Andhra Pradesh High Court - Amravati
N. Ravi vs Cy Te Oo on 4 July, 2024
(SHOW CAUSE NOTICE BEFORE ADNISSIO
IN THE HIGH COURT OF ANDHRA PRADESH AT A
THURSDAY, THE FOURTH DAY OF JULY
TW THOUSAND AND TWENTY FOUR -
'PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHAR
AND
THE HONOURABLE SRI JUSTICE NYAPATHY VUAY
CRlIL REVISION PETITION NO: 760 OF 2624
Bohwean:
N. Ravi, Sfo Venkata Subbaiah, aged about years, Rio D.No 18,
Thummalagunis Village and Post, Tirupati Rural, Tirupati. |
; Petitioner/J.Dr.No.5
AND
i. Ws, Margadarsi Chits Private Limited, Chennai, represented by its
Manager, R. Neelakantudu, « Bio R. NUR. Naidu, aged a4 years, R/o
Chennalah,
a" Respondent/D.Hr.
©. Sanker Neldu, Sfo S Ch annaiah Naidk 1, Rio D.No. 1-3-8,
fs
Thummalagunia Vilage and Post, Tirupati Rural, Tirupetl.
. 8 Narayana Naidu, S/o Chennalah Naidu, Rio O.Na. 790, LS. nagar,
Chandragiri Road, Tirupati
4. G, Vankata Ramana Naidu, S/o G. Akkulaiah Naidu, R/o O.Ne. 14-248,
S.V. Nagar, Tirupati.
&. S. Reddamma, Wo S . Shankara Naidu, Rio > No, 1-3-8,
Thummalagunia Vilage and Past, Tirupati Rural, Tirupail.
. Respondents 2 fo S/J Ored to 4
WHEREAS the Petitioner above named through his Advocate Sri K
SREEDHAR MURTHY, presented' this Pefdion under Article 227 of the
Constitution of india praying that in the circumstances stated in the grounds
Os
fied herein, the High Court may be pleased im sel aside the order, dated
23.02.2023 passed in E.P.No.Q4 of 2018 In ARC No.83 of 2092, by the [H
-
Herusin
ected issue of nol
upon
ss. Sankar Naidu, Si
a,
PETITION should not be admitted.
memorandum of gro
SREEDHAR MURTHY, .
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The Court made the following ORDER:
Heard learned counsel for the petitioner and Sri Durga Prasad,
lsarned counsel for respondent\No.1.,
2. Respondent No.1 is the decree holler, Resnondent Nos.2 to § are
the judgment debtors Nos. 7 to.4, The petitioner is the J.Dr.No.8.
3. The decree holder obtained 'decree in ARC.No.43 of 2072 dated
07.08.2043 against the J.Ors.Nas,4 to §. The said decree was not
complied by the J.Dre, Consequently, E.P.No.34 of 2018 was filed,
a in the said Execution Petition, the petition/oblection of J.DrNo§
order dated 20.02.2029.
4. Learned counsel for the petifioner Placing reliance in Section 146
of Contract Act and the judgmént of Hon'ble Apex Court in the case of
Bam Kishun vy. State of Utter Br vesh (3042) 44 sec 541} submits that
the Hability of the petitioner would be 1/4" and WOrNo.§ is ready ta
make payment of qq? of the amount awarded, in Execution proceedings.
5. The matter requires consideration,
&, Leamed counsel for the respondent No.1 prays for time to Ale
counter affidavit. |
7, issue notice fo respondent Nos.2 to 4,
8. in addition to the normalmode of service, the petitioner is
hermitied to take out personal notice to the respondent Nos? fo ¢ by
registered post and acknowledgmant due and file proof of Service in the
Registry before the Next date of listing.
8. Prima facie the case for grant of interim order is made out.
46. On denpoaslt of 4d? of amount awarded, | i Execution Court, within a
geriod of three weeks from toda ay, further proceedings for Executio
against the petitioner (.Dr.No.d)shall remain stayed {ll the next date ,
listing. in case of default, he bene ry atit ef this order shall not be available
to the petitioner.
44. Poston 04.10.2024,
ety. K, SRINIVASA RASS
i ASSISTANT REGISTRAR
FO,
1. if Additional District Juak
2. S, Sankar Naidu, S/o S.C
gt
Thummalagunia Village wid Be Post, Firupati Rural, Tirupati
3. 8. Narayana Naidu, Sfo Chennaiah Naidu, Rio O.No, 780,19.
nager, Chandragiri Road, Tirupall.
4. G. Venkata Ramana Naidu, SO 6S, Askulaiah Naidu, RYo D.Nea. 74-
S46, SV. Nagar, Trupatli (adds regsee Nos 2 fo 4 by RPAD- slang
with a copy of petition ar qdmemorandum of grounds}
5 One CC to SRE K SREEDHAR MURTHY Advocate (OPUC]
8 One CO fo SRI P DURGA SRASAD Advocate [OPUC]
7, Two spare copies
HIGH COURT
RNT.J &
VN,
DATED-04/07/2024
POST ON 04.10.2024
NOTICE BEFORE ADMISSION
CRP.NO.780 of 2024
STAY
