Paruchuru Cotton Growers Co ... vs Sai Cotton Traders,
2023 Latest Caselaw 1431 AP

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              IN THE HIGH COURT OF ANDHRA PRADESH AT

                    WEDNESDAY, THE FIFTEENTH DAY OF MARCH, \\:`
                       TWO THOUSAND AND ll^/ENTY THREE        I ``
                                   :PRESENT:
                 THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

                        CIVIL REVISION PETITION NO: 644 OF 2022
    Betwee n :
           Paruchuru Cotton Growers Co Operative, Parchuru Cotton Growers Co-
           operative Spinning Mills Ltd., lnkollu, Rep by the ManagI'ng Director, O/o
           Regional Deputy Director (Handlooms and Textiles), Opp to District
           Employment Exchange Office, Santhapet, Ongole.
                                                        .... Petitioner/Judgment Debtor
                                           AND
        1. Sai Cotton traders, Rep. by its Paitnerl Kommineni Lakshmi Narayana,
           Ravipadu, prattipadu (M) Guntur District.
                                                        ....Respondent/Decree Holders
        2. Indur Greem Power Private Ltd., Rep. by its Director, K.Subramanyeswara
           rao, R/o. Pandari Puram, 9th line, chilakaluripet.
        3. The lmplementation Secretariat, Government of Andhra Pradesh, Public
           Enterprises Department, Rep by I'tS Special Secretary, O/o. Secretarl'at
           Buildings, Hyderabad.
                                        -'¢-




          Note:(Respondents/Defendants 2 and 3 is not necessary Party to this petl'tion)

                                                          .... Respondents/Defendants

           Petition is filed under section115 of C.P.C, may be pleased to Petitioner begs
   to   prefer this Memorandum of civil Revision Petition against the order in
   EA.No.11raO21 in EA,No.261/2009 in EP.No.101/2002 in OS.No.63/2002 dt. 04-03-
   2O22 on the file of the Ill Additional District Judge, Guntur.

   IANO: 2 OF2022:
           Petition is filed under section 151 CPC praying that in the circumstances
   stated in the affidavit filed in support of the petition, the High Court may be pleased
   to stay of all further proceedings in pursuance of orders in EA.No. ll/2021 in EA.No.
   261/2009 in EP.No. 1O1/2002 in OS.Nd. 63raO22 on the file of Ill Additional District
   Judge, Guntur dated o4.03,2022, pending disposal of CRP No. 644 of 2022, on the
  file of the High Court.

         The petition coming on for hearing, upon permitting the petition and affidavit
  filed herein and orders of the High Court dated 30.03.2022, 05.05.2022, 04.07.2022,
  22.09.2022, 21.ll.2022 ,19.12.2022 & 14.02.2023 made herein and upon hearing
  the arguments of GP for Arbitration for the petitioner and of sri. N. Sri Rama Murthy
  for respondent No 1, The Court made the following
 ORDER:

ff Today the matter is moved for extensI-On Of interim Order. The

learned counsel for the petitioner siJbmitted that he has informed the learned counsel for the respondents about moving the matter for ex1:ension of interim orders.'.

Due to paucI-ty Of time, 'the Same COuld not be taken up for consideration.

Post on 29.03.2023 Interim order granted earlier is extended by a further period of four (o4) weeks.

Sd/- K. SRINIVASA RAJU ASSIS EGISTRAR //TRUE COPY// For ASSIS TTRER: EGISTRAR To,

1. The III Additional District Judge, Guntur.

2. Two cos to GP forArbitration, High Court OfAP [OUT]

3. One CC to Sri. N. Sri Rama Murthy, Advocate [OPUC].

4. One spare copy NBR Eii

• I- ,:-

HIGH COURT

RC,J

DATED: 15.03.2023

ORDER

POST ON 29.03.2023

CRP.No.644 of 2022

EXTENTION OF INTERIIVI ORDER )y_

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