Andhra Pradesh High Court - Amravati
Nidamanuri Srinivasa Rao vs Somasai Srinivasa Rao on 22 March, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT.
MONDAY, THE TWENTY SECOND DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
1A No. 2 OF 2021
IN
SA NO: 22 OF 2021
Between: .
Nidamanuri Srinivasa Rao, S/o. China Yanadiah, aged 33 years, Rio. Seetharamapurm.
Village Maddipadu Mandal Prakasam District. oe
ae an _ ,..Appellant/Respondent/Plaintiff
. (Petitioner in SA 22 OF 2021
on the file of High Court)
AND
1. Somasai Srinivasa Rao, S/o. Subba Rao, aged 36 years, R/o. Seetharamapurm
Village Maddipadu Mandal Prakasam District.
. ...Respondent/Appellant/1** Defendant
2, Mandava Bala Chandra Mouli, S/o. Venkateswarlu, aged 54 years, R/o.
Seetharamapurm Village Maddipadu Mandal Prakasam District.
7 ...Respondent/3™ Respondent/3 Defendant
3. Katakam Kondal Rao, (Died) oe
...Respondent
(Respondents in-do-)
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 all further
proceedings pursuant to the Judgment and Decree of the Learned VII Additional District
Judge, Praksam District at Ongole passed in AS No.8 of 2013 dated 18-04-2018
including the proceedings in E.A No.19 of 2019 in E.P.No.191 of 2017,0n the file of 1°
Additional Junior Civil Judge, Ongole, pending disposal of SA No. 22 of 2021, on the
file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s Indus Law Firm,
Advocate for the Appellant and Sri Madhavarao Nalluri, Advocate for the Respondent
No.2 and Sri N.Nirmal Kumar, Advocate for the Respondent No.1, the Court made the
following.
ORDER:
"Heard.
There shall be stay of all further proceedings pursuant to the decree and
judgment dated 18.04.2018 passed in A.S.No.8 of 2013 by learned VII Additional
District Judge, Prakasam District at Ongole including the proceedings in
E.A.No.20 of 2019 in E.P.No.191 of 2017 on the file of | Additional Junior Civil
Judge, Ongole, pending disposal of the second appeal."
SD/- V.Diwakar
ASSISTANT REGISTRAR
(TRUE COPYI//
For ASSISTANT REGISTRAR
To,
1. The Learned VII Additional District Judge, Praksam District at Ongole
2. The 1* Additional Junior Civil Judge, Cngole
OND OH
MM
Somasai Srinivasa Rao, S/o. Subba Rao, R/o. Seetharamapurm Village
Maddipadu Mandal Prakasam District.
Mandava Bala Chandra Mouli, S/o. Venkateswarlu, R/o. Seetharamapurm
Village Maddipadu Mandal Prakasam District. (Addresses 1 & 2 by RPAD- along
with a copy of petition and memorandum of grounds)
One CC to M/s Indus Law Firm [OPUC]
One CC to Sri Madhavarao Nalluri, Advocate [OPUC]
One CC to Sri N.Nirmal Kumar, Advocate [OPUC]
One spare copy
HIGH COURT
LKJ
DATED:22/03/2021
ORDER
IA No. 2 OF 2021
IN
SA NO: 22 OF 2021
INTERIM STAY
