Andhra Pradesh High Court - Amravati
Sri Vegiwada Babu Metla Babu vs Galem Subba Rao, on 25 January, 2024
``
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
THURSDAY, THE TWENTY FIFTH DAY OF JANUARY
TWO THOUSAND AND ll^/ENTY FOUR ,
:PRESENT:
THE HONOURABLE JUSTICE
-.-'-,----.-== =_-_-_' DR V_`_:`_'
'_==_==` R K KRUPA
`_'___`='_SAGAR
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IA No.1 OF 2009 (SAMP.1728 OF 2009) ~`b`t
lN
SA NO: 790 OF 2009
Between:
1. Sri Vegiwada Babu @ Metla Babu, S/o. Venkata Rao, Hindu, age 34
years, R/o. Ponguturu Koyyalagudem Mandal, West Gdoavari Dsitrict.
2. Vegiwada Ganeswara Rao, S/o. Venkata Rao, Hindu, age 33 years, R/o.
Ponguturu Koyyalagudem Mandal, West Gdoavari Dsitrict.
3. Vegiwada Veera Raju, S/o. Venkata Rao, age 32 years, Occ: Cultivation,
R/o. Ponguturu Koyyalagudem Mandal, West Gdoavari Dsitrict.
4. Vegiwada Suri Babu, S/o. Venkata Rao, age 28 years, Occ: Cultivation
R/o. Ponguturu Koyyalagudem Mandal, West Gdoavari Dsitrict.
5. Vegiwada Nageswara Rao, S/o. Venkata Rao, age 28 years, Occ:
Cultivation, R/o. Ponguturu Koyyalagudem MandaI, West Gdoavari
Dsitrict.
...Petitioners
(Petitioner in SA 790 OF 2009
oJn the file of High Court)
AND
1. Galem Subba Rao, S/o. Nagarana Swamy, Hindu, age 74 about years,
Occ: Cultivation, R/o. Ponguturu, Koyalagudem Mandal, West Godavari
District.
2. Vegiwada Venkata Rao, S/o. Suranna age 66 years, Occ: Cultivation,
Ponguturu, Koyyalagudem MandaI, West Godavari District.
...Respondent(s
(Respondents in-do-)
Petition under Section 151 CPC praying that jn the circumstances stated
in the affidavit filed in support of the peti'tion, the High Court may be pleased to
Stay all further proceedings pursuant to the judgment and decree in AS.No.
18/2001 on the file of the Court of the Principal SenI'Or Civil Judge, Kowur, West
Godavari District dated 29.01.2009 arl'sing out of the judgment and decree in
OS.No.149/1993 on the file of the court of the lst Additional Junior Civil Jduge,
Kowur, West Godavari District dated 21.12.20OO Pending disposal of SA No.
790 of 2009, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the orders of the High Court dated
13.06.2011,18.07.2011, 29.07.2011,10.08.2011,15.12.2023 & 02.01.2024
made herein and upon hearing the arguments of SRI S R SANKU AND KAVITl
MURALI KRISHNA Advocate for the petltlOners and of sR' VENKAT CHALLA
Advocate for the Respondents, the court made the follow,-ng
ORDER
ffsri s.R.Sanku, the learned counsel for appellants js present onI,-ne
and I-s ready.
However, there I'S no representation for respondents.
In these circumstances, fI-St the matter for hearing after two (2)
Weeks-
ln the meantime, jnterl-m order that was granted earlI-er sha" stand
extended. "
Sd/- U. §Rf DEVI
ASSISTANT REGISTRAR
//TRUE COPY//
To,
#cT44# OFFICER
1. The prl'ncI'Pal Senior cl'v" Judge, Kowur, west Godavan' Djstrjct
2. The I-Add' Junlor clvl' Judge-Gum-Judl'clal MagI'Strate of I-class,
Jangareddygudem
3. one cc to sRl s R SANKU AND KAV'TI MURALI KRISHNA Advocate
[OPUCJ
4. -__cc--.
one to sRl. VENKAT CHALLA Advocate [opuc]
5. One spare copy
ksr
HIGH COURT
Dr. VRKS,J
DATED:25.01.2024
list the matter for hearin.g after two (2) weeks.
ORDER
IA No.1 OF 2009 (SAMP.1728 OF 2009)
lN
SA NO: 790 OF 2009
INTERIM ORDER EXTENDED
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