Andhra Pradesh High Court - Amravati
Dr.Pelluru Siva Rama Krishna ... vs Syed Yasmin on 1 September, 2023
Bench: D.V.S.S.Somayajulu, Venuthurumalli Gopala Rao
\
Weert
" IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
PREGAY, THE FIRST DAY OF SEPTEMBER,
TWO THOUSAND AND TWENTY THREE
'PRESENT: -- .
THE HONOURABLE SRI JUSTICE DVS S.SOMAYAJULU
AND
THE HONOURABLE SRI JUSTICE VENUTHURUMALL! GOPALA KRISHNA RAO
1A No. 1 OF 3023
iN
AS NO: 465 OF 3033
™ Between:
1. OrPelluru Siva Rama Krishna Murthy, (died)
é. Smt Pelluru Nagalakshmi, We. Late Pelluru Sivarama Krishna Murthy, ageci
about 88 years, Household, R/o. Flat No. 22, Aniana Apariment, Tekkemitia,
Nelora.
Palluru Sarath Chandrika, D'o, Late Peduru Sivarama Krishna Murthy, aged about
45 years, Occ Household, Rfo. Flat No. 22, Anjana Apartment, Tekkemiffa,
Nellore.
§&. Peluru Santhosh Kumar, S/o. Laie Peluru Sivararna Krishna Murthy, aged about
43 years, Ooc Private Employee, RYo. Fiat No. 22, Anjana Apartment, Texkemitia,
Nellore.
)
S. Palluru Siva Karthik, S/o. Late Pelluru Sivarama Srishna Murthy, aged about 46
years, Qcc Privaie Employee, Ro. Flat No. 23, Anjane Apariment, Tekkemitia,
Naliore
_ Appatiants
iPetiioner in AS 48 35 OF S023
on the file of High Court
AND
q, Syed Yasmin, Wo, Syed Many sur Ahamed, aged about 42 years, Oco Susiness,
Rio. Plat Ne. 304, KUN Apartment, Podda Baraar, Nadiore City.
S. Syed Maniur Ahamed, So. Shadar Sahin, aged about 53 years, Occ Business,
Ria. Flat No. 309, RGN Apartment, Padda Ba agaar, Nellore City.
. Respondents
fRespancdens ied}
" Gounsel for the Petitioners: Mis K.PALLAV!
~~ Counsel for the Reapondents :
~~ Ration under Section 151 CPC is fled praying that in the circumstances slater in
ihe alfidavil fled in support of the pefition, the High Caurl may be pleased fo slay all
further proceedings including execution proceedings i any in pursuance to the Common
Judgment and Decree dated 18-04-2023 passcd in O.5.No, 33/2020 on the Me of the 1
Additional District Judge, Nellore, panding disposal of AS No.465 of 2023, on the Me of
the High Court
™ The court while directing igsue of notice io the Respondenis hereit fo shaw cause
as to why this appiication shouldi not be complied with, made the following orer{ The
receipt of this orcier will bs deemed to be the receipl of me otics in the case).
~ ORDER:
"Heard earned counsel for the appellants.
in view af the time schedule grescriked for seeking delivery of property, the
aporshension expresacd is reasonable.
The decree was only passed on 18.04.2023.
Hence, there shall be an interim stay for execuiion proceedings in
pursuanes fo the common judgment and decree dated 18.04.2029 passed in
O.S.No? of 2080 on the Hie of IN Additianal District Jinigs, Nellore, only ii
22.09.2023."
3 'Sd/- B. CHITTI JOSEP:
ASSISTANT REGISTRAR
a
g
Ras
TRUE COPY!
POP
Ta,
4. The Hi Addiienal District Judge, Nellore.
&. Syad Yasmin, Vio. Syeu Maniur Atamed,
Podda Saraar, Nellore City.
3. Syed Manjur Ahamed, S/o. Shadar Sahib, Rio. Fiat No. 301, RGN Apariment,
Pedda Razaar, Nelore City. (Addressee Nos.2 & 2 By RRAD}
4, Gne CS to M/s K Pallavi, Advocate e fORUC
5. Two spare copies
A
ORs
Rig. Flat No. S04, RUN Apartment,
HESN COURT
DYSSd
&
YGRRG
DATED OUOg 2023
NOTE: LIST ON 22.05.2029 IN MOTION LIST
ORDER
iA No. TOF 2023
iN
AS NO: 465 OF 2055
INTERIM STAY
