Andhra Pradesh High Court - Amravati
Dr.Pelluru Siva Rama Krishna Murthy vs Syed Yasmin on 8 February, 2024
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAYV
THURSDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE U.OURGA PRASAD RAO
AND
THE HONGURABLE SMT JUSTICE KIRANMAYEE MANDAVA
iA No, TOF 2023
IN
AS NO: 485 OF 2023
Setweern:
1. Dr Pelfluru Siva Rama Krishna Murthy, (lec)
é. Smt Palluru Nagalakshmi, Wo. Late Peflury Sivarama Krishna Murthy,
aged about 68 years, Household, Rio. Flat No. 22, Arfana Apariment,
Teskemitta, Netiore. ;
Pelluru Sarath Chandrika: Dfo. Late Pailury Sivarama Krishna Murthy,
aged about 45 years. Occ Household, Rfo. Flat No. 22, Aniana
Apariment, Tekkemitta, Nellore.
4. Pelluru Santhosh Kumar, S/o. Late Pelluru Sivarame Krishna Murthy,
aged about 43 years, Coc Private Employee, Ric. Fist No. 22, Anjana
Apartment, Tekkemitia Nellore.
i
S. Pelluru Siva Karthik, Sfo. Late Pelluru Slvararna Krishna Murthy, aged
about 40 years, Cec Pavate Employee, R/o. Flat No. 23, Anjana
Apariment, Tekkermitte, Neiore
we . Abgehanis
(Patitioner in AS 465 OF 2029
on the fle of High Court}
AND
"t
fed Yasmin, Wo. Syed Manjur Ahamed. aged about. 42 years, Occ
2. Syed Manjur Ahamed, Sfo. Khedar Sahib, aged about 53 years, Cec
UsINeSS, Filo. Flat Ne. 201, KGN Apartment, Pedda Sazaar, Nellore
City. ce
ae . Respandents
(Respondents in-da-}
Petition under Section TS1-CPC is fled praying that in the circumstances
Stated in the affidavit fled in support of the petition, the High Caurt may be
pigased to stay all further proceedings including execution proceedings if any in
bursuarice to the Commen Judgment and Decrae dated 18-04-2023 passed in
O.S.No. 32/8020 on the file of the Hl Additional District Judge, Nelfore, pending
Usposal of AS NoGS of 2022, on the fle of fhe High Court,
The petition coming on for Rearing, upon perusing the Petition and the
afidavit fled In suppart theres! and the earlier orders of the High Court dated
1.09. 2033. 22.09.2033, & 02.47.2003 mace herein and upon heating the
eauments of Smit, K Pallay Advocate for the Petitioners, ane of SR}
TALLAPRAG ANA SRE RMA RAIL Learned Counsel representing SRI
S.SATISH KUMAR, Learned Counsel for the Respondent, the Court made fhe
folowing
ORDER:
For filing counter, af request, let the matter after two weeks.
interim order granted earlier is extended for four weeks.
POL A, VAYA BABU
ASSISTANT REGISTRAR
_ TRUE COPY , SECTION OFFICER
cana Por a
Fa,
30 The i Additional District Judge, Nellore, SPSR Nellore District
Gne CO to Sav K.Pallaw, Advocate IOBUC)
One CC to SRI S.SATISH KUMAR Advocate (OPUC]
TWO soars Copies
apd,
a 3
me Ra
ROR
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HIGH CQURT
DATED 8, 02.2024
NOTE: LIST THE MATTER AFTER TWO WEERS.
ORDER
IA No. TOF 2623
iN
AS NO: 488 OF 2023
INTERIM ORDER EXTENDED
