Andhra Pradesh High Court - Amravati
Dr M Ranganatham vs Mallapu Vinod Kumar Reddy on 9 November, 2022
{ $385 }
IN THE HIGH COURT OF ANDHRA PRADESN AT AMARAVATI
WEDNESSAY THE NINTH DAY GF NOVEMBER
TRA TROL SUSAND AND TWENTY TAG
'PRESENT:
TRE HONOURASLE JUSTICE DR YR K KRUPA SAGAR
LA Now OF S090
AN
AS NOS: 15 & 8 OF 2020
iA No. 1 of 2026 IN AS NOS: 18 OF 2020
Behvesn:
}. Dr M Ranganatham, we MM. C. Ra angapna, ager 4 years, Flat No Sot, SV.
Pridge, B-Cam, Kumoa a
2. Avula Sivaring, Sfe hel ig | Bodenna o Venkata Swamy, aged about 45 yaars,
Rio M. Chinthakunta Village, Go spadu! Mandal, Kurnool District.
: .Pettioners/Defandants
AND .
Mallanu Vinod Kumar Reedey, Sia. M. So ym Reddy, agad about 25 years, Rio
H.No.19-72-790, Biragh Fs atteda, 7) rupath-oiy AQ? Rep. by his Power of
Aorney Noider, M.Sornt Reddy.
_ RaspondentPiaintf
Caunsel for the Petitioners > SRI Gi LIDURI YVENKATESWARA RAO
Gounsal for the Respondent : SRT SREECHAR(NOT BEING PRESENT }
a ures Section 7157 OFG praya ng that in the ¢ croumsta ances stated in the
affide avi fled in suprort of the petition, the High Court may be pleased fo stay 'al
i Sher oroceadi ings in the judgment and decree dated 29.06.2019 passed in
D.S.No.?Y of 8011 on the fle of the [v Additional Qistriet duck ge, Kurncal , Panding
disno salof AS No. 18 of BOS, on the fle of the High Court.
iA No. 7 of £020 IN AS NOS: 8 OF 2020°
Between:
1. DR M Ranganatham, S/o Me 6. > Ras ngappa, 3 aged 48 years, Flat No. Sot, SUV.
Pridge, S-Camp, Kurnoal, AP.
2, Avula 3 vanna, Sfo Avula Bodenna & Venkata Swamy, aged about 45 years,
Ro M. Chinthakunta Vilage, Gospadu Mandal, Kurnool Distr tet, A. _
. Pete
AND
ae mhpares Are ai eit ax Ai vears Rin 2h/F4.
> sous RA ave Nua, we OB. BJanardh hans Reddy aged about 60 years, Rio 4iv2
Kay}
Respondent Pisintlt
Counsel for the Petitioners : SRI GUDURI VENKATESWARA RAO
Counsei for the Respondent : SRI T SREEDHAR ( NOT BEING PRESENT )
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 stay all
further proceedings in the judgment and--decree dated 29.06.2019 passed in
O.S.No.63 of 2011 on the file of the IV Atiditional District Judge, Kurnool , Pending
disposal of AS No. 8 of 2020, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to show cause
as to why this application should not be complied with, made the following order.(The
receipt of this order will be deemed to be the receipt of notice in the case
ORDER .
" Learned Counsel on both sides are in attendance.
It is represented that learned counsel for respondent Sri T.Sridhar,
could not attend Court because of sickness of his brother.
On hearing, the submissions of learned counsel on both sides with
reference to I.A.No.1 of 2020 where an undertaking was recorder which fasts
till today as on considering the submissions of learned counsel for petitioner,
respondents are directed not to alienate the property till further orders.
For hearing, list the matter on 15.12.2022 finally."
SD/-K.SRINIVASA RAJU
ASSISTANT REGISTRAR
HfTRUE COPY!
For ASSISTANT REGISTRAR
Fo,
1. The iV Additional District Judge, Kurnool
2. M.Somi Reddy , Power of Attorney Holder for Matiapu Vinod Kumar Reddy,
S/o.M.Somi Reddy, aged about 25 years, R/o H.No.19-12-1 90, Biragi
Patteda, Tirupathi-517 501
3. C Kousalyamma, W/o B.Janardhana Reddy, aged about 60 years, R/o 45/24-
K/47, Venkataramana Colony, Kurnool, A.P.( 2 to 3 By RPAD)
One CC to SRI. GUDURI VENKATESWARA RAO Advocate {OPUC]
One CC to SRI. T SREEDHAR Advocate [OPUC]
One spare copy
OO
HNGH COURT
DR VRKKSU
RATED IOS 2088
NOTE: FOR NEARING, LIST THE MATTER ON 15.42.2022 FINALLY
QRDER
iA Na. 7 OF 2020
iN
AS NOS: 78 & 8 OF 2020
SHREC TION
