Andhra Pradesh High Court - Amravati
Pilla Satyavathi vs Rvln Prasad, on 2 January, 2024
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
TUESDAY, THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
SECOND APPEAL NO: 637 OF 2033
Roetwean:
Smt Pilla Satyavathi, W/o. Appanna, Hindu, Female. Aged 42 years, Rio.
Pillakarnativanipalern , Ho. Madchurawada, Ghinnagadii Marital,
Visakhapatnam
.. Appellant! Appellant/t™ Defendant
AND
1. RVLN Prasad, S/o, Raleswara Rao Hindu, Male, Aged 60 years, Rfo Donor
No.38-21-7/14, Sampath Vinayaka Nivas, Shankar Nager, Madhurawacda
Visakhapatam-?.
. =KReapondeny' Respondent/Pisintff
&. Hindustan Shipyard Workers Co-operative house Building society limited,
Rep. by iis Vice President Offer af O.No.L-12, Gandhigaram,
Visakhapatnam-S3d0d5 .
Respondent! Respondent/Defendant No.3
WHEREAS the Appellant above named through her Advocate Sri Mangena
Sree Rama Rao, presented this Second Appeal under Section 100 CPC against the
ower dated may be pleased fo set aside the Decree and Judgment, Date 01.02 2082
passed in A'S.No.164 of 2075 on the file of Court of the Au Additional District Judge,
Visakhapatnam, thereby confining the Decree and Judgment Dste. 14.02.2015 in
GSNo4is of 2005 con the fle of Caun of Principal Senior Civil Judge:
Visakhapatnam: i
AND WHEREAS the High Court UpON perusing the petition and memorandum
of grounds fled herein and upon hearing the arguments of Si Mangena Sree Rama
Rao, Advocate far the Mettioner, directed issue. of notice to the Respondents herein
io show cause as te why this SECOND APPEAL should nal be admitted. :
You vir:
1. RVLN Prasad,, Slo. Raleswara Rao Hindu, Mails, Aged 80 years, Ra. Door
No.o9-24-7/14, Sampath Vinayaka Nivas, Shankar Nagar, Madhurawads
Visakhapainam-?,
Hindustan Shipyard Workers Oc-operative house Building society inrutect,
Rep. by fs Vine President Cifice at OB.NoL-12, Sancdhigaram,
Visakhapainam-S30g08
he
an
are be and hereby directed to sho AW CAUSE ether appearing in gerson or throuch
Advocate, as to wh y in the circumsiances set ou € petition and the atidavit Hed
therewith (copy enclosed) this SECOND APPEAL should not be admitted. within
ihree Weaks,
The Gourt made the following ORCER:
"Notice before admission,
_ Learned counsel for the appellant anal take out personal notice an the
respondents by RPAD anc fle proof of servic
Post after three weeks." en Sak M. SRINIVAS
ASSISTANT. REGISTRAR :
é
Par Ay SECTION OFFICER
To, ER
1, RVLN Prasad, Glo. Raicswara Rao Hindu, Mais, Aged 60 years, Rio. Door
No.39-21-7/14, Sampath Vinayake Nivas, Shankar Nagar, Madhurawacda
W jsakhanatnam-7 ; :
2, Hindustan Shipyard Werkers Co-operative house Bulging society jmteg
Rep. by Hs Vine Firasi dent i a D.Nol-d2, Gandhigaram,
Visakhapainam-S30008 (Addre POSER Nos, 1&2 by READ. along with a copy
of petition and memorand Sum ¢
3. Qne CC to SRE MANGENA SRE
4. One spare copy
ounds
: RAMA RAD Advocate fOPUC]
Ss
HIGH COURT
WDPR J
DATED 024M 2024
OST APTER THREE WEEKS
NOTICE BEFORE ADMISSION
SA.NO.G37 of 2033
