Andhra Pradesh High Court - Amravati
Kadabatina Venkateswarulu, vs Gurujala Hanumantha Reddy, on 7 November, 2024
al
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYVS
THURSDAY THE SEVENTH DAY OF NOVEMBER.
TWO THOUSAND AND TWENTY FOUR
(PRESENT:
TRE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
My
iA No. 1 OF 2024
IN
SA NO: 604 OF 2024
Retween:
1. Kadabatina Venkateswarulu, Sfo Narasimhalu, Aged about 49 years,
Qec Electrician Rio DNo. 19/258-4, Slapet, Kadapa City Kadapa,
YS. District.
Bavik, S/o Ramesh Chowdary, Aged about 19 years, Occ Student Ric
DLNo. 17/254, BKM Sireet, Kadapa City YSR District.
. Kadabating Subbarayudu, . S/o Venkata Subhaiah, Aged about 44
ey
fsa
years, Occ Business R/o D.No.9/233, Slapet, Kadapa Ciy Kadapa,
YOR District
4. Kadabatina Murali, Sfo Narasimhatu, Aged aboul 43 years, Osc
Business Ro 0.No.9/255, Sianet, Kadapa Cily Kadana, YS. District.
.. Pehtioners/Appellants
(Petitioner in SA 504 OF 2084
on the file of High Court
AND
1. Gurujala Hanumantha Reddy, S/o G. Siva Rarni Reddy, Aged about 35
years, Oce Agriculturist Rio Chadiniralla Vilage, Kamalapuram Mandal
and Taluk Kadana, YSR District
é, Smit. Kota Sujatha, Wo Kota Prasad, Aged about 43 yaars, Occ House
Wife Rio D.No, 17/205, Mundy Bazar ctreel, Kadapa City, YSR District,
. Respondanis/Responderts
(Respondents in-do-}
Counsel for the Petitioner : Sri VR REDOY KOVVURI
Counsel for the Respondent : Sri DEVI PRASAD MANGALAPURI
Patifion under Order 39 Rule ¢ of CPC praying that in the
circumstances stated in the affidavit fled in suppart of the petition, the High
Gourt may be pleased to stay all luther proce dings In EP No 38 of 2018 in
O.8.No. 262 of S043 on the fie of the Court of the © Pneipal Senior Cad Judges
Kadapa, Pending disposal of SANo. 504 of 2024, the fle of the High
Court
oo
arete
ae
%
ad
The court while directing issue of notice fo spondenis herein fo
show cause as fo why this application should not be complied with, made the
foalewing order {The receipt af this order wil be deemed to be the receipt af
notice in the case}.
ORDER
"3. Having regard to the facts and circumstances of this case, this
Court is of the opinion that there are complicated issues arising in the
present case, which requires considerable Hme and consideration of
evidence as well. In this view of the matter, the Sacond Appeal stancs
admitted.
4 His stated that the Execution Proceedings iniiiefed by the
Decree Holder in O.8.No.262 of 2013 on the fle of the Principal Senior
Civil fudge's Court, Kadapa are in progress.
S. Having considered the facts of this case, and in order to balance
the Inferest of both the rival parties, H is directed thet the Execution
Proceedings shall ga an. in fhe event that the Ac.0.98 cents of land is
registered in favour of the Respondent No.1 through the process of the
Court, there shall be a direction to the Reanandent No. not to create
any third party rights efther by way of lease or sale or by any other mode
of alienation, until the present Second Appeal is nally decided.
& The land which mey be registered in the name of the
Respondent Not by the Judgment Debtor therain (Respondent No.2
herein) shall also be subject to the final outcome in the present Secand
&pneal"
TRUE COPY
Por
ts.
"ayy
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. The Principal Civil Judge's Court(Senior Division), Kadapa.
Gurujala Hanumantha Reddy, Sia G. Siva Rami Reddy, Aged about 35
years, Oco Agriculturist R/o Chadipiralla Vilage, Kamalanuram Mandat
and Taluk Kadana, YSR District,
amt. Kota Sujatha, W/o Kota Prasad, Aged about 43 years, Qcc House
Wife Rio D.No. 17/205, Mundy Bazar Street, Kadapa City, YSR
District. ( Addresses 2 and 8 By RPAD} a a
. One CC to SRL VR REDDY KOVVURI Advocate PORUC]
. One CO fo SRI DEVI PRASAD MANGALAPURI Advocate fOPUCY
&.
One spare copy
"ap
oe,
HIGH COURT
GREP J
ORDER
iA No. 1 OF 2024
iN
SA NO: §04 OF 2024
CHREC TION
= 3
AE
SY EY
~~ e
SSS
