Chirumaneni Prasad, vs Katherapu Ramgopal Reddy,
2021 Latest Caselaw 1653 AP

     
   

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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATE. * oo

SATURDAY, THE TWENTIETH DAY OF MARCH _"
TWO THOUSAND AND TWENTY ONE -
: PRESENT: .
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI "
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI

IA No. 1 OF 2021
IN /
AS NO: 91 OF 2021
Between:
Chirumaneni Prasad, Son of Venkateswarlu, Aged about 45 years, Occ: Business,
resident of D.No.4-9-602, Plot No.32-G Floor, Hayath Nagar, Opp- Mahendra
Showroom, Hyderabad, Ranga Reddy District.
..Appellant/Defendant
(Petitioner in AS 91 OF 2021
on the file of High Court)
AND
Katherapu Ramgopal Reddy, Son of Venkata Reddy, Aged about 59 years, Occ:
Business, Resident of Vasavi Nagar, Piduguralla Town and Mandal, Guntur District.
...Respondents/Respondents
(Respondents in-do-)
Counsel for the Petitioner: SRI P RAVI SHANKER

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay of all --~
further proceedings pursuant to passing of judgment and decree dated 11.05.2020 in
O.S.No.9 of 2016 on the file of the Court of X Additional District Judge, Gurazala,
pending disposal of AS No.91 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:

"This application has been filed to stay of all further proceedings pursuant to passing of judgment and decree dated 11.05.2020 in O.S.NO.9 of 2016 on the file of the Court of X Additional District Judge, Gurazala.

Heard the learned counsel for the petitioner.

Having regard to the submissions made, there shall be stay as prayed for, subject to condition of the petitioner depositing 50% of the decretal amount with . costs within a period of eight (08) weeks from today. On such deposit, the respondent shall be at liberty to withdraw the amount so deposited upon furnishing security and subject to the result of the appeal". --

Sd/-M.RameshBab ASSISTA T REGISTRAS

TRUE COPY!/ For SECTION IFFICER

To,

--

The X Additional District Judge, Gurazala, Guntur District

2. Katherapu Ramgopal Reddy, Son of Venkata Reddy, Aged about 59 years, Occ: Business, Resident of Vasavi Nagar, Piduguralla Town and Mandal, Guntur 4 District. (By RPAD)

3. One CC to SRI P RAVI SHANKER Advocate [OPUC] _--

4. Two spare copies

HIGH COURT

JBJ

AVSSJ

DATED:20/03/2021

ORDER

IA.NO.1 OF 2021 IN AS.No.91 of 2021

STAY