Andhra Pradesh High Court - Amravati
Chilakapati Ram Chand, vs Vanitha Vasantrao Jadhav on 19 June, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION) «
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESOAY THE NINETEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR.
>PRESENT:
THE HONOURABLE SRI JUSTICE ULDURGA PRASAD RAO.
CIVIL REVISION PETITION NO: 1189 OF 2024 ."
Setween:
Chilakapal Ram Chand, S/o. Late Rama Murthy, aged about 53 years, Occ
Doctor in allemative Medicine, O/o. Aople Health Care Gentre, R/o.D.No.33-
Q5-24, Papaiah Street, Seetharampuram, Vilayawada. ~~
Petitioner/ApndllantiDefendant <<" -
AND
Vari tha Vasantrao Jadhay, VWio. Vasantrao Rajaram Jadhav, aged about 48
years. Rap. by her GPA Holder, Vasantrao Rajaram Jadhav, S'o. Ralararn
Jatihav, aged about 49 years, Ro D.No 27-14. 14, Rajagopalachari Street,
Governorpet, Viayawada-Seo ong,
Respondent/Respondent/Plaintift
WHEREAS the Petitioner above named through Ais Advocate
SRI NARASIMHA RAG GUDISEVA presented this Petition under Anicle eet
of the Constitution of India, praying that in the circurnstances stated in the
grounds fled herel in, aggrieved in not disposing the Stay Petition in LANo, of
2024 in (G.L.No. "254 of 2024) In A.S.No. of 2084 in (G.LNo. : 237 'of 2029},
even not numbering the Stay Petition on the file of the Court of the # Adel
District Judge At Vilayawada
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Sr
NARASIMNA RAO GUDISEVA Advocate for the Petiti laner, directed issue of
mofice to the Respondent herein to show cause as to wity this CRYEL
REVISION PETITION should not be admitied,
You viz
Vaniiha Vasantrac Jadhay, \Wio. Vasaniran Ralaram Jadhav, aged abaut
48 years, Ren. by her GPA Holder, Vasantrac Ralaram Jachay, Sia.
Rajaram Jadhay, aged about 49 years, Rio. D No ff-1& 34,
Relagopalacharl Street, Gavernorpel, Vlayawada-Slk oO8,
are be and hereby directed to show cause elfher appearing in person ar
through an Advocaie, as fo why in the circumstances set oul in the petition
and the memorandum of grounds fled therewith(capy enclosed ) this CIVIL
REVISION PETITION should not be admitted on or befors 24.06.2824 to
which date the case stands posted for hearing.
JA NO. 7 OF 2024
Petition under Section 187 CPO praying that in the circumefances
stafed in the affidavit fied in support of the petition, the High Court may be
nigased fo grant Say y of exsoution of Decree and Judgment dated 01-03-2024
m ELPLNe. Tad jooe4 in O.S.No, 1098/2024 on the file of the court of the V
Additional Junior Civil Judge, Viayawada, pending disposal af CRP No. 1188
of 2024. on the file of the High Co
The Gourt made the following order. .-~
"tesue motice to the respondent.
Poston 24.06.2024, .
THE then, delivery has aot alraady been affected In E.P.No.
{44/2024 in O.S.No. 1099/2020 on the fle of ¥ Additional Junior Civil
Judge-cum-¥ Additional Metrapoitian Magistrata, VHayawada, execution
shall not take effect."
PTRUE COPY
Far
{. The V Addifional Civil Judge (dunior Division), Vijayawada ~ .
2. Vanitha Vasantrac Jadhav, W/o. Vasantrao Rajaram Jachay, aged
about 48 years. Rep. by her GPA Holder, Vasantrao Rajaram Jadhay,
S/o. Rajaram Jadhav, aged about 49 years, R/o.D.No.27-14- 14,5
Rajlagonalachari Street, Governorpel, Viayawada-520 002. (by RPAD-
along with a copy of petition and memorandum of grounds) ~
One CC to SRE NARASIMHA RAO GUDISEVA Advocate [OPUC]
oo
4, One spare copy
aA NNR RRNA
¥
GH CAOURT
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UDPR,J
"THOS 024
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:
DATED
POST ON 24.08 2024
NOTICE BEFORE ADMISSION
GRP.NG.1188 of 2024
Stra, %
Bed
DIRECTION
