M/S.Sai Balaji Housing Pvt.Ltd vs Sri Bharathi Warehousing Corporation
2024 Latest Caselaw 1049 AP

Andhra Pradesh High Court - Amravati

M/S.Sai Balaji Housing Pvt.Ltd vs Sri Bharathi Warehousing Corporation on 8 February, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY THE ENSHTH DAY OF FEBRUARY

WO THOUSAND AND TWENTY PQUE
'PRESENT: "

THE HONOURABLE SRI JUSTICE AY SESHA SALo" Galak

AND Pan
THE HONGURSASLE SMT JUSTICE SUMATHI JAGADAM

CMA NO: 842 OF 2023

Between:
+e" Mis. Sai Balal } Housing Pwi.Lid, Guntur Rep. by iis Managing Director, Goriiala
Padmaia, V uo. Venkateswara Rao, Hindu, Aged abaui 47 years, Ryo.
Lakshrnigurar Main Road, O.No.§-87-22, Guntur Cay, Guntur (istrict,
2. Gorilaia Padmaja, Wio. Venkateswara Rao, Hindu, Aged about 47 years, Rf.
Lakshmipuram Main Road, D.No.5-87-22, Guntur City, Guntur District.
©. Gorfala Venkateswara Rao, SYo. Gopaiah, Hindu, Aged 52 years, Professional,
Navabharat Nagar, Guntur City, Guntur District.
 Appellante/Patitioners/ Drs
AND
Sri Bharathi Warehousing Carporation, Guntur, Rep. fy iis Pariner: Polisatty syam
Sundar, Rep. by its Special Power of Attor ney Halder Nonne Madhava Siva Frasac
" RespondontitesoendontiD He

Petition under Section 43 rule ih} O.P.C, aggrieved by the orders dated
27.08.2088 passed by the H Addi. District Judge, Guntur, Ssuntur District dismissing
mA.Nog of 2014 in EP No 64 of 2092 in O.5.No.110 of 2009 filed under Order XX],
Rule QO of C.P.C. to sat aside the sale conducted on 30-06-2014 in Executien
Patio

IA NS: 7 OF 3033-

Petition under Section 41 rule 5 of CPO is filed praying fhat in the
crcumstances stated in the affidavit fled in support of the petition, the High Court may
be pleased to. stay all further proceedings in EP No.b4 of 2012 In OS. Noid of
2008, pending dispasal of CMA No.842 of 2023, on the file of the High Court,

The petition coming on for hearing, upon perusing the Petition and the affidavit
Wed in support thereof and the order of fhe High Court dated T1O12024 &
UTO2.2024 made herein and upon hearing the arguments of Sri N Subba Rac,
learned Senior Caunsel, representing Sri Siva Rarna Rrishna Kolluru, learned counsel
far the appellants and Si K. Sairarn Murthy, learnad counsel for the respondent, the
c our Made the following:

ORDER:

roe

"Heard Sri N.Subba Rao, learned aenior Counsel, representing Sri Siva Rama Krishna Kolluru; earned counsel for the appellants and Sri K. Sairam

Murthy, learned counsel for the respondent. -~

Roserved for judgment.

interim order granted earlier is extended until further orders"

-§kA, VUAYA BABU

, _ ASSISTANT REGISTRAR $F " reg : nes . os wk. c 3 (PRUE COPY BECTION OFFICER

Far A Storrs nee tot Se ee

To, y. The Hf Additional Dist! fot dudge, Guriur, Guntur DNstrict 3 One CC to Sr. Siva Rama Krishna Kollury, » Advocate [OPU cee % One CO to Se. K Sarat am Murthy, Advocate [OPUC) @) The Section offioar, OMA S neon. High & Sout of Andhra Pradesh at Amaravatl & The Section ofioes, YR Section, High Court of Andhra Fradesh at Amaravali 8 Two spare copie

HGH COURT

DATED G8 02/2024

RESERVED FOR JUDGMENT

ORDER

GMA.No 842 of 2023

INTERIM ORDER EXTENDED