Donthu Tirupaiah vs Esukala Vasu
2023 Latest Caselaw 608 AP

IN THE HIGH COURT OF ANDNRA PRADESH AT AMARAVATI

FRIDAY, THE THIRD BAY OF FEBRUARY
PYVD T HOUSAND AND TWENTY THREE
PRESENT:

TRE HON ELE SRI JUSTICE DLV SS. SOMAYAJULY
AND
THE HONOURABLE SRI JUSTICE B.SYAMSUNDER

& &. Ne. 124 of 20282
Sehveen:-
*Donthe Tiru paian, Sia. Donthu Venkata Subbiah --
2 Donthu Sunes Kumar, So. Ganthu Trupalah
a.Amanch) Subbarayudu, S/o. Pecida Subbarayudu
4. Syed Val Anammad, S/o. Rabeer Anammad.
exec Petifioners/Appellants/Defendants ito4d

AND
Esukita Vasu, S/o. Late E. Balaiah, ee: Business, Rfo. DLNo. TNS,
Jarigam Ed ikalappa Sireet, Kadena a Ciy, Radapa District
respondent Piain it

Appeal Under Section 86 ray order 4? Rule 1 af CPC. baing augrieved
by he Decree and Judgment dt. 08, 04.2022 2 passed 47 O.5.No. 38 af 2075 on
Hetret Judge af Kadapa.

the fle of the Court of Learner AY Addl. Dis

LANo, 1 of 2028 :-

Patition under Order 39 Rule 7 and 2 RAw Section 137 of CPC,
pray ig thai in the circumstances stated in the affidavit Ned herein, the High
Court may be nisased fo grant Temporary nation resiraining the
respandents from allenaling a encunbering a aes Schedule Property in
favour of 3° sarties in OS No. 36 of 2015 an fhe of the Court of learned iY
Addfional District Judge at Kadepa, which is fully desorbed 1 n the seheduis
appended hereio, pending dissosal of A.S. No. 124 of 2022 on the fle of High
terete

LA.No. 2 of 2022 :-

Petition under Section 151 of O.P.0., oraying that in the circurnstances
slated in the affidavit ited herein, the } righ Court may be pleased fo grant
stay of operation of the Decree and Judgment dt. 06-04-202 passed |

O.S.No. 39 of 2015 on the fle of the Court of learned AY Addifional District
judge at Radapa, pending dispasal of AS. No. T24 af 2022 on the file of High
Court,

The petition caming on for hearing, upon perusing the Petifion and the
affidavit ged in support thereof and the orders of the High Court dated
J4-0G-2022, 26-08-8082, 12-09-8022, OF 712022 & 03.01.2025 made herein

and upon hear ing the arguments of Mig. Ni mmagadda Revath, Advocate for

Petitioners in both the petiians, the Court made the flowing



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. SRI DEVI
ASSISTANT REGJSTRAR

Il! TRUE COPY //

For _ 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


HIGH COURT

OYSSJ & BSS,J

OT. G2-02-2028,

ORDER

LIST TNE MATTER ON 97.02.2023, FINALLY

AS. No idd of 2022

EXTENSION OF INTERIM ORDER

% ie