Bhimavarapu Johny vs Oduri Samba Siva Rao
2023 Latest Caselaw 477 AP

Citation : 2023 Latest Caselaw 477 AP
Judgement Date : 27 January, 2023

Andhra Pradesh High Court - Amravati

Bhimavarapu Johny vs Oduri Samba Siva Rao on 27 January, 2023

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                           MAIN CASE : C.R.P.No.164 OF 2023
                                 PROCEEDING SHEET

Sl.      Date                              ORDER                              OFFIC
No.                                                                             E
                                                                              NOTE

      27.01.2023
                   SRS,J
                                    C.R.P.No.164 OF 2023

                         Issue notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the respondent by registered post with acknowledgment due and file proof of service in the Registry.

List the matter on 17.02.2023.

Learned counsel for the petitioner would submit that the trial Court dismissed I.A.No.933 of 2022 in O.S.No.197 of 2014 to reopen the evidence of P.Ws.1 and 2 on 27.12.2022. The application to get certified copy was filed on 30.12.2022 and the same was made ready on 21.01.2023.

In the interregnum, the suit stands posted to 18.01.2023 for the evidence of defendant. The junior counsel represented before the Court. However, notwithstanding the said representation, the Court below closed the evidence of defendant and posted the suit on 24.01.2023 for arguments. Plaintiff argued the matter and there is no representation on behalf of defendant and hence, the suit is reserved for judgment and posted the matter to 01.02.2023.

In the affidavit filed in support of the petition, it was contended inter alia that on 20.10.2022 learned counsel appearing for the revision petitioner attended the High Court and hence, he could not cross-examine the witnesses on that day and hence, the matter was posted for arguments.

In the facts and circumstances of the case, trial Court shall not pronounce the judgment in O.S.No.197 of 2014 on the file of the Principal Senior Civil Judge, Gudivada, for a period of three (3) weeks from today.

_________ SRS,J KA