Andhra Pradesh High Court - Amravati
Sura Venkata Subba Reddy vs Ambati Rayapu Reddy on 28 June, 2024
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I
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY ,THE TWENTY EIGHTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE MS. JUSTICE B.S. BHANUMATHI
I.A No.1 of 2024
IN
CIVIL REVISION PETITION NO: 1725 OF 7n97
Between: .
Sura Venkata Subba Reddy, S/o Rama Linga Reddy Aged about 58
years, Occ. Business, R/o H.No. 2-52 Kampamalla village, Koilakuntia
Mandal, Kurnool District.
...Petitioner(Respondent/Decree Holder)
AND
1. Ambati Rayapu Reddy, S/o. Chinnapureddy aged 67 years, occ.
Cultivation, R/o H.No.5-143/A Vengalreddypeta, Kadamalakalva village
H/o Eernapadu village, Bandi Atmakur Mandal, Kurnool District.
... Respondent(Petitioner/Claimant)
2. Ambati Naga Malleswara Reddy, S/o. Chandra Sekhar Reddy, aged 38
years, occ. Cultivation, R/o H.No.1-52, Gumparamandinne Village,
Sirvel Mandal, Kurnool District.
...Respondent(Respondent/Judgment Debtor)
Petition under Section 148 R/w 151 CPC praying that in the
circumstances stated in the letter filed by the Civil Judge (Senior Division)
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Allagadda, Kurnool District, the High Court may be pleased to extend the
time granted on 24-03-2023 in CRP No. 1725 of 2022 for a further period of
two (3) months for disposing of in E.P.No.15 of 2019 in OS.No. 106 of
2015 on the file of Civil Judge, (Senior Division), Allagadda, Kurnool
District.
This petition coming on for hearing upon perusing the letter filed by the
Civil Judge(Senior Division), Allagadda, Kurnool District and the order of
the High Court dated 24.03.2023 in C.R.P No. 1725 of 2022
The Court made the following:
This application is filed to extend the time granted on 24.03.2023 in
C.R.P.No.1725 of 2022 for a further period of two (02) months for disposing of
E.P.No.15 of 2019 in O.S.No.106 of 2015 on the file of Court of Civil Judge
(Senior Division), Allagadda, Kurnool District.
The learned Civil Judge (Senior Division), Allagadda, Kurnool District, in
her letter dated 15.03.2024 stated that E.A.No.63 of 2022 in E.P.No.15 of
2019 in O.S.No.106 of 2015 is coming for cross-examination of the
R.W.1/respondent No.1 and that till the submission of the learned counsel for
the respondent No.1/Decree Holder, it was not brought to his notice either by
advocates or by the staff about the direction of this High Court in
C.R.P.No.1725 of 2022 for expeditious disposal of E.P.No.15 of 2019 in
O.S.No.106 of 2015 preferably within two (02) months and red docket was
also not maintained for the record. Therefore, further period of two (02)
months time is requested for disposal of the above noted E.P.
In the above said circumstances, further period of two (02) months of
time is granted from today for disposing of the suits.
Accordingly, the interlocutory application is allowed.
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The Registrar (General) is directed to re-circulate the earlier circular
orders of this High Court directing to maintain red docket file wherever there is
a direction from a superior Court for disposing of a matter by specific time.
SD/- U SRIDEVI
ASSISTANT REGISTRAR
//TRUE COPY//
SE OFFICER
To.
1. The Registrar(General), High Court of Andhra Pradesh at Amaravathi
2. The Registrar(Judicial), High Court of Andhra Pradesh at Amaravathi
3. The Civil Judge (Senior Division), Allagadda. Kurnool District (with
records if any)
4. OneCCto Sri. J Janakirami Reddy, Advocate [OPUC]
5. One CC to Sri. G Sravan Kumar, Advocate [OPUC]
6. The Section Officer, V.R. Section, High Court of A.P.at Amaravathi.
7. Three CD Copies
Stu
sree
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HIGH COURT
DATED;28/06/2024
ORDER
I.A No.1 of 2024 in CRP.No.1725 of 2022
ALLOWING THE INTERLOCUTARY APPLICATION
