Andhra Pradesh High Court - Amravati
Boddu Hanumantha Rao vs Parnasala Sampath Kumar on 24 June, 2024
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI _
MONDAY, THE TWENTY FOURTH DAY OF JUNE
PWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE A.V RAVINDRA BABU
iA No. 1 OF 2023
IN
AS NO: 748 OF 2623
Betweer:
Boddu Hanumaniha Rao, Sfo.Kofeswara Rao, aged S7 years, Hindu, Ges
Cultivation, R/o.Gangavaram Village, Santhanuthalapadu Mandal, Prakasam
District. |
.. Petitioner
AND
1. Parnasala Sampath Kumar, S/o.Ramachandracharyulu, aged 55 years,
Hindu, Employer, R/o.Gangavaram Village, Santhanuthalapadu Mandal,
Prakasam District
« The Executive Officer/Panchayat Secretery,Gangavaram Village
Panchayal, Gangavaram Village, Santhanuthalapadu Mandal,
Prakasam District.
3. Cherukuiyl Srinivasa Rao, s/o. Venkaiah, aged 54 years, Hindu, Oce
Cullvation, Rio. Gangavaram Vilage, Santhanuthalapadu Mandal,
Prakasam District.
4. LimgamguniaVenkateswaru, Syfo.ChinaGovindalah, aged 69 years,
Hindu, Oce Gullivation, Rfo.Gangavaram Village, Santhanulhalapacda
Mandal, Prakasam CNestrict
5. Lingamgunia Suresh, S/o. Venkateswariy, aged 49 years. Hindu, Occ
Gullvation, FYo Gangavaram Village, Santhanuthalapadu Mandal,
Prakasam Olstrict,
& Limgamgunta Nageswara Rao, So Venkalah, aged 46 years, Hinck
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Village, Santhanutha
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Mrakasam Oistrict.
Fefition under Order 41 Rule S af CPO is Med prayirn
circumstances stated in the affidavit fled in support of the petition, fhe High
x
Court may be pleased fo stay the Judgment and Decree passed in O.S.No.5)
of 2014, dated 08.10.2023, an the fle of {he Court of the Vl Additional District
Judge, Prakasam af Ongale, menting disposal of AS No. 745 of £025, an the
fie of the High Court,
The petition caming on for hearing, upon perusing the Petition and the
afiidavil Hed in sugmart {hereof and the eariier orders of the High Court dated
O5.07. 2024, 16.02 2024 & $5.04 2024 made herein and upon hearing the
arguments of SRI MADHAVA RAG NALCUR! Advocate for the Pettioner, and
OP URVUN VY SASTRY, Advocate forthe Resoandent Ne.t, the Court made
the following
ORDER:
"Learned counsel for the respondents seeks time to fle counter
LA No. 7 of 2093.
bon
woh
Post the matter on 22.07 2024, for filing counter.
interim order granted earlier is extended ti! then."
SD). A. VAY SA BARI
STRUE COPY! ASSISTANT. REGISTRAR
Fo: SECTION OERICER
Ta,
et NP
The Vil Additional District Judge, Prakasam at Ongole
One CC ic SRI MADHAVA RAO NALLURI Advocate [OPUC)
One OG to SRL MPV NOVY SASTRY, Acvonate [OPUC!
The Section Officer, AS Section, High Court of Andhra Pradesh,
Artraravall.
One spare copy
HGH COURT
AYRE, J
DATED: 24.06.2024
NOTE: POST THE MATTER ON 22.07 2024 FOR FILING COUNTER
ORDER
IA No. 1 OF 2023
iN
AS NO: 748 OF 2023
INTERIM ORDER EXTENDED
