Boddapati Srinivasa Rao vs Podilapu Ramana
2024 Latest Caselaw 958 AP

Andhra Pradesh High Court - Amravati

Boddapati Srinivasa Rao vs Podilapu Ramana on 2 February, 2024

FRIDAY THE SECOND DAY OF FEBRUARY
TYYO THOUSAND AND TWENTY FOUR
SPRESENT:

ChYEL REVISEON PETITION NO: 2497 OF S023
Sehvean:

Roddapati Srinivasa Rao, Sfo Late Radha Krishna Murthy, Aged S1 years
Working as Development officer in LIC, Garvidi Branch, Rio Garivid: Vilage
and Mandal, Vizianagaram District.

»» Petitioner Reapondant/Decres-hoidar/Piaint!

AND

4. Podlanu Ramana, S/o Late Satyam, Hindu, aged 59 years, Cullivation,

Residing at Kothapata Vilage of Cheepurupalll Mandal, Vizianagaram District,
2. Podlapu Krishna, Sfo Late Satyam, Hindu, aged $5 years, Cultivation,
Residing al Kothapeia Village of Cheepurupalll Mandal, Vizianagaram District,
Fodipalu Satyavatahi, W/o Sriram, Hindu, aged G1 years, Cultivation,
Residing al Palvacga Village, Kathagudem Mandal, Khammam Districi,
Telangana State.
4. Pile Parvathi, Wo Mallesu, Hindu, aged 51 years, Colle works, Residing at

Sn

.. Respondents! Respondents/ Judgment

' Pebtor/Defendanis

Petition under Section 115 of O.P.C, praying that in the crounisiances stated in the grounds fled herein, the High Court may be pleased io set aside the Order dated 14.07.2022 passed in ELA.Na. 173 of 20217 in E.R No. 85 of 2071S In O.S.Na, 279 of 2007 in the court of the Sermmor Cai Judge, Vizianagaram)

IA NO: 3 OF 2023

Patition under Section 151 CPC is filed praying that in the circumstances slated in the grourcis fled in suppart of the pettion, the High Court may be pleased ta grant stay of all further proceedings in E.P.No. 85 of 2079 in O.S. No, 279 of 2007 in the Court of Seniar Civil Judge, Vizianagaram, Pending disposal of CRP 2497 of 2023, on the fle of the High Court

The petifion coming on for hearing, upon perusing the Petition and the grounds filled in support thereaf and the orders of the High Court dated 12.10. 2025 & 2401 2024 made hersin and upon hearing fhe arguments of M/s TLV. Sri Gey,

Advocate for the Petitioner, the Court rade the follcaving:

este

"pprenppaagt

OF

CHE DER:

, +3 Reo tie "At the request of iearnedt counsel for the pettioner, post the matter on 18.02 2024.

interim order granted earlier by this Court shall stand extended U2 the

next date of hearing."

ATRUE GOPYH

Foi To, ° N "hag fiagges Vhs hana arery The Court of Senior Civ dudge, Vieiat ed \ One CC fo Mis TV SRI DEV! Advocate [OPUC] One spare copy

le ME wa

NY.J

DATED OR G22028

POST THE MATTER ON 19.02.2024

INTERIM OROER EXTENDED