Gajja Ranga Rao vs Gajja Lakshmamma
2024 Latest Caselaw 4895 AP

Andhra Pradesh High Court - Amravati

Gajja Ranga Rao vs Gajja Lakshmamma on 28 June, 2024

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

IN THE HIGH CQURT OF ANDHRA PRADESH AT AMA VA
FRIDAY, THE TWENTY EIGHTH DAY OF JUNE:
TWO THOUSAND AND TWENTY FOUR |
'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA No. 1 OF 2024
iN
8A NO: 363 OF 2024 .
Seilween:
Gallia Ranga Rao, S/o. Pedda Nemilaiah, aged 47 years, Rio. 7" Ward,
DNo 7/6-A2/E/2 Markapur, Prakasam District.
Petitioner
(Petitioner in SA 363 OF 2024
on the file of High Court
AND
Gajia Lakshmamma, \A/o. Bala Nemilalah, Aged 87 Years, Occ: House Wife,
Rio. 7" Ward, Markapur, Prekasam District,
. Raespandent
{Respondents inde}
Caunsel for the Fetitioner : SRI V. PADMANABHA RAQ
Counsel for the Respondent : "om
Pettion under Section 181 CPC is filed praying that in the
sircumsiances stated in the affidavit filed in supsort of the pelitian, the High
Court may be pleased fo suspend the operation of the Jucgment and Decree
dated 18.02.2004, in A.S.No 8? of 2018, on the file of the Court of the VI
Additional District Judge, Markapur parily confirming the Judgment and
Decrees dated OF 12.2017 in O.S.No.Q? of 2040 on the fle of court of the
Principal Civil Judge (lunior Division), Markapur, pending disposal of
SA No. 383 of 8024, on the fie of the High Court.
The court while directing Issue of notice to the Respondents herain to

show cause as to why this apolicafion should nol be cornplied with, made the



following order (The receipt of this order will be deemed fo be the receipt of
notice in the case}.
ORDER:

"issue notice fo ressoandent,

Learned counsel for the appellant is permitted to take aut personal notice to respondent by registered post with acknowledgment due and Hie proof of service before the Registry within a period of three (3) weeks,

List the matter after six (8) weeks.

Heard. Perused the record.

There shall be interim stay of all further proceadings pursuant to Judgment and Decree dated 16.02.2024 In A.S.No.d? of 2018; on the Ale of the learned Vi Additional District Judge, Markapur, for a period of

eight (8) weeks."

SBI K. SRINASAR RAID ATROE COPY! SECT! ion OFF ER For 4 cae ee RES Te,

7. The Vi Additional District Judge, Markaour é. The Principal Chi Judge Wunior Division}, Markapur

3. Galja Lakshmamma, Wo. Sala Nemilaiah, RYo. 7° Ward, Markapur, Prakasam Distrial, (By RPAD)

4. One CC to Sr. V Padmanabha Rao, Advocate [OPUC)

5. One spare capy MM

HIGH COURT

SREK,J

DATED: 28/06/2024

LIST THE MATTER AFTER six (8) WEEKS

ORDER

iA.No.] OF 2024 IN

INTERIM STAY