Andhra Pradesh High Court - Amravati
S.Shahanaz Parveen vs S.Abdul Rahim on 21 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR -
"PRESENT:
THE HONOURABLE MS JUSTICE B S BHANUMATH
IA No. 2 GF 2024
IN
SA NO: 541 OF 2024
Sctween:
1.
A
AND
S.Shahanaz Parveen, Wo. S.Masthan Saheb, Aged about 41 years,
Musiim, House-wife, 0.No.8/O14, Almaspeta Street, Kadapa City and
Disirich .
S. Shakeera Praveen, , D/o. S.Shafeemulle Ssheb, Aged about 355
years, Muslim, 0D. No 8/074, Almaspeta Street, Kadapa City and District.
._Pettioner(s}
iPattionerin SA 571 OF e024
on the fle of High Court
. S.Abdul Rahim, S/o. Sheik Abdul, Razack, Aged about 68 year, Muslin,
Retired Hind! Pandit, 14/2012, Lohar Fakruddin Street, Radana City.
. . Sayyida Shaguptha Yasmin, Wie. Mohammad Hafijur Rehiman, aged
about 46 years, Muslim, House wife, R/o. Deor No 10/636-1, Bellam
Mandy Street, Kadapa.
. Jeenathunnisa, Wo. Sheik Shafeefulla Saheb, Aged about 61 years,
Musiim, House-wife, D.No.6/314, Almaspeta Street, Kadapa City and
District,
Respondent(s)
(Respondenis in-do-}
Counsel for the Petifioner > SRI HARANADNA RAJU KATTA
Counsel for the Respondents : ----.--
Petition under Section St of CPC is filed praying thal in the
creumstances sfated in the memorandum of grounds Med in support of the
patition, the High Court may be pleased fo suspend the operation of judgment
and decree in AS. No. 632018, dated O8-09-2023 Vi Additional District
Judge, Kadapa, Pending dismasal of SA No. S11 of 2024, on the fle of the
High Court
The court while directing issue of nofice fo the Respondents herein to
show cause as fo why this apglication should not be complied with, made the
following order.(The receipt of this order will be deemed to be the receint of
notice in the case}
ORDER:
"This application is fled to suspend the operation of judgment and
decree In A.S.No.83 of 2078, dated 08.09.2023 on the fle of the Court of
¥i Additional District Judac, Kadapa, pending disposal of the second
appeal. |
The learned counsel for the petitioners/appellants submitted that
since the appellate Court decreed the sulf for decleration of title as well
as recovery of possession, which may be executed at any moment
resulting hardship and loss fo the patiioners, the reff in interim
application may be granted as the time granted In the decree for three
{03} months from 08.09.2025 was elapsed.
For the reasons stated in the affidavit and in view of the
submissions made, interim order of suspension as prayed for is granted
tH 28.09 2024."
Si RS RAGA BARU
ASSISTANT REGISTRAR
ATRUE COPYY
For
ER
1, The Vi Additional District Judge, RKadapa.
oA
on
. S Abdul Rahim, So. Sheik Abdul, Razack, Aged about 5& year, Musiim,
Retired Hind! Pandit, 19/2072, Lohar Fakruddin Street, Kadapa City.
. Sayyida Shaguptha Yasmin, Wo. Mohammad Hafijur Rehiman, aged
about 48 years, Muslim, House wife, Rio. Door No 10/838-1. Bellam
Mandy Street, Kadapa.
Jeenathunnisa, Wo. Sheik Shafeefulla Saheb. Aged about 61 years,
Muslim, House-wife, D.No.8/314, Aimaspeta Streel, Kadapa City and
District. (Addresses 2 to 4 By RPAD) ;
One CC to SRI HARANADHA RAJU KATTA Advocate [OPUC]
& One spare copy
MiGH COURT
BSB, J
DATED 2/08/2024
POST ON 25.09.2024
ORDER
iA NO OF 2024
iN
SA. Neb? of 2024
SUSPENSION
Reececsay
SIS
ae
b Sen
Sans ret
SES
