Andhra Pradesh High Court - Amravati
Chintalapati Satyanarayana Raju vs Vegesna Thimma Raju Died. on 22 December, 2022
Bench: Dr V Sagar
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI.
THURSDAY THE TWENTY SECOND BAY OF DECE MBER:
Wo THOUSAND AND TWENTY TWO
'PRESENT:
THE HONQURABLE JUSTICE DR VY RK KRUPA SAGAR
i& No. 2 OF 2029
iN
AS NO: 217 OF 2024
Between:
Chintal lapati Satyanarayana Raju, S/o Krishnam Raju, Hindu, aged about 47
years, Guilvation, Ric DING. 12-2, Kesaverarn Villages, Ganapavaram Mandal,
WwW. G5 Cistniot.
_ Patiiioner
(Fetiionerin AS 2 17 GF 2024
on the file of High Court}
Vagesna Thi imma Raju (Died),
2. Vegesna Srinivasa Raju, S/o Late Thimma Rai, Hindu, aged about 40 years,
Rio D.No.8-1034, Jagannadhanuram, Mugalturu Mandal, WG. District.
3. Ghintalapall Dhana Lakshmi, Wo Chintelapat) Satyanarayana Raiu, Hindu,
aged about 42 years, Housewife, Rio D.Nai2-2, Kesavararm Village,
Ganapavaram vee WG) District ¢ Added as per orders in
LANG T6/2016 dLSy7-O6-2018, since she Remaince axparie in the sulf net
necessary party in this apnea }
4. Vegesn a Venkat ta Lamshmi, Wo Srinivasa Raju, Hingu, aged about 32 years,
Housewi ie, Rio D.No.if BA Jag annadhapuram eee. ies Mandal,
WAG. Dist. ( Added as per orders In [A.No. 17 7/2018, di 27-05-2015)
. Respondents
Resoor andenis edo-}
Gounsel for the Petitioner : SRIE VV § RAVI RUMAR
Gounsel for the Ressondent Nos, 2&4 : SRET.A.M, RANGA RAO
Pettion under Section 167 CPO praying that in the circumstances stated in the
affidavit fed in support of the vatition, the Hi gh Gait may be pleased ta SUSPENd
the Judgment and Decree di. 24-01-2020 passed In OS No. 128 of 2014 on the fle of
the H Adeitianal District Judge, West Gadavan, Eluru, Pending disposal of AS No.
-277 of 2021, on the file of the High Court,
The court while di read Ng issue of noting to the Respondents herein to Show cause as
to why this application should nof be cornpiied with, made the follow: ng order. (The
receipt of this order wil be disemed io be fhe rensipt of notice in the case},
ORDER
"| earned counsel on both sides are in attendance and before the Trial
Court the sult was for Specific performance of contract in pursuance of
agreament of sale and after due frial it was dismissed and plaintiff is the
Appellant in this First Appeal.
Appearance is made on both Sites. 0°
i A.03 of 2021 is an Application moved by the Appellant apprehending
that any further allenations would complicate the matter. Though more than
year lapsed, no counter haa been fied. While granting time for the Respondent
ts file counter, the Reapondent is directed nof fo alienate the property tH
turther arders. List this application and other applications for hearing after
eight weeks. "
SD/-ALPRABHAKAR RAO.
ASSISTANT REGISTRAR
TRUE COPYY fe
For ASSISTANT REGISTRAR
Tea,
4 fi Additional District Judge, West Godavan, Bhuru
2. Vegesna Srinivasa Raju, S/o Late Thimme Raju, Hindu, aged about 40 years,
Rio D.No.2-1034, dagannadhapuram, Mugalturu Mandal, W 43, District.
3. Yegesna Venkata Lamshini, Wie Srinivasa Raju, Hindu, aged about Jf years,
Housewife, Rio D.No 1684, Jagannadhapuram Vilage, Mugalturu Mandal,
WAG. Cist (2 to 3 By RPAD)
4 One lito SRL EV VS RAVI RUMAR Advocate [OPUC]
8 One OC to SRITAUM, RANGA RAO Advonate [OPUC}
§. One spare copy
HIGH COURT
DR VRKKSJ
DATED 22 22022
LIST EIGHT WEEKS
ORDER
IA No. 2 OF 2021
iN
AS NO: 247 OF 2021
DIRECTION
