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Senam Srinivasa Suneel Babu, vs The Assistant Commissioner,
2024 Latest Caselaw 4582 AP

Citation : 2024 Latest Caselaw 4582 AP
Judgement Date : 20 June, 2024

Andhra Pradesh High Court - Amravati

Senam Srinivasa Suneel Babu, vs The Assistant Commissioner, on 20 June, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTIETH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR 7
"PRESENT: :
THE HONOURABLE DR JUSTICE K MANMADHA RAO
IA No. 1 OF 2024
IN
CMA NO: 237 OF 2024

Between:
senam Srinivasa Suneel Babu, S/o Kasi Visweswararac, Aged 48 years, Rio
Spo Harsh Mery School, Bhagyalakshmi Peta, Senamvari Street,
Tadenaligudem, West Godavari district
Appellant/Respondent
AND
1. The Assistant Commissioner, Endowments, Department, Eluru, West
Godavari District

. Sri Bala Venkateswara Swamy Vari Temple, Tallarnucunurupadu

b2

Yadepalligudem, West Godavari District. Rep. by its. Executive Officer

Responcdaents/Petitionars

Petition under Section 191 CPC praying that in the circumstances
Staied in the affidavit Med in support of the petition, the High Court may be
pleased fo suspend the decree and judgment dated 11-10-2023 in CLA No
216 of 2013 passed by the learned AP. Endowments Tribunal, Amaravall --
Pedakakari, Pending dispasal of CMA No. 237 of 2024, an the file of the High
Cou,

The Petition coming on for hearing, upon perusing the Pelition and the
memorandum of grounds fled in suppart thereof snd the earlier Orders of the
High Court dated 03.04.2024, & 01.05.2024, made herein and upan hear ng

BG


ihe arguments of Sri V SATYANARAYANA NEKKANTI Advocate for the

Petitioner, the Court made the follawing

ORDER:

Fost on 04.07 2024,

interim order granted sariiar is extended HH the next date of

hearing.

TRUE COPYN

For:

To,

1. The Andhra Pradesh Endowments

Tribunal, Amaravall ~ Pedakakani, Ssuntur District s. One CC io SRI VY SATYANARAYANA NERKANTI Advocate FORUC]

3. One spare copy

HiGH COURT

Or RMR J

DATED: 20.06.2024,

NOTE: POST ON 04.07 2024.

ORDER

iA No. 1 OF 2024 iN

CMA NO: 237 OF 2024

INTERIM ORDER EXTENDED

Sper'

Gt ee

 
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