Aruru Eswar Prakash, vs C.N. Gaja Mohan C.N. Gaja Mohan ...
2022 Latest Caselaw 411 AP

         

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA Goes Se A
FRIDAY, FHE TWENTY EIGHTH DAY OF JANUARY eh
TWO THOUSAND AND TWENTY TWO
:PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND

THE HONOURABLE DR. JUSTICE K MANMADHA RAO |

IA No. 1 OF 2021
IN
AS NO: 383 OF 2021
Between:

Aruru Eswar Prakash, S/o. A. Kuppaiah, Hindu, aged about 48 years, Residing at
D.No. 6.11.58, Marri Chennareddy Colony, Tirupati, Chittoor District.

...Appellant
AND

1. C.N. Gaja Mohan @ C.N. Gaja Mohan Reddy, S/o. Late C.N. Bheema Reddy,
Hindu, aged about 59 years, President to Santhinikethan Educational Society,
D.No. 512, Reddy and Reddy Colony, Tirupati, Chittoor District.

...Respondent/Plaintiff

2. G. Murahari Natha Reddy, S/o. Brahmananda Reddy, Hindu, aged Major, R/o.
D.No. 19-6-22/B3, S.T.V. Nagar, Tirupati, Chittoor District. .

3. T. Ravindra Reddy, S/o. T. Eswar Reddy, Hindu, Aged Major, R/o. Empedu
Village and Post, Srikalahasthi Mandal, Chittoor District.

(Respondents 2 and 3 herein are not necessary parties to this petition)
..Respondent/Defendants 2 and 3

Petition 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 grant interim
Stay of all further proceedings including the execution of the judgment and Decree made
in OS.No.141 of 2014 dated 19-02-2021 on the file of the court of the IV Additional
District Judge, Tirurpati, Pending disposal of AS No. 383 of 2021, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri CH VENKAT RAMAN
Advocate for the petitioner and Advocate for the Respondents.

ORDER: --

(Proceedings taken up through video conferencing)

"Sri Dasari S.V.V.S.V.Prasad, learned counsel representing Sri Ch.Venkata
Raman, learned counsel for the petitioner would submit that notice sent to R3 is
served but notice sent to respondents 1 and 2 is not yet served. Hence, seeks
permission of the Court to issue notice again to respondents 1 and 2. ,

Permission as sought for is accorded. Learned counsel for the petitioner is
permitted to take out fresh notice to respondents 1 and 2, and he shall also file
proof of service on R3 by the date of next hearing. A

   
 

List after three weeks." - §D/- K.TATA RAO

~ IITRUE COPY//
'F SECTION
 

To,

wd

& &

. The lV Additional District Judge, Tirurpati.

C.N. Gaja Mohan @ C.N. Gaja Mohan Reddy, S/o. Late C.N. Bheema Reddy,
President to Santhinikethan Educational Society, D.No. 512, Reddy and Reddy
Colony, Tirupati, Chittoor District.( By RPAD)

One CC to SRI. CH VENKAT RAMAN Advocate lOPuc]

One spare copy

pr
 

 

HIGH COURT

CPKJ &
DRKMRJ

DATED:28/01/2022

LIST AFTER THREE WEEKS.

ORDER

IA.NO.1 OF 2021 IN AS.No.383 of 2021

DIRECITON