Paruchuru Cotton Growers Co ... vs Sai Cotton Traders,
2022 Latest Caselaw 9916 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE.
MONDAY, THE NINTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENFYSEWOEES Hs

aoe

:PRESENT: [IN

THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI Ne ee Se aa

CIVIL REVISION PETITION No. 644 OF 2022.00 of os ug) ope!

Between: i re 0
Paruchuru Cotto Growers Co Operative, Parchuru Cotton dhoiltrs:Co-. ets

operative Spinning Mills Ltd., Inkollu, Rep by the Managing Director,;-O70 ° =
Regional Deputy Director (Handlooms and Textiles), Opp to Distriet- .
Employment Exchange Office, Santhapet, Ongole. -~ "re
. Petitioner/Judgment Debtor |
AND

1. Sai Cotton traders, Rep. by its Partner, Kommineni Lakshmi Narayana,

Ravipadu, prattipadu (M) Guntur District.
....Respondent/Decree Holders ~~

2? indur Greem Power Private Ltd., Rep. by its Director,
K,Subramanyeswara rao, R/o. Pandari Puram, 9th line, chilakaluripet.

3, The Implementation Secretariat, Government of Andhra Pradesh, Public
Enterprises Department, Rep by its Special Secretary, O/o. Secretariat
Buildings, Hyderabad.

Note: (Respondents /Defendants 2 and 3 is not necessary Party to this
petition)

. Respondents/Defendants

wt
Petition is filed under Section 115 of C.P.C, may be pleased to Petitioner
begs to prefer this Memorandum of Civil Revision Petition against the order in

_. EA.No.11/2021 in EA.No.261/2009 in EP.No.10172002 in OS.No.63/2002 dt. 04-
03-2022 on the file of the III Additional District Judge, Guntur. +:

l.A.No, 2 of 2022 :-

Petition is filed 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 of all further proceedings in pursuance of rders in EA.No.

44/2024 in EA.No. 261/2009 in EP.No. 101/2002 in OS.No. 63/2022 on the file
of {il Additional District Judge, Guntur dated 04.03.2022, pending disposal of
~ CRP No. 644 of 2022, on the file of the High Court.

Contd..2..


2

The petition coming on for hearing, upon permitting the petition
and affidavit filed herein and orders of the pligh Court dated 30.03.2022,
05.05.2022, 04.07.2022, 22.09.2022 and 21-11-2022 made herein and upon
hearing the arguments of G.P. for Arbitration for the petitioner and of Sri. N.
SRI RAMA MURTHY for respondent No 1, the Court made the following ORDER: ~ -

"List on 30.01.2023."

Interim order granted eartier is extended by eight more weeks." --

Sdi- M. PRABAKAR RAO .
ASSISTANT REGISTRAR
/ TRUE COPY// te

SECTION OFFICER

. The Ill Additional District Judge, Guntur. »"

1
2. Two CCs to THE GP FOR ARBITRATION, HIGH COURT OF AP [OUT] ~
3. One CC to Sri N. SRI RAMA MURTHY, Advocate [OPUC],

4. One spare copy

K J

=


HIGH COURT

SRS,J

DATED: 29-12-2022

ORDER

CRP.No.644 of 2022

EXTENTION OF INTERIM ORDER