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Om Sai Constructions vs Shiram Transport Finance Company ...
2021 Latest Caselaw 1613 AP

Citation : 2021 Latest Caselaw 1613 AP
Judgement Date : 19 March, 2021

Andhra Pradesh High Court - Amravati
Om Sai Constructions vs Shiram Transport Finance Company ... on 19 March, 2021
Bench: U.Durga Prasad Rao, B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ..

FRIDAY, THE NINETEENTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
AND
THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN

IA No. 1 OF 2019
IN
CRP NO: 3507 OF 2019

Between: .

1. M/s. Om Sai Constructions, Rep by its Managing Partner ABV Suresh, S/o
Laxminarayana Setty, Hindu, aged 51 yrs, Business, R/o H.No. 76-119-D539,
Mahaveer Colony, Kurnool- 518 004.

2. A. Vinod Kumar, S/o. A Shankaraiah Hindu, Aged 40 years, Occ: Business R/o
H.No. 40-352, Gandhi Nagar, Kurnool District

. ...Petitioners/Respondents/Judgment Debtors
(Petitioner in CRP 3507 OF 2019
on the file of High Court)
AND
Shiram Transport Finance Company Limited, rep. by its Authorised Signatory Mr. B.
Hari Krishna Achary, S/o Anand Chary, aged 42 years, R/o Kurnool City, Kurnool.
...Respondent/Petitioner/Decree Holder
(Respondents in-do-)

Petition under Section 151 CPC praying that in the circumstances stated in the
grounds filed in support of the petition, the High Court may be pleased to stay all further
proceedings in E.P.No.40 of 2015 in A.A.No.539 of 2010, on the file of Learned
Principal District Judge at Kurnool, including the arrest of the Petitioners, pending
disposal of CRP No.3507 of 2019, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds
filed in support thereof and the order of the High Court order dated 26-11-2019, 19-12-
2019, 07-02-2020, 18-02-2020, 02.03.2020, 24.03.2020, 06.10.2020, 12-10-2020
4-11-2020, 25-1 1-2020, 16-12-2020 and 18-02-2021 made herein and upon hearing the
arguments of M/S Indus Law Firm Advocate for the Petitioners, and Sri Maheswara Rao
Kuncheam Advocate for the Respondent, the Court made the following.

ORDER:

"At request, post on 25.03.2021. Interim order granted earlier is extended till then".

SD/-M.SURYANADHA REDDY ASSISTANT REGISTRAR

ITRUE COPY// lo For ASSISTANT REGISTRAR

The Principal District Judge at Kurnool

One CC to M/S Indus Law Firm, Advocate [OPUC] _.

One CC to Sri Maheswara Rao Kuncheam, Advocate [OPUC] Two spare copies.

To, -

BRON>

HIGH COURT

UDPR,J & BKM,J

DATED: 19-03-2021

NOTE: POST ON 25.03.2021

ORDER

IA.NO.1 OF 2019 IN CRP.No.3507 of 2019

EXTENSION OF INTERIM ORDER

 
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