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Doradla Venkata Narayana vs Gangisettyvenkata Sai ...
2023 Latest Caselaw 5389 AP

Citation : 2023 Latest Caselaw 5389 AP
Judgement Date : 8 November, 2023

Andhra Pradesh High Court - Amravati
Doradla Venkata Narayana vs Gangisettyvenkata Sai ... on 8 November, 2023
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEONESDAY THE EIGHTH DAY OF NOVEMBER

-PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY -
CAVIL REVISION PETITION NO: 1040 OF 2028

Between:
Doradia Venkata Narayana, S/o. Ranganayakulu, Aged about 60 years, Rio.
Qoour No.8-1-122, Prakash Nagar, Nellore, SPSR Nellore Gistict,

Petitioner/Petitionen Judgment Debtor

AND ;

GangeettyVenkata Sai SurendraBabu, Sin. Changamani, Ager! about O14 years,
Rio. Door No, 27-2-738, &.C Nagar, Nellore City, SPSR Nellore District.

Reapondant(Resapondent(Decres Holder

Petition under Ariicie 227 of the Constitution of India is filed praying that in the

circumstances stated in the grounds fled herain, the High Court may be pleased

foMemorandum of Civil Revision Petifien against the Order dated. 16-03-

eOe3nassed in EA. No SO of 2033 in E.P.No 17d of 2046 in O.S.No.418 of BO14 on

the file of 1° Additional Senior Civil Judge, at Nellore.

i& NO: 1 OF 2023: ; ; /

_ FPetifion under Section 181 of OPC is filed praying that in the clrcurnstances
slated in the memorandum of grounds fled In support of the petition, the High Court
may be pleased to Stay of all further proceedings In E.P.No.170 of 20168 an the file of
the Court of # Additional Senior Civil Judge, Nellore, Pending disposal of CRP 1010
of 2023, an the His of the High Court.

The petilion coming on for hearing, upon perusing the Petition and the
afidavi Med in support thereof and the earlier orders of the High Court Dated
TPO 2023 . O4.07 2025 . 01.08.3023, & O4.10. 2023, made herein and ugon
hearing the arguments of Si & Koutilya Advonate for the Patitioner and Gri Siva

Frasad Reddy Venati, Advocate for respondent, the Court made the following
ORDER:

inferim order granted earlier is extended for a period of four weeks.

Fost after two (02) weeks.

* a

HTRUE COPYH | SECTION OFFICER --

tte tre GP EES

Te,

The 18 Additional Senior Civil Judge, Nellore, SPSR Nellore District One CC io Sr kK Koutiya Advocaie f[OPUCT One CC io Sri Siva Prasad Reddy Venati Advocate fOPUC]

One spare capy

AY Be 5 fob

"3 ep

HIGH COURT

SRK,

DATEENOS 11 2028

NOTE: POST AFTER TWO (03) WEEKS

ORDER

GCRPE.No.1010 of 2025

INTERIM ORDER EXTENDED ager eg

 
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