Mallidi Chanikya Srirama ... vs Mallidi Satyanarayana Reddy
2022 Latest Caselaw 334 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE TWENTY FOURTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY TWO
:PRESENT:

THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
IA. No. 1 of 2021
IN
IA No. 1 OF 2019
IN
AS NO: 770 OF 2019

 

Between:
1. Mallidi Chanikya Srirama Satyanarayana Reddy, S/o. Venkata Subba Reddy, |
Hindu, Male, Aged years being minor Rep by his Father/Guardian Mallidi

Venkata Subba Reddy, S/o. Satyanarayana Reddy, Hindu, Male, Aged 46 years,
R/o.D.No.2-6, Aaravalli Village, Attili Mandal, W.G.Dist, TDJC.
2. Mallidi Venkata Subba Reddy, S/o. Satyanarayana Reddy, Hindu, Male, Aged 46
years, R/o.D.No.2-6, Aaravalli Village, Attili Mandal, W.G.Dist, TDJC.
...Petitioners
(Appellants in AS 770 OF 2019
on the file of High Court)
AND
Mallidi Satyanarayana Reddy, S/o. Subbi Reddy, Residing at Govt Hospital Street,
Near Tractor Chandra Reddy House, Manchili Village Ati Mandal. West Godavari
District .PIN-534134 TDJC
...Respondent
(Respondent in-do-)

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay of all further proceedings in
EP. NO. 5 of 2020 on the file of the IV Addl. District Court at Tanuku, West Godavari
District, pending disposal of AS. No. 770 of 2019 on the file of High Court.

IA. No. 1 of 2019: Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to stay of all further
proceedings pursuant to passing of decree and judgment in O.S.No.32/15 on the file of
IV Additional District and Sessions Judge, West Godavari at Tanuku dt.22-8-19,
pending disposal of AS No. 770 of 2019, on the file of the High Court.

The petition coming on for hearing and upon perusing the petition and affidavit
filed herein, and Order of High Court dated 26-11-2019 made in IA. No. 1 of 2019 and
order dated 16-12-2021 made herein and upon hearing the arguments of Sri Y. Soma
Raju, Advocate for the Petitioners, the Court made the following

ORDER:

In spite of service of notice on the respondent on 05.01.2022, there is no representation.

Interim stay granted earlier stands extended until further orders. However, I.A.No.1 of 2021 be listed on 04.03.2022.

Sdi/- K. Srinivasa Raj

. ASSISTANT, REGISTRAR IITRUE COPY// Ay

For ASSISTAN GISTRAR To,

1. The IV Additional District and Sessions Judge, West Godavari at Tanuku

One CC to Sri. Y. Soma Raju, Advocate [OPUC] One spare copy

won

Skm

HIGH COURT

CPK,J & RNT,J

DATED: 24-01-2022

ORDER

IA. No. 1 of 2021 IN AS.No.770 of 2019

EXTENSION OF INTERIM ORDER