. Late Arogyaswamy, Occ : Housewife,
Near State Bank of India, Ramesh Reddy Nagar, Nellore, SPSR Nellore District.
3.Meeduri Ceasar Arnold, S/o. Late Arogyaswamy @ Arogyam_
Near State Bank of India, Ramesh Reddy Nagar, Nellore, SPSR Nellore District.
4.Meeduri Jwanesh Arnold, S/o. Late Arogyaswamy, R/o. Plot No. 39,
Near State Bank of india, Ramesh Reddy Nagar, Nellore, SPSR Nellore District.
(Addressee Nos. 2 to 4 by RPAD)
5.One CC to Sri P. Sridhar Reddy, Advocate (OPUC)
6.Two spare copies.
TKK
HIGH COURT
JB.J & AVSS.J
DT.17-03-2021.
ORDER
l.A.No. 1 of 2021
IN
A.S.No. 74 of 2021.
STATUS QUO
Ee
\
