Betwee N.I vs Unknown
2023 Latest Caselaw 3732 AP

              IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  THURS_D^q_Y,_Tr_1_F.ny_FFTY SEVENTH DAY or JULY, fv,. tt
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        HONOURABLE SRI JuSTICE CHEEKATI MANAVENmANAT#,`S`
                                                                           ^h,Il-I
                                                                           AND
              HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR                                                                                      `x.`.+ i:

                                                                                                                                ng,?:`\,I-
                                                             IANo.1 OF2023
                                                                            IN
                                                      CANO: 31 OF2023
 Betwee n.I
     p.Koteswara Rao, I.A.S, District Collector, Kurnool Distrl-ct, Kurnool.

                                                                                                             ...Appellant/
                                                                                                       Respondent No.1
                                                                           AND
    1. Kammara upendrachari, s/6 late Thirupathaiah aged about 62 Years Former
        senior Assistant R/o HNb`,871`181/1 Nagireddy Revenue colony, Kurnool,
        Kurnool District.                               .ty,I

                                                                                                         ... Respondent/
    2. A Srinivas, Revenue Dl-visional offl®c'er, Nandyala.
                                                                                                               Petitioner

                                                                                                        ...Respondent/
                                                                                                      Respondent No.2
       (Respondent No.2 is not oec`e§safy party to thI-S appeal)

       petition under section 151 CP~C prayI-ng that in the circumstances stated in
the grounds filed in support of the petition, the High Court may be pleased to
suspend the operation of the Judgment in c.c.No.1118 of 2023 dated 14.07.2023,
pendl'ng disposal of the contempt Appeal, l'n the interest of justice.

Counsel for the Appellant: SRI P.SUBASH
Counsel for the Respondent N6:1:_KORRAPATI SUBBA RAO

ORDER:

lHeard learned courisel for the petitioner and learned counsel for the respondents.

There sha" be interi,m,_.:r.¥£§.pensipn of the impugned judgment passed in c.c.No.1118 of 2O23, dated 14.07.202`3',ftill the next date of hearing."

3-..-

SD/-P.V.RAMANA JOINT RE STRAR //TRUE COPY//

``l,```.--:,f:; ` OFFICER i :\,` -.i- ,¢b\-I

) ,,\

1. The Registrar (Judicial), High Court ofA.P., Amaravati.

2. P.Koteswara Rao, I.A.S, District collector,-Kurnool District, Kurncol.

3. One CC to SRl' PJ.'SUB`SSH>,f-Advocate [OPUC]

4. One CC to SRI KORRAPAm' SUBBA RAO, Advocate [OPUC]

5. The SectI'On Officer, O.S.Section, High Court ofA.P.

6. One spare copy.

PSD

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NOTE: LIST THE MAITER ON 10.08.2023/

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ORDER

I.A.NO.1 OF 2023 lN CA.No.31 of 2023

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INTERIM SUSPENSION •\u€,i 2 8 ,lLll an