Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Vijaya Lakshmi Insecticides Anti ... on 2 August, 2024
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
FRIDAY, THE SECOND pay OF AUGUST
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE Ms JUSTICE BS BHANUMATHI °
CIVIL REVISION PETITION NO: 2654 OF 2049
Between:
State of Ancihra Pradesh, Rap. by the Oisiriet Col lector East Godavari,
Kakinada,
Petitioner
Respondent/Judgment Debtor
1. Mis Vilaya Lakshmi inse Clcidas and Pesticides Limited. Nagariuns
Hills, Hyderaban,
Mis K.RLR Hol faings Private Limited, Nagenuna Hills, Hyderabad,
fa
oa
Nagarjuna Impex, Private Limited Corporate Officer, Nagarjuna Hills,
fad
Hyderabad, .
4. Liza Mull Trace Private Limited Corporate Officer, Nagarluna Hille,
Hyderabad,
Respondent/Patitioners/Decres Holder
Pet an under Section 115 of C.PLC, being ag greved by the order dated
28 OF. 619 Passed in EP. No. 8/2007 in OS No. 18/2000 on the He of the i
Addi. District Judge, Kakinada, Fast Godavari Distric, ~~
iA NOT OF 2020 -
Petition under Section 181 of CPC js filed praying that in the
arcumstances stated in the Memorandum of grounds led in support of the
petition, ihe, High Court May be plsased fo Suspend of the operation ordars
26.07 2018 Passed in EP) Ale. S/2007 | im OS. No. 151 2000 on the fle of the ff
Addl. District Judde, Kakinada, East Godavar District, Pending disposal of
GRP 2654 of 2019, an the & of the High Court.
The petition cOming-on for hearing, upon perusing the Petition and the
memorancum of grounds filed in SMbport thereof and upen hearing the
arguments of GP FOR ARBITRATION for the Feltioner and of SRI
GV.8.MEHAR KUMAR, Advocate for the Respondents 3 & 4, the Court made
the following
ORDER:
"Heard the learned counsels further in part.
ori J. Oleep Kumar, learned Government Pleader for Arbitration
representing the revision petitioner requested to extend the interim
order,
The learned counsel for the respondents apposed the same
stating that the Inferim order of Stay expired mors than 1 4% years back. ~-
The learned Gavernment Pleader for Arbitration representing the
petitioner submilted that the execution Court recently issued warrant on
a?.O7 2024 for execution of the decree and delivered possession by
demolishing the structures and in view thersef, there is need for
extending the Interim order of stay. Nowever, he further stated that steps
are required fo be taken before the execution Court alse fo Wiplead the
amaigamated company in the place of the OBHr. Under these
circumstances, if the delivery is effected by demolition of structures, the
very purpose of hearing the revisions would be frustrated.
Hence, interim stay is granted HN 66.08.9024,
List fhese revisions on 08.08.3094."
Sd/- M. PRABAKAR RAO
ASSISTANT REGISTRAR
#TRUE COPYH co
For &
Ta,
i. The UL Addl District Judge, Sakinada, East Godavan District &
SECTION OFFICER |
",
ae
in
The Dlrector, Mis Vilaya Lakshmi insecticides and Pesticides Limited,
Nagarjuna Hills, Hyderabad. 500 O82
The CNrector, M/s KR RR. Holdings Private Limited Nagarluna PES,
Hyderabad. 500 O82,
The Director, Nagarjuna Impex Private Limited Corporate Officer,
Nagarjuna Hills, Hyderabad. 800 ogo.
The Olrector, Lise Multi Tracie: Private Limited Corpo ora te Offcer
¥
Nagariuna Hills, Nyderabad- s¢ GO O82 (Addrasses 3 to § by RPAD)
. Two COs to OP FOR ARBITRAT HE ON, High Court of Andhra Pradesh,
four]
. One CC to SRIGV.S MEHAR KUMAR. Acvocafe fOPUC]
One Spare copy
MIGH COURT
DATED O2/0e/ 2084
LIST THESE REVISIONS ON 06.08 2024
ORDER
GRP.No.g654 of 2019
INTERIM STAY
