Andhra Pradesh High Court - Amravati
Betwee N vs C.N.Suresh Kumar on 14 July, 2023
#jir*
.....I
lN THE HIGH COURT OF ANDHRA PRADESH AT AM
FRIDAY, THE FOURTEENTH DAY OF JULY
Two THOUSAND AND l1^/ENTY THREE r '```l\
: PRESENT: I ``^`|L`.
THE HONOURABLE MS JUSTICE B S BHANUMATHl ~
IANo.1 OF 2023
lN
CRP NO: 1689 OF 2023 /
Betwee n :
D.Maha Lakshmi, W/o. Mohana Subrahmanyam, Hindu, Aged about 46 years,
Housewife R/o. D No. 59-A-18/6-7, Srivasavi Nagar, Vijayawada.
...Revision Petitioner
JDr
AND
1. C.N.Suresh Kumar, S/o. Veerahrudu, Hindu, Aged about 51 years, Private
Employee, R/o. Plot No. 110, Chennareddy Nagar, Zaheerabad, Medck
Distriet, Telangana State.
Respondent
DHr
2. H Balachandra Sekhar, S/o. Venkata Subbaiah, Hindu, Aged about 72 years,
Retired Employee R/o. C/o. Batyyapu Reddy, Rtd Tahsildar, Near
venkateswaraswamy Temple, NGOs Colony, Kadapa
3. H Devika, W/o. H Balachandra Sekhar Hindu, Aged about 65 years,
Housewife R/o. C/o. Bayyapu Reddy, Rtd Tahsildar, Near
Venkateswaraswamy Temple, NGOs Colony, Kadapa
...Respondents
JDr
No_te: Respondents 2 and 3 are not necessary padies to this CRP, as no relief
is claiming against them.
Counsel for the Petitioner : SRI A SREEDHAR
Counsel for the Respondent No.1 : K. R. RAGHAVENDRA RAO
Petition under Section 151 of CPC is filed praying that in the circumstaneeS
stated in the memorandum of grouds filed in support of the petition, the High Court
may be pleased to suspend the operation of order Dated 7IT/2023 passed jn EP
No.16/2017 in GWOP No. 316/2016 on the file of Principal Family Court Gum lV
Additional District Court, Vijayawada, Pending disposal of CRP No. 1689 of 2023,
on the file of the High Court.
The court'whife directing issue of notice to the Respondents herein to show
cause as to why this application should not be compiled with, made the following
order.{The rece'IPt Of this Order Will be deemed tO be the receipt Of notice in the
case).
ORDER:
EtThis application has been filed by the petitioner/judgment debtor to
suspend the operation of the order, dated 07.O7.2023, passed in E.P.No.16 of
2017 in G.W.0.P.No.316 of 2O16 on the file of the principal FamI-ly Court¢um-lv
Addl-tional DistrI-Ct Court, vl-jayawada.
The child, Charla Sri Mythraj Praditha, along with the revl-sion
petitioner/JDr No.3 I-S Present before this Court duly represented by their
COunSeI.
Heard learned counsel for the parties.
As the chI-ld expressed disl'nclinatI-On tO jOl-n her father; for the present,
there shall be interim suspension of operation of the order dated o7.07.2023,
passed I-n E.P.No.16 of 2O17 in G.W.O.P.No.316 of 2O16 on the file of Principal
Family Court¢um-IV Additional District court, vijayawada, till 28.07.2023.
Post on 28.07-2023-
Counter, if any, to be filed in the meanwhile."
Sd/-K.KASIRAO ACHARl
ASSISTANT R ISTRAR
//TRUE COPY//
To, SECTl oR#5 FFICER
1. The Principal Faml'Iy Court-Gum-lv Additional Distrl'ct Court, Vijayawada.
2. C.N.Suresh Kumar, S/o. Veerahrudu, Hindu, Aged about 51 years, Private
Employee, R/o. PIot No. 110, Chennareddy Nagar, Zaheerabad, Medak
DI'Strl'Ct, Telangana state. (By RPAD)
3. One CC to SRI. A SREEDHAR Advocate [opuc]
4. One CC to SRI. K. R. RAGHAVENDRA RAO Advocate [opuc]
5. One spare copy
ER
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HIGH COURT
BSBJ
DATED: 14/07/2023
POST ON 28.07.2023
ORDER
IA NO.1 OF 2023
lN
CRP.No.1689 of 2023
INTERIM SUSPENSION
•E ,17JULae
