Andhra Pradesh High Court - Amravati
The Implementation Secretariat vs Sai Cotton Traders, on 12 January, 2024
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV ARE
RIDAY THE TWELETH DAY OF JANLIARY kom
TWO HOUSAND AND TWENTY FOUR \ on
-PRESENT: oe
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY _
CHIL REVISION PETITION NOS: 644, 645 & 944 OF 2092 a ses
CIVIL REVISION PETITION NO: 644 OF 2032 :
Behween:
Paruchuru Gatton Growers Co Operative, Parchuru Cotton. Growers
Co-aperative Sen ng Mili Ld. nkolk wa eer by the ine
ese 'Petitionerdudgment Debtor
AND
y. Sal Cotion traders, Rep. by iis Partner, Rarmmineni Lakshrni Narayana,
_ Ravipadu, prattipadu (M} Guntur District,
-Respondent(Decrae Holders
4. indur Greer Power Private Lid, Rep. by its Dlrector,
K.Subramanyeswara rao, R/o. Pandari Puram, Oth line, chilakaluripet,
3. The Implementation Secretariat, Goverment of Andhra Pradesh,
pubic Enterprisas Deparment, Rep by is Special Secretary, O/o.
ecretaniat Bividings, Hyderabad,
Note: (Respondents/Defendants 2 and 3 is not necessary Party te this
pefitian)
». Raspondents/Defendants
Petition is Ted under Section 115 of C.P.0, may be pleased In
Petitioner begs fo prefer this Mernorandum of Civil Revision Patifion against
the order in EA No.14/2021 in EA No 2861/2008 in EP.No.TOT/2002 in
OS.No. 63/2002 ¢ Gt 04-05-2022 on the fle of the 11 Additional (istrict Judge,
Sunt,
iA NO: 2 OF 2032:
Patiion is Hed under Section 357 CPC praying that in the
circumstances stated in the affidavit filed in support of the patilion, the Hi igh
Court ray be pleased to ay of all further proceedings in pursuance of orders
iInDmEANo. 11/2 ae in GA.No. 2617/2009 in EP No. $04/2002 In OS. Mo, G3/2022
on the fle of Hf Additional Ds stric t Judge, Guntur dated 04.03.2022, pending
disposal of CRP No. $44 of 2022. on the file of the High Court.
The petition coming on for hearing, upon permitting the petition and
alidavit [ied herein and orders of fhe High Court dated Sd 035.20: 2.
05.05.2022, 04.07 2022, 22.09. 2082, 21.11.2022 , 19.12.2022 , 14.02 2
72.03.2023, OF.14.2083 & 06.12.2022 made hersin and upon hearing the
arguments of GF for Arbitration for the pefifionar and of Sr N. Sri Rane
Murthy for reenencdent No 4
CIVIL REVISION PETITION NO: 845 OF 2028 &
Dehween: /
implementation Secrefanat, Government of Andhra Pradesh, Public
7
Senapriees Deparment Rep by iis Special Secretary, Ofo. Secretariat
e
a
Fai
Petitioner!
Judgment Debtor
ow
Sai Cotten Traders. Rep PRY na mer, Kammineni Lakshmi Narayana.
- Respondent
Decree Holder
by its Dire
2. indur Gream Power Private Lid. Rep
aN
Subraanyeaswars Rao, Ris. Pan dar Ed ne, Ghilakalur pet
3. Parchuru Collen Growers Co-operative Soinring Mills Ltd, nKes fu, Rep
by the Managing Director . Cfo Regional | Dep ay Director (Handioans
and Textiles}, Gpp to District Ernp 'ovine: TExchange Office ; Santhapet
Gngnle
.. Respondents!
Defandants
iRespondentaidefendants 2 & 3 ig net necessary party to this
petition}
Patiinn is fded under :
EA Na TTe0et in EA No 28120
OY 4,.3.2082 on the fle of the
of CRC, against the order in
4 2 wy OSN. Q 0. 63/2002
wo tee
igfrint Fuctas, Guntur.
at
LANe. 1 of 2026 o-
Patitinn is filed under Sechon 3S] CPC praying that in the
circumstances stated in the afidavil Sled is supparl of the petition, the High
Court may be pleased to stay of ali fiether proceadings in PUPSLENCe of ordars
in EANo, 14/2024 | 7 A No.261/2008 | 7. EP, No TOHZoGs in OS.No.6 22002
on the fle of I Additional District Juage, ¢ Gualuy, dated O44 0S. 2022 pending
disposal of CORP No.@45 of 2022, on the He of the High Cou
Feet
8
aR
pirt
a
affidavit filed | in support "thet 'erent cand
30.08.2022, OS O8 2028, OG.OF 2024, s2.09.
14.08 2022 oe.03 2028 , 04.11 2023 & 08 4
hearing the arqumants of GP for Arbitration for the Petiioner and of Sn NL Se
Ram Murthy, Advocate for Respondent No.
CIVIL REVISION PETITION NO: S11 OF 2022 »
Betwoen: :
The {implementation Secretarial, Goverrsrient of Senne Pradesh,
Enterprises Deparment Rep. by &s Speca ratary Ovo. Seeretariat
Budings Hyderabad resently at AP. Secrelanat Velagapuc Amaravath}}
. Petitioner
SalbCotton Traders, rap. by iis Partner Korunineni Laxshminarayana,
Ric. Amaravathi Road, Guntur - 522002
Farchuru Cotton Growers Co-operative Spinning Mills Lic. Inkollu, rep.
by the Managing Director, Q/0. Regional Deputy Director (Handisams
and Textiles} Opp. to District Employment Exchange Office, Santhapet,
indur Green Power Private Lid., Rap. by its Director K.
Subramanyeswara Rao Rio Pandaripuram, oth Lane Chiakalurinet,
to
._ _Respondanis
Batition under Section 115 of C.P.0, oraying that in the circumstances
siated in the grounds filed herein, aggrieved by the Order dated O7-D7-S020 in
ELA.No.261 of 2008 in E.P.No 101 of 2002 in O.S.NO.83 of 2002 on the He of
the Court of the I] Additional District Jucige - Guntur
IANO: 1 OF 2622
Pefiion under Section 15] of CPC is Med praying that in the
circumefances stated in the affidavit filed in support of the petition, the High
Court may be pleased to grant stay of al further proceedings pursuant to
arder dated G7.O7 2686 in E.A.Na361 of 2009 In ELP.No. 107 of 2002 in
O.3.No.83 of 20107 on the fle of the Court of the fl Additional District Judge,
Guntur, pending disposal of CRP Nott of 2022, on the fie of the High
Coun, .
The petition coming on for hearing, upon perusing the Patition and the
affidavit fled in support thereef and the arders of the High Court order dated
O5. 05.2002 . 22.09. 2002 24.41.2022 , 19.72.2022 , 14.02.2025 , 15.03.2023
_O4.49.2023 & 06.12.2083 made herein and upon hearing ihe arguments af
learned GP for Arbitration for the Petitioner, Sri N Sriram Murthy Advocate for
ihe Respondent No.1 and the Court made the following
ORDER
"1 igt the matter immediately after pongal vacation, 2824.
interim order granted earlier is extended for a period of three (05)
weeks." |
ed. LU SRI DEY
ASSISTANT REGISTRAR. ~
UTRUE COPY! rs oe
Fe .
SECTION OF Finer
TS,
The Hl Additional District Judge, Guntur 7
One CO fo SiN. Si Ram Murthy, Advorate (OPUC)
Two Otis fo GP far Arbitration, High Court of Andhra Pradesh. [OUT]
One spare copy.
BO ho
HiGH COURT
DATED TSO t/2024
LIST THE MATTER IMMECNATELY AFTER PONGAL VACATION, 2044
ORDER
CIVIL REVISION PETITION NOS: Gdd. 646 & G17 OF 2022
INTERIM ORDER EXTENDED
