Andhra Pradesh High Court - Amravati
Sri Varalakshmi Jute Twine Mills ... vs Grandhi Naveen Babu on 28 February, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
APPEAL SUIT No.321 OF 2020
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
12. 28.02.2022 AHSANUDDIN AMANULLAH, J
and
G. RAMAKRISHNA PRASAD, J
(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)
Heard Mr. Dandugula Satya Siva
Darshan, learned counsel for the appellant
and Mr. Venkateswara Rao Gudapati,
learned counsel for the respondent no.1.
2. Interlocutory Application No.1 of
2020 has been filed by the appellant for
staying all further proceedings arising out of
the judgment and decree under appeal.
3. Interlocutory Application No.2 of
2020 has been filed to file the additional
documents as additional evidence.
4. Interlocutory Application No.3 of
2020 has been filed seeking leave of the
Court to maintain the present Appeal as the
appellant was not a party to the suit in the
Court below.
5. Interlocutory Application No.1 of
2022 has been filed for condoning the delay
of 694 days for bringing on record the legal
representatives of respondent no.7.
6. Interlocutory Application No.2 of
2022 has been filed to set-aside the
abatement against respondent no.7.
7. Interlocutory Application No.3 of
2022 has been filed to bring on record the
legal representatives of respondent no.9 by
impleading them as respondents no.19 to
22.
8. Interlocutory Application No.4 of
2022 has been filed for bringing on record
the legal representatives of respondent no.7
by impleading them as respondents no.15 to
18.
9. It appears that respondents no.3
and 5 have not been served as the notices
have been returned un-served.
10. Even learned counsel appearing
for the respondent no.1 has not been served
copies of the Interlocutory Applications.
11. Learned counsel for the appellant
states that respondent no.1 has died
without leaving any legal representative or
heir.
12. Having considered the matter, let
notices be issued in the main Appeal as well
as in all the Interlocutory Applications to
respondents no.3 and 5. Copy of the same
be also served on learned counsel
representing respondent no.1. Further, let
notices in the main appeal as well as the
Interlocutory Applications be served to the
proposed heirs of respondents no.7 and 9.
13. As prayed for by learned counsel
for the appellant, permission is granted for
personal service. Let the same be done and
proof of service filed within three weeks and
the matter be listed on 21.03.2022.
14. In the meantime, there shall be
stay of all further proceedings before the
Court below. Learned counsel for the
appellant is at liberty to bring further
materials on record, if any, by then.
________________________________
(AHSANUDDIN AMANULLAH, J)
________________________________
(G. RAMAKRISHNA PRASAD, J)
Note:
Issue C.C. by 02.03.2022
Dsh
