Kypu Penchala Reddy vs Boddu Masthan Reddy
2022 Latest Caselaw 831 AP

Citation : 2022 Latest Caselaw 831 AP
Judgement Date : 14 February, 2022

Andhra Pradesh High Court - Amravati

Kypu Penchala Reddy vs Boddu Masthan Reddy on 14 February, 2022

Bench: K Manmadha Rao

                HIGH COURT OF ANDHRA PRADESH : AMARAVATI

     MAIN CASE: CRP.No.254 of 2022

                                  PROCEEDINGS SHEET

Sl.      DATE                                     ORDER                                  OFFICE
                                                                                          NOTE
No.
 1




       14.02.2022                          (Through virtual mode)

                    Dr.KMR,J
                                          CRP No.254 of 2022
                            Notice before admission.
                            The present Civil Revision Petition is filed against the
                    common order dated 26.11.2021 passed in I.A.Nos.1169 of 2017
                    and 1170 of 217 in O.S.No.139 of 1997 on the file of the I
                    Additional District Judge, Nellore.
                            I.A.No.1169 of 2017 filed under Section 151 and 152
                    C.P.C. by the plaintiff /respondent herein prays to amend the

judgment and decree by substituting the petitioner/plaintiff father's name as Subbarami Reddy in place of Narasimha Reddy and I.A.No.1170 of 2017 filed under Order VI rule 17 of CPC by the plaintiff/petitioner herein prays to amend the plaint by substituting the petitioner/plaintiff's father's name as Subbarami Reddy in place of Narasimha Reddy in the plaint under para 1, Line 1 may be inserted.

Heard Sri P. Sridhar Reddy, learned counsel for the petitioner.

Considering the submissions of learned counsel for the petitioner, there shall be stay of all further proceedings in E.P.No.13 of 2017 in O.S.No.139 of 1997 on the file of the I Additional District Judge, Nellore, for a period of three (03) weeks.

Post on 25.02.2022.

__________ Dr.KMR,J

Note:

Issue CC by 16.02.2022.

(B.O) HS Sl. DATE ORDER OFFICE NOTE No.

Sl. DATE ORDER OFFICE NOTE No.

Notice before admission.

Heard learned counsel for the petitioners in CRP.Nos.206 of 2022 and 254 of 2022.

CRP.No.206 of 2022 is filed against the order dated 26.11.2021 passed in I.A.No.1170 of 2017 in O.S.No.139 of 1997 by the I Additional District Judge, Nellore.

CRP.No.254 of 2022 is filed against the order dated 26.11.2021 passed in I.A.No.1169 of 2017 in O.S