Andhra Pradesh High Court - Amravati
Mis Vilaya Lakshmi Insecticides And ... vs Unknown on 6 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY,
TUESDAY, THE SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE MS JUSTICE 8 8 BHANUMATHI-
CIVIL REVISION PETITION NO: 331 OF 2020
Between:
siate af Andhra Pradesh, Rep. by the Dvetriei Collecfor, East Godavari,
Kakinada.
retitianar!
Raspondent/i Judgment Debtor
AND
1. Mis Vilaya Lakshmi Insecticides and Pesticides Limited, Nagariuna
Hills, Hyderabad 500 082.
2. Mis K.RUR. Holdings Private Limited, Nagariuna Nils, Hyderabad. 500
. Nagarjuna impex Private Limied Corporate Officer, Nagarjuna His,
Hyderabad. 500 082.
4. Liza Mull Trade Private Limited Corporate Officer, Nagarjuna Hills,
Hyderabad-~ 500 082.
Sad
Re espondent/Petitioners/Decree Holder
Petition under Section 148 of CELC >, being aggrieved by the order in
KA. No. 17 7/2079 In EP. No. O8'2007 In OS. No. 15/2000 on the fle of the It
Addl District Judge, Rekinada, East Godavari District, dated O7 04.202
iA NG: 7 OF 2020 -
Peftian under Section 161 of CPC is fled praying that in the
circumstances stated in the memorandum of grounds filed In aumport of the
patiion, the High Court may be pleased to suspend of the operation orders In
EA No. 1777/2079 in EP NO. O8/2007 in GS. NO. 18/2000 on the file of the
HN Addi District Judas, Sakinada, East Godavari _ dated OF OF.2020.,
Pending dispasal of CORP 3371 of 2020, on the fle of the High Court.
ri
8
my
WW
B @ fee
$ Son, fee hho /
fees theo gry " .
trad od bene ae e
mnt el Z c
Fg a ed i 5
ee re Sp. ji
ce a whhoe. ? @
é soon < Gi "tS
oS ied £4 soot C
aad oat 'es 1 &
ok ~ oe
Ct fowe
ea te -
naar ano: aio
4 4 bea taf bee. Kes go a3 ms
a @ es ae
wu
ee
%
inne
OQ
bee
eed
w%,
Feeoe
pet B iy OG *
om @ £ BOR 2 wpe
ae a Sewas "ney, 5 ne
fe ee a 4
Gi ey EE fe, ra
A 4 + ¥ ae
oo B bn seen oa are
gp 8B ip ig ee eesti song cd
Ch. tm gy be i be 1 ge
ye gS $ yn tf 3 per tse [ae a hed rs
lene ee eee fore pom as th. EK +
oe w * tA ow a te : ae pe
Sh B ts ie aay ee wpe a when
a a ao ae wo
ke re i os oh. wo
Oh py ' od ea ee: ey
on £3 4 4 hy tots, bah] ¢Z et eae
an an) a ann ho fen SE howe
tas how geen rts oe03 au ee ce Ln
rn rn ae oo a4 i a OB,
phen EG pee kad B ry gy a
ns a) en on i I
_oaer Lh Fy py re Boon a ze baba
den, een et we belt 454 wet £ts o
reeny a tle eee oo ty
o% "pot wa ot iy yr, thee
oy ee OG " as tn KE
oA "3 owe "es he tet id Pn
yr ep Ls eat ¢ 3
_ "py oe ' go At cA ats ond
fee Be Cd as os ha Prt CF kg
& & os fw fe hen ae 4
wR ee NS ma a3 G o. CO =
Ls an 4 P wae ¢ vor
- & eh & & @ Es Cy bd ie
oe 4 getty . eel oe Cf? i ied i
Fo ee ts m my = .
ed wo ce A ron £3 a Ls ob
Ee gen a $s 1 mr foe
Be 6% = ¢£ ao G8
St, eo om Se = woe oo
oe i a ea tere fee mon pee Ot
% xf ws rel G ng me
Be 3 i re if on Dp =
foowe yn: Sa i oa a a as a aC
bes nen feo Sear hag 0% bane
boeoed, ben? beead
ey
RI
dvac
ORDER:
mermorandu
ARS
Ady
Ta,
HIGH COURT
BSs, J
DATED OSS /2024
LIST ON 33.08.2024 FINALLY
ORDER
GCRPE.NO3 of 2026
INTERIM ORDER EXTENDED
STS
~ RAR
LF SF SS .
AF PF AS NS
os
eee:
ovation ef
Pepagooa nee
ro
aay
fo os
. Fy oy ae re.
te GES ayo
ARS Se xt PUSS LS
ee
SASERRRRRS
