Andhra Pradesh High Court - Amravati
Mopidevi Nagarjuna, vs Alapati Rama Devi, on 28 June, 2024
P3462]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE TWENTY EIGHTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
PRESENT:
THE HONOURABLE SRI JUSTICE GNARENDAR
CIVIL REVISION PETITION NO: 1259 OF 2024
Selween:
Monidew Nagarjuna, S/o Nageswara. Rao, Aged: 43 years, Rio D.No 8-1 1/4,
Beside Old SBI Bank, Bus Stand Center, Nizampainam Vilage and Mandal,
Bapatla District,
_ Petitioner/Judgment Dobtor
"AND
Alapati Rama Devi, Wo Sravan Kumar, Aged 45 years, D.No.8-99/8,
Nizampatnarm Vilage and Mandal, Bapatia District.
Respondent/Decree Holder
WHEREAS the Petitioner above named through bis Advocate Sri K.
Jyothi Prasad, presented this Petition under Section 115 of CPC aggrieved by
ihe order of the Civil Judge (Senior Rivision), Repalle dtO7/os/20e4 in
E.P.No.11 of 2029 In OS. Not? of 20 WS,
. AND WHEREAS the High Court upon perusing the petitien and
memorandum of grounds fled herein and upan hearing the arquinents of Sri
S. Jyothi Prasad, Advocate for the Petitioner, directed issue of notice io the
Respondenishersin to show cause as is why this CIVIL REVISION PETITION
shaufd not be admitiad.
You viz:
:
Alapati Rama Devi, Wo Sravan Kum ar, Aged 45 years, D. No B32,
Nizampainam Vilage and Ma: ndal, San atia (istrict.
and the affidavit fled herewith eopy enclosed) iis CIEL REVISION
g
SETITION should not be admitted,
iA NO: 7 OF 2024
Par
Petition under Section ist CPG is fled praying that in the
circumstances stated in the grou: nds fled in support of fhe petition, the
Nigh Court may be pleased to pass an interim stay of all further proceed ngs
pursuant fo order dated OF/O5/2024 ir EP No 11 of 8022 in OS. Nol? of 26
an the fe of the Civil Judge (Senior Division), Repalle, Guntur District,
al of CORP No. 1259 of S024, on the file of the High Court.
Pia
pending digna:
The Court made the following ORDER:
"Heard the isarned counsel! for the petitioner.
issue notice to the responde ay at.
The petNioner shall servesnotice of the revision setitien on the
counsel representing the respondent before the trial Court and file
acknowledgment in the registry within hwo weeks from foday.
Pending further orders, there shall be stay of operation of the
order dated O7.08.2024 rendered in E.P.No. 14 of 2022 in O.S.No.17 of
2079 on the fle of the learned Civil Judge (Senior Division), Repalie.
in the event of falure to serve personal notice and file the
acknowledgment within two weeks fram foday by the petitioner, the
interim order granted above shall stand vacated automatically"
Sd/-N. NAGARIMA
_ ASSISTANT REGISTRAR
ERUE COPYI SECTION OFFICER
Pou
Te,
y. The Civil Judge (Senior Division), Repalle, Guntur District
. Alapali Rama Devi, W/o Sravan Kumar, Aged (45 years, D.No.g-
92/5, Nizampatinam Village and Mandal, Bapatla Distinct (by RPAD-
giong with a copy of petition and memorandum of grounds}
3. One CC to SRL K UYOTHI PRASAD Advocate [OPUC]
4. One spare copy
Kd
HIGH COURT
GN J
DATED 28/06/2024
NOVICE BEFORE ADMISSION
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