Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs M/S Sri Amar Constructions on 31 March, 2021
Bench: Joymalya Bagchi, M.Ganga Rao
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE THIRTY FIRST DAY OF MARCH, TWO THOUSAND AND TWENTY ONE. es
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE M. GANGA RAO
1.A No. 1 of 2020
IN
A.S.No. 1200 of 2018
Between :- .
1. The State of Andhra Pradesh, Represented by the District Collector, East
Godavari, Kakinada.
2. The Superintending Engineer, Irrigation Department, Y.R.P.C., Kakinada,
Presently Irrigation Circle, Dowlaiswaram, East Godavari District.
...Petitioners/Appellants/ (defendants)
(Petitioners in A.S.No. 1200 of 2018
on the file of High Court)
AND
M/s Sri Amar Constructions, Registered Partnership Firm, rep. by Agent and Power
of Attorney Holder Pathallapalli Subbarao, S/o Vengala Rao, R/o D.No.16-2-830/3,
Saidabad Colony, Hyderabad.
... Respondent/Respondent/ (Plaintiff)
(Respondents in-do-)
Petition under Section 148 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to extend the time granted in
|.A.No. 1 of 2019 in A:S.No. 1200 of 2018, dated 08-07-2019 till the end of December,
2020.
1.A.No. 1 of 2019 :-
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay all further proceedings
pursuant to the Judgment and Decree passed in OS No.80 of 2006 dated 30.12.2017 on
the file of the VI Additional District Judge, Kakinada, pending disposal of A.S. No.
1200 of 2018, on the file of the High Court.
The Petition coming on for hearing, upon perusing the Memorandum of
Grounds, Petition and the affidavit filed in support thereof and Order of High Court
dt. 08-07-2019 made in |.A.No. 1 of 2019 and upon hearing the arguments of the
Advocate General on behalf of petitioners and of Sri M.R.S. Srinvias, Advocate for
respondent, the Court made the following
ORDER :-
"Counter vide USR No.21259 of 2021 be placed on record.
Having heard the learned counsel for the parties, we extend time to deposit
50% of the decretal amount positively by 09.04.2021. Amount if deposited may
be withdrawn by the respondent upon furnishing usual undertakings before the
trial Court and subject to result of the appeal.
Accordingly, the Application is ordered." -
Sd/- M. RAMESH BABU
ASSISTANT REGIST
//TRUE COPY//
for ASSISTANT REGISTRAR
Contd..2...
To
1.The VI Additional District Judge, Kakinada, East Godavari District"
2.The III Additional District Judge, Kakinada, East Godavari District"
3.One CC to The Advocate General, High Court, Amaravati [OUT]
4.One CC to Sri M.R.S. Srinvias, Advocate(OPUC) --~
5.Two spare copis.
TKK
HIGH COURT
JB.J & MGR.J
DT.31-03-2021.
ORDER
1.A. No. 1 of 2020
IN
A.S.No.1200 of 2018
THE APPLICATION IS ORDERED
