Andhra Pradesh High Court - Amravati
The Implementation Secretariat vs Sai Cotton Traders on 6 December, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE REGH COURT OF ANDHRA PRADESH AT AMARA A 2
WEDNESDAY, THE SIXTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY THREE
-PRESENT: .
THE HONOURABLE SRI JUSTICE K SREENIVASA REODY
CRP NOS: 644, 645 & 914 OF 2022 -
CIViL REVISION PETITION NO: 844 OF 2022 > -
"
Behveen:
Paruchuru Colton Growers Co Operative
Gou-operative Spinning Mills Lid., Ink
Director, Ofo Regional Deputy Director {Handia some and Text les), Opp
to District Employment Exchange Offios, Santhapet, Ongale.
vos Petitioner/Judgment Debtor
AND
1. Sai Cotton traders, Rep. by its Partner, Kom wren! Lakshini Narayana,
Ravipgdu, pratiinacu (M} Guntur Distric
oaRespondent(Decres Holders
indur Greem Power Private Lid, Rep. by iis Director,
\ Subramanyeswara rao, R/o. Pandari Puram, 9th line, chiakaluripet,
The Implementation Secretariat, Government of Andhra Pra adesh,
Public Enterprises Department, Rep by its Special Secretary, Ovo.
Secretariat Buildings, Hyderabad. ce
bs
Tot
Note: (Respondents/Oetendants 2 and 3 is not necessary Party to this a
petilicey)
_ Respondents/Defendants
Petition is flecl under Section 118 of OP &, May be pleased to
Petitioner begs to prefer this Memorandum of Civil Revision Petition against
the order in EANod4/2021 in EA.No 2681/2008 In EP Na tO1/2062 in
OS.No.83/2002 di. 04-03-2023 on the Mle of the Hl Additional District Judge,
Gurtur,
iA NO: 2 OF 2032:
Petiion is Hed under Section 151 CPC praying that in. the
crcumsianoess stated in the affidavit fled in suprort of the patitian, the Hi gh
Court may be pleased ta stay of all further ' proceedings in pursuance of order
in EA No. 11/2021 In EA.No. 2847/2009 In EP_No. 1041/2002 in OS No. Ba2022
an the fle of Hi Additional District Judge, | Surtur dated 04.05 2022, pending
dispasal of CRP No. 644 of 2022, on the fle of the Nigh Court.
The pelilion coming on for hearing, upon permitting the petition and
affidavii filed herein and orders of the High Court dated 30.03.2022.
05.08.2022, O4.07 2022, 22.00.2022, 21.41.2022, 19.12 2027, 14.02 2039
45.03.2023 & 04.14.2023 made herain and unOoN nearing the arquments of SP
far Arbitration for the petitioner and of Sri, N. Sri Rama Murthy for respandant
Not:
ae
"
a
CIVIL REVISION PETITION NO: 845 OF 2023 :
Hehveen:
The Implernentation Secretariat, Government of Andhra Pradesh, Public
Enter prise a Deparimant, Rep by itis Special Secretary, Ofo. S
Secretariat
Riugitings, Hyderabad.
. Pattionen
Judgment Debter
ANS
Sai Cotion Traders, Rep by is Partner, Korpnineni Laksho Narayana
Ravipadu, Prathipacdu Mandal, Guntur INsiriet,
seeds,
. Respondenl
Oeserea Holder
. Rep by is Director, K.
Sandan Puram, & 'Line, Chiakaioripst
KS
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6 if
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nen
3. Parchuru Cation Growers 3 aning Mudie Lid. Inkollu, Rep
by the Managing Oirectar, Regions Seputy Dyrector (Mandigo
and Texilies}, Qop to Distdet Erployrnent Exchange Office, Santhapet,
Ongsie
. Respondents!
Defendants
{Respondenisidefsndants 2 & 3 is not necessary party to this
petition)
Patifion is Hed under
meee u V4 Hee" i" BA ;
against fas order in
if ae in ane No 63/8002
LANG. 1 of 2622 i
Fetiion is fled under Seol Han Ved OFG praying that in the
crcurgtances stated in the affidavit suptort ¢ af the petition, the nigh
Court may t be pie leased to slay of all further proceedings in pursuaric oe of order
in BANo. 1/2027 In EA.No. 01/8000 in EP No 1012002 in OS.No.9 3/2002
om the fie of Hf Additional District Judas, Guntur, dated 84.09.2028, panding
disposal of CRP No.od5 of 2028, on ihe He af the High Courk
UpON perusing the e
afidavil Tied in support | thereof and the orders cf iS @ 'Hig ah Court dated
SO.03.2022, 08.05. 2022, 08.8 P20 oe, 13-002 O22, S111! , 11S 2D22,
$4.02 2083, 16.03.2023 & O11 Sf 23 made herein a snd 4 upc In Rearing [hes
arguments of GP for Arbirafiiam for fhe Petitioner and af Sri N. Sci Ram
Murthy, Advocate for Respancdaent No.1)
CHIL REVISION PETITRON NO: S741 OF 2022 :
Rehveen:
Fhe immementation Secretariat, Government of Andhra Pradesh. Publho
Ertertyises Departnant Reap. by fs Special Secretary O/o. Secretariat
Buildings Hyderabad (Prasenfly ai AP. Secrelanat Valagapudi Amaravaih)
_ Petitioner
SLAG NRIOL NE ae ie
AND
1. Sai Cotton Traders, rep. by its Pariner Kormminen! Lakshminarayana,
Rio. Amaravathl Ros ac, Guntur » 822002
Parchuru Cotion Growers Co-operative Spinning Mills Lid., Inkallu, rep.
by the Managing Director, Ofo, Regional Deputy Director (Nandioorns
and Texities} Qpp. to District Employment Exchange Office, Santhanel,
Ongade
3. Indur Green Power Private Lid. Rep. by its Director K.
Subramanyesware Rao Rfo.Pandaripuram, Sth Lane Chilakaluripet.
5
. Rgapondants
Petition under Section 118 of C.P.C, praying that in the circumstances
stated in the grounds Hed herein, aggrieved by the Ordar dated 07 "97-2030 in
ELA. No2681 of S009 in E.P.No.104 of 8002 in O.S,NO.83 of 2002 on the fe e of
the Cour of the ff Addit ional Distriet Judge - Guntur
IA NO: 7 OF 2022
Fetiion under Section 154 of CPC is filed praying that in the
CH FOUMSTANCes sieted in the affidavit filec Jin support of the patiion, the High
Court may be pleased to grant stay of all further proceedings pursuant fo
order dated 07.07.2020 in EA. No281-ef 2009 in E.P.No.1O1 of 2002 in
O.S.No.83 of 2002 on the file of the Cour of the fl Hi Additional District Judge,
Suniur, pending disposal of CRP No.914 of 2022, on the fle of the High
Court,
The petition coming on for hearing, upon perusing the Petition and the
afidavil fled in support thereof and the orders of the High aan ore ar daled
05.05.2022, £2.09. 2022, 21.11.2022, 19 412.2082, 14.02. 2088, 3.8083 &
U4.77.2023 made herein and upan hear! ing fhe arguments of | 'earned GSP for
Arbitration for the Petitioner, Sri No Sriram Murthy Advocate for the
Respondent No.1, the Court made the following:
ORDER:
"interim order granted earlier is extended for a period of four {04}
WES,
Past after ha 2
er two weeks! di P. VINOD KUMAR
ASSISTANT REGISTRAR
gTRUE COPY? '
cor _ SECTION OFFICER
Te,
*. The Hl Additional District Judge, Guntur
One OC ta Sri No Sri Rarn Murthy Advooate | 'OF LIC)
Two t ~Gs to GP for Arbitration, High Court of Andhra Pradesh. (QUT
_s One spare copy.
wo ns
HIGH COURT
SRK,
DATED: OG/1 2/2023
NOTE: POST AFTER TWVO WEERS
ORDER
CIVIL REVISION PETITION NOS: 644, 645 & BY OF 2028
prong
NYERIM ORDERS EATENDED
very
Qo Seno
s
SA.
SSSR
