Reddy Varalakshmi vs Reddy Ramanjaneyulu
2022 Latest Caselaw 9419 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SEVENTH DAY OF DECEMBER
'NHOUSAND AND TWENTY TWO
PRESENT:
THE HONQURABLE SRI JUSTICE A V SESHA SA!
AND

iA No. TOF 2082
IN
CMA NO: 434 QF Gee

Between: :
Reday Varalakshm, Wio Ramanianeyulu, Dfo Oommath Ver aes a.
aged aboul 3&8 years, Rio DL No. 3-84, 8 Jaganathpuram m Vilage, Ainavell

Mandal, Amalapurarn, Or. BR. Ambedkar Konaseema Dist. sf.
«o Pationer
AND
oct Molawaneta Slo Suryar narayana s, Agad SS years, Rfo BD. No. 8-SO8,
a HAY apata, Rajiahmandry, East Godavari Distriet.
. Mespondant

COUNSEL FOR TNE PETITIONER > SREP U BHASKARA RAO
COUNSEL FOR THE RESPONDENT = «~~

Petifion under Section 197 OPC praying that in the circumstances stated in
the affidavit Hed in support of the ptt i an, the High Court may be please od to stay of
all further proceadings pursuant fo Judgement and Decree passed in RMOP No. 145
of 2018 on the He of the Court of Senior Civ Judge, Amals SPUrAN, dated,

S.O8.2082 gt rats decree of divorce bebveen the parties, paring disposal of
ONE A No. 434 of S082, on the file of the Nigh Court.

The court while dinsctin ie iggue of notice fo he Respondents herein io shaw

ause as fo why this applical ion should net be complied with, made the folkaving
onder {The reosist of this order wil be deemed to be the receipt of natice in the
case}.

ORDER:

"Having regard to the submissions made by the learned counsel for the petitioner, taking Into account the grounds of appeal and the contents of the affidavit fled in support of the apsiication, there shall be Interim stay of all further proceedings pursuant to judgment and decree passed in H.ALO.P. No. 438 of 9076 on the fle of the Court of the learned Senior Civil Judge, Amalapuram, dated 12.098. 2022, pending further orders."

Sd KJ, RAJA BARU ASSISTAN). REGISTRAR TRUE COPY!

For ASSISTANT REGISTRAR

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NIGH COURT

AYSS,J & DVR, J

DATEDIOTA 2/2022

ORDER

_ OMANo 234 of 2082

INTERIM STAY