Andhra Pradesh High Court - Amravati
Dayala Vijaya Dutt vs Alla Govardhana Rao on 20 October, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATC SS
FRIDAY, THE TWENTIETH DAY OF OCTOBERY" Sy 6h
TWO THOUSAND AND TWENTY THREE ©
_ sPRESENT: on
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA ~ -
JA.No. 1 OF 2023
IN
AS NO: 5614 OF 2023
Between: , ae
Dayala Vijaya Dutt, S/o, George, Aged 48 years, Rio. Plot No.10, Flat No.204,
Kalyan Nagar, Phase-1, Near St.Alfansa School, Hyderabad.
= _ Appellant
AND
Alla Govardhana Rao, S/o. Vishnuvardhana Rao, Aged about 54 years, Occ.
Business, R/ o. Flat No.403, Jewel Kakatiya Cera Ties Complex, Near NTR
University, Viayawada. "7 .
; . > Respondent
Counsal for the Petitioner "SRI GR SUBHAKAR " --
Counsel for the Respondent :
Soot
> ee
Patition under Order "a4 tule 5S of CPC jis filed. praying that in the
circumstances stated in the affidavitvited in support of the pefition, the High Court
may be pleased to stay all further proceedings including the execution of the
judgment and decree dated 12.07:2023 in OS Na.339/2078 on the file of XH
Additional District Judge, Vijayawada; Pending disposal of A5 No. 561 of 2023, on
the file of the High Cour,
The court while directing issde-of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.{The receipt of this order will-be deemed to be the receipt of notice in the
case). -- '
. MEheg
ORDER:
Heard Sri G.R. Sudhakar, learned for the petitionar/appellant. |
impugning the judgmarit and decres passed in 0.8. No.339 of 2078: :
dated 12.07.2023, on the file: of Xi Additional District Court, Vijayawada, '
insuneonet defendant in tha:sult carried the matter in appeal before this :
ourt. MES
Learned counsel for the appellant would submit that they have good
grounds in the appeal. Impugned judgment suffers more infirmities like claim
is barred by limitation ete. ok.
Newt
» Suit is filed for recovery of money allaging that relating to the oral eae
transaction, plaintiff paid Rs, 10,00,000/- to the defendant in fwo spels
two cheques, "> : . :
Gansidering the submissions made by the learned. counsel for the a
petitioner, since appeal takes some time for disposal, there shail be interim
Period of sight (08): "weoks "from this ae 'tabling whieh stay wl be
automatically vacated without there being any intervention of the Court.
i
Sd/- ML PRABAKAR RAO
ASSISTANT REGISTRAR
aks jk =
F HATRUE COPY/! SECTION OFFICER
feo For
To,
1. The Xi ii Additional District Judge, Vijayawada, Krishna District ~~
2. Alla Govardhana Rao, S/o:Avishnuvardhana Rao, Occ. Business, Ro. Flat
No.403, Jewel Kakatiya Cena Tiles Campiex, Near NTR University,
Vijayawada, {By RPAD) «ss.
3. One CC ito SR_LGR SUDHARAR Advocate fOPUC] ~
4. One spare copy _ ase
PSR
Drennan
' MO enna:
De nee Rte ence
HIGH COURT
WIP,J
DATED:20/10/2023
NOTE: POST ON ITS USUAL COURSE
ORDER
1A No, 1 OF 2023
IN
AS NO: 861 OF 2023
INTERIM DIRECTION
ges
webs =
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