Andhra Pradesh High Court - Amravati
Pratap Chhaganlal vs Vikram Jethalal Joisher on 5 October, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FIFTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY THREE
> PRESENT:
THE HONOURABLE SRI JUSTICE A V SESHA SAL
AND
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
. LA. No.2 of 2022
IN
A. S. No. 101 of 2022
Between:-
1.PratapChhaganial, Slo. ChaganialVellji
2.PremalPratapJoisher, S/o. PratapChaganial
$-DevalPratapJoisher, S/. PratapChaganlal
vee Petitioners/Appellant Nos. 1 to 3/Defendant Nos.1,3&
6
(Appellants in A.S. No. 101 of 2022
on the file of the High Court)
AND
1 VikramJethalalJoisher, S/o. Late JethalalHaridasJoisher, Business,
Petakunta, Somandepalli Mandal, Ananapur District now at Mumbai.
2. JyothiJethalalJoisher, D/o. JethalalHaridasJoisher, Residing
T Nos.168 and 170, SantThukaram Road, Banushali Chambers,
Masjid Bundr, Mumbai-400 009.
-3.Bevayani Prakash Joisher, W/o. late Prakash Joisher, Residing
T Nos.168 and 170, SantThukaram Road, Banushali Chambers,
Masjid Bundr, Mumbai -400 009.
4.Riddhi Prakash Joisher, D/o. Late Prakash Joisher, Residing
T Nos.168 and 170, SanitThukaram Road, Banushali Chambers,
Masjid Bundr, Mumbai -400 009. .
5.Mihir, S/o. Late Prakash Joisher, Residing at
T Nos.i168 and 170, SantThukaram Road, Banushali Chambers,
Masjid Bundr, Mumbai -400 009.
.... Respondent Nos. to 5/Plaintiff Nos. 1 to 5.
6. MukulChanganlalJoisher, S/o. ChaganlalVelji, Residing at UdayaBhanu
Apartments, 3 Floor, Mahatma Gandhi Road, Ghatakpur, Mumbai.
.. Respondent No.6/Defendant No.2
7. JamnaChaganlalJoisher, D/o. ChaganialVelji, Residing at UdayaBhanu
Apartments, 3 Floor, Mahatma Gandhi Road, Ghatakpur, Mumbai.
..Respondent No.7/Defendant No.4
8. PaulomiPratapJoisher, Dio. PratapChaganial, Business, Residing at
UdayaBhanu Apartments, 3 Floor, Mahatma Gandhi Road, Ghatakpur,
Mumbai.
.. Respondent No.7/Defendant No.5
9.ChandereshChaganial, S/o. ChaganlalVelji, Business, Residing at
UdayaBhanu Apartments, 3° Floor, Mahatma Gandhi Road, Ghatakpour,
Mumbai.
.. Respondent No.9/Defendant No.7
10.KetanChaganlal, S/o. ChaganialVelii, Busines, Residing at UdayaBhanu
Apartments, 3 Floor, Mahatma Gandhi Road, Ghatakpur, Mumbai.
...Respondent No.10/Defendant No.8
£44. DevayaniChaganial, Dio. ChaganialVelj, Business, Residing at Udaya
Bhanu Apartments, 3 Floor, Mahatma Gandhi Road, Ghatakpur, Mumbai.
... Respondent No. 11/Defendant No.9.
...Respondents
(Respondents in --do-)
Petition under Section 151 of C.P.C., is filed praying that in the c
circumstances stated in the affidavit filed herein, the High Court may be
pleased to suspend the operation of the imptigned Judgment and Decree
dated 29.03.2022, pending disposal of A.S. No. 101 of 2022 on the file of High
Court filed against the Judgment and Decree dated 29-03-2022 in O.S.No. 19
of 2007 on the file of the I! Additional District Judge, Hindupur.
The petition coming on for hearing, upon perusing the Petition and
memo of grounds field herein and earlier orders of High Court dt.
22.04,2022,02.05.2022, 27.07.2022,01.09.2022, 07.09.2022, 14.10.2022,
03.14.2022, 16.11.2022, 28.11.2022, 25.01.2023, 02.03.2023 26.04.2023,
19.06.2023, 19.07.2023, 09.08.2023 & 28.08.2023 made herein and upon
hearing the arguments of Sri Avinash Desai, learned counsel for the
appellants and of Sri P. Rama Krishna, Advocate for respondent No.1 and of
Sri K.C. Nagarjuna Reddy, Advocate for respondent Nos. 4, and of Sri T.
Nagarjuna Reddy, Advocate for the Respondent No.2, the Court made the
following;
ORDER:
"At request of learned counsel for the appellants, post after one
{1} week.
Interim order granted earlier is extended till the next date of
hearing."
a sdi- U. SRI DEVI
For A; assistANt "REGISTRAR
To
The Il Additional District Judge, Hindupur, Anantapuramu District.
One CC to Sri Avinash Desai, Advocate (OPUC)
One CC to P. Ramakrishna, Advocate(OPUC)
One CC to SriK.C. Nagarjuna Reddy, Advocate(OPUC)
One CC to Sri T.Nagarjuna Reddy, Advocate (OPUC)
Two spare copies.
Oo & Ww NM =
MM
HIGH COURT
DATED : 05/10/2023
NOTE: POST AFTER (1) WEEK
ORDER
LA.No. 2 of 2022
iN
A.S.No. 101 of 2022.
INTERIM ORDER EXTENDED
