Nidamanuri Srinivasa Rao vs Mandavabala Chandra Mouli
2021 Latest Caselaw 1680 AP

IN THE HIGH GOURT OF ANDHRA PRADESH :: AMARAVATI

a 4
MONDAY, THE TWENTY SECOND DAY OF MARCH
TWO THOUSAND AND TWENTY ONE /
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IANo. 20F 20214 ~
IN
SA NO: 21 OF 2021 .--
Between:
Nidamanuri Srinivasa Rao, S/o. China Yanadiah, aged 33 years R/o, Seetharamapurm
~ Village Maddipadu Mandal Prakasam District. -
. .Appellant/Respondent/Plaintiff
(Petitioner in SA 21 OF 2021
on the file of High Court)
AND
1. Mandavabala Chandra Mouli, S/o. Venkateswarlu, aged 54 years Rio.
Seetharamapurm Village Maddipadu Mandal Prakasam District.
Respondent/Appellant/3™ Defendant
2. Somasai Srinivasa Rao, S/o. Subba Rao, aged 36 years R/o. Seetharamapurm
Village Maddipadu Mandal Prakasam District.
. -  Respondent/1* Respondent /1* Defendant
3. KatakamKondalRao (Died), Prakasam District.
Sm . ...Respondent

Counsel for the Petitioner: M/S INDUS LAW FIRM
Counsel for the Respondent: SRI MADHAVA RAO NALLURI

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, Prakasam District at Ongole passed: in A.S.No.176 of 2012 dated 18.04.2018
including the-proceedings in E.A.No.19 of 2019 in E.P.No.191 of 2017, on the file of |
Additional Junior Civil Judge, Ongole, pending disposal of SA No.21 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.

There shall be stay of all further proceedings pursuant to the decree and judgment dated 18.04.2018 passed in A.S.No.176 of 2012 by learned Vil Additional District Judge; Prakasam District at Ongole including the proceedings in _ E.A.No.19 of 2019 in E.P.No.191 of 2017 on the file of | Additional Junior Civil Judge, Ongole, pending disposal of the second appeal". 7a ;

Sd/-V.Diwakar

ASSIST. EGISTRAR TRUE COPY// / | F SECTIONSFFICER -

To,

. The VII Additional District Judge, Prakasam District at Ongole =---

2. The | Additional Junior Civil Judge, Ongole

3. Mandavabala Chandra Mouli, S/o. Venkateswarlu, aged 54 years R/o. Seetharamapurm Village Maddipadu Mandal Prakasam District.

4. Somasai Srinivasa Rao, S/o, Subba Rao, aged 36 years R/o. Seetharamapurm

Village Maddipadu Mandal Prakasam District:

One CC to SRI. M/S INDUS LAW FIRM Advocate [OPUC]

One CC to SRI. MADHAVA RAO NALLURI Advocate [OPUC]

One spare copy

=

NO

(Respondents in-do-)

HIGH COURT

LKJ

DATED:22/03/2021

ORDER

|A.NO.2 OF 2021 IN SA.No.21 of 2021

STAY

REAL ae

a os of * Seg a

OA MARSOC

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