Andhra Pradesh High Court - Amravati
Donthu Tirupaiah, vs E. Venkata Subbaiah, on 3 February, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL
FRIDAY THE THIND DAY DF FEBRUARY «7
TWO THOUSAND AND TWENTY THREE
>» PRESENT:
THE HON'BLE SRI JUSTICE D.V.S.8. SOMAYAJULU
AND
THE HONOURASLE SAI JUSTICE B.SYAMSUNDER "
& 3S. No. 928 of 2022
Setweer:-
4 Danthu Urupaiah, Sioa. Banthu Venkata Subbaiah
=. Qonihu Suneal Kumar, S/o. Gonthu Thupalah
3. Amanohi Subbarayudu, © Sia, Fedda Subb areyuae
4 Syed Val Ahammad, S/o. Kabeer Ahammea
wo» Agppeliants/Defendanis
AND
JE. Venkata Subbaish, S/o. Late ©. Raisiah, Busi inesa, R/o.DLNo, 10/808-1,
Luingabaliaveedhl Radapa tity, Sadapa District
2.E, Chandratah, S/o. Late ©. Balai ah, Retired Empol inyes,
Ris. Flat No. 203, Sree Vanue Apartment, RYC-LIC Road, Kadapa City
Kadana District,
3.&. Gopal, S/o. Late E. Balaiah, Private Ernoloyee, Rfa. 0. BNO. VOAISS
Upstairs, Jangam Erikalanpa Str eet, "acane Oly, Radapa CNetict,
4 Esukula Vasu, S/o. Late E. Balaish, Occ > Business, Rio. D.No. 16/084,
Jangam Enkalappa Street, Kadena cn Nadapa Distiet
. Reapondants/Piainiffs
Appeal Under Section 96 rly order 47 Rule t of OPC, pers aggrieved
uy the Decree and Judgrnent di. 06 O¢ eyez passed in OS No. 32 of 20745 on
the He of the Gaurt of Learned JV Addl. Distric "t Judge at Kadana.
LANs, 1 of 2022 :-
Petition under Order 39 Rule t and 2 Raw Section 157 of C.PS.,
praying that in the creurn stances stated in the alficiavit lec harem, the High
Court may be pisased fo grant Temporary injunction restraining the
respondents fram 3 fenalirig ar encumbenng the Sull Schedule Property in
O.S.NO. 32 of 2015 on the fe of the Court of Learned hy Additional District
judge af Kadapa, in favour of 3° osrties, wink | is fully described m the
schedule appended hereto , pancding disposal of AS S. No. 1268 of 2022 on the
Me of High Court.
LANG. 2 of 2022 >-
Patition under Section 157 of OFC, praying that in the circumstances
sisted in fhe affidavit Hed h aren, the High Court may b be pleased io grant stay
of operation of the Decree and Judgment di O8-04-202 passed in CLS. No. 32
of 2015 on the file of the Court of learned iV Addiional District Judge at
Kadapa, pending disnosal of A.5. No. 126 of 2 022 an the fe of High Court.
The petifion coming on for hearing, upan perusing the Patition and the
afidayd fied m support *hereot and the orders of the High Court dated
4-GO-2022, 23-08-2082, T200-2022, GF. 1p 2028 & GO 1.2023 mada herein
anc upon hearing the argume as Of Ms. Nimmagadda Navaihi, Advonate for
Petitioners, the Court made the following
ORDER:-
"For counters, list the matter on 17.02.2023, finally.
Interim orders granted earlier in A.S.Nos.124 & 126 of 2022 are
extended till then."
Sd/-U.SRIDEVL 3
, ASSISTANT REGISTRAR
il TRUE COPY // :
For A, "SECTION OFFICER --
To . |
1. The IV Additional District Judge at Kadapa.
2. One CC to Ms. Nimmagadda Revathi, Advocate (OPUC)
3. Two spare copies.
MSB
=?
2 SEAS tee
HGH COURT
OVSSJ & BSs.J
&
OF, 3-08-2023,
ORDER
LIST THE MATTER ON VF .OS.2028, FINALLY
AS. Noi28 of 2022
EXTENSION OF INTERN ORDER
