Mohammad Habibulla vs Sunkara Hariprasad
2023 Latest Caselaw 1471 AP

                       lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR

                               T H U#SoDA+YH 6TuHsEASNI DTAENEDN # EDNATYyOTFHMRAEREC Hl±¥

                                          :PRESENT:
                         THE HONOURABLE SRI JUSTICE RAVI CHEEMAL

                                clvIL REVISION PETITION NO: 1039 OF 2022 J

Between:
                     Mohammad Habibulla, S/o. Nazeer Ahamad, Aged about 42 years,
                     R/o.D.No.23/38, Janda Stret, Nellore Town, SPSR Nellore District.
                                                     . . .petitioner/petitioner/Judgment Debtor No.2
                                                         AND
         1. Sunkara Hariprasad, S/o.late Ramaswami, Hindu, aged about 60 years,
            Retired Treasury Officer, R/o.D.No.25/2/1837, Opp. C.I. Complex,
            N.G.O.Colony, Bakthavatsala Nagar, Nellore Town.
         2. Sunkara Mallikharjuna Rao, S/o. late Ramaswam'l, Hindu, aged about 55
            years, working As Tahsildar, R/o.D.No.23/898, Salhilamvari Street,
            Fathekhan Peta, Nellore Town.
         3. Sunkara Prakasham, S/o.late Ramaswami, Hindu, aged about.53 years,
            working as senior Assistant, Distr'lct Police Officve, R/o.D.No.25/2/1837,
            opp. c.I. complex, Bakthavatsala Nagar, Nellore Town.
         4. Sunkara Nageswara Rao, S/o. late Ramaswami, Hindu, aged about 48 years,
            work'lng as senior Assistant, Commercial Tax Office, R/o.Kotamitta, Nellore
            Town, SPSR Nellore District.
         5. Sunkara Padmavathi, W/o.V.Ramanaiah, Hindu, aged about 45 years,
            Housewife R/o.Sujathamma Colonmy, Near SP Bungala, Dargamitta, Nellore
            Town, SPSR Nellore District.
                                                                 ...Respondents/Respondents/D.Hrs.

       petition under section 115 of C.P.C., , aggrieved by the Order in E.A,No.1 of
2022 in E.P.No.53 of 2021 in O.S.No.63 of 2008, Dt. 08-04-2022 in the Court of the
Senior Civil Judge, Gudur.

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                     petit®lon under order 41 Rule 5 of c.p.c rtw under section 151 of                    C.P.C
praying that 'ln the circumstances stated in the affildavit filed in support of the petition,
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the senior civil Judge, Gudur, pending disposal Of CRP No.1039 of 2022, on the file
of the H-lgh Court.

        The petition coming On for hearing, upon Perusing the Petition and the
 affidavit filed in support thereof and the earlier orders of the H'lgh Court dated
 21-.06.202¢ , 12.0#2022, 03fo8.2022,2ed9.2022 & f6.o2.2023 made herein and
 upon hearing the arguments sri E.V.V.S.Ravi Kumar, Advocate for the Petitioner, Sri
 p Ganga Rami Reddy Advocate for the Respondents the Court made the following
 ORDER:

" Heard in-part.

Post on 28.03.2023 for further hearing under the caption 'for orders'.

ln the meantime, both the learned counsel are directed to fI-Ie preliminary Decree, Final Decree and commissioner's report including Surveyorls report and sketch.

Interim order granted earlier is extended for a period of two (o2) weeks."

Sd/-S. SRINIVASA PRASAD

//TRUE COPY// ASSISTAN TF/:i GISTRAR ng

SECTION OF-FICER

1. The Court of the senior civil Judge, Gudur, Nellore District. f

2. One CC to Sri.E,V,VtS,Ravi Kumar, Advocate [OPUC]

3. One CC to Sri P Ganga Rami Reddy, Advocate [OPUC]

4. One spare copy.

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* HIGH COURT

RC,J

DATED: 16/03/2023

POST ON 28.03.2023 FOR FURTHER HEARING UNDER THE CAPTION IFOR ORDERS'

ORDER

CRP.No.1039 of 2022

EXTENSION OF INTERIM DIRECTION

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