S.Shahanaz Parveen vs S.Abdul Rahim
2024 Latest Caselaw 10042 AP

Andhra Pradesh High Court - Amravati

S.Shahanaz Parveen vs S.Abdul Rahim on 7 November, 2024

Ss
*

IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI

THURSDAY .THE SEVENTH DAY OF NOVEMBER

TWO THOUSAND AND TWENTY FOUR a"
[-FRESENT:

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
IA No. 2 OF 2024

IN
SA NO: $14 OF 2024
Between: /
q. S.ShahanazParveen, Wio. S.MasthanSaheb, Aged about 41 years,

Muslim, House-wife, O.No.8/314, Aimaspeta Streef, Kadapa City and

Districh
2. S. Shakeera Praveen, . Dfo. S.ShafeemullaSaheb, Aged about 35
years, Muslim, D.No. 8/414, Almaspeta Street, Radapa City and District.
..Petitioner(s}
iPeitioner in SA $17 OF £024
on the fle of High Court)
AND

4. S.Abdul Rahirn, Sfo. Sheik Abdul, Razack, Aged about 68 year, Musiim,
Retired Hindi Pandit, 13/2072, LoharFakruddin Street, Kadapa City.

2. . SayyidaShagupthayYasmin, Wo. Mohammad HafllurRehiman, aged
about 46 years, Muslim, House wife, Rio. Boor No TO/636-1, Bellam
Mandy Streel, Kadapa.

3. Jeenathunnisa, Wo. Sheik ShafeefiaSaheb, Aged about S71 years,
Muslim, House-wife, D.No 8/314, Almasneta Streel, Kadana City and
District, |

Respondents}

(Respondents in-do-}



Petiion under Section 151 of CPC is fled praying that in the
crcumstances stated In the memorandum of grounds filed in support of the
pattion, the High Court may bs Dieased fo suspend the operation of judgment
and Gecree in AS. No, 63/2018, dated 08-09-2003 VIA deitional Cistret
Judge, Radapa, Pending disposal of SA Na. 544 of 2024, on the fle of the

High Court,

Yhe petition coming on for hearing, 1 DON perusing the Petition and the
grounds fled in support thersef and the order of the High flourt dated
S108. 2084 . PSO 2034 & 23.10.2024 made herein and upon hear ing the
arguments of SRL HARANADHA RAJU KATTA Advocate for Patiioners, the

court made the following order.

ORDER:

"Today when the matter is called for hearing, learned counsel! for the appellants is present, .

None appeared for the respondents.

Af the request of learned counss! for the appellants, ist the matter on 20.71 2024,

inferim Order granted earlier by this Court is extended i! tien."

SO) PAVINOD RUALAR ASSISTANT REGISTRAR

+. The Vi Additional Qistricg Judge, Radapa. &. One CO to SRE HARANADMA RAMU KATTA Advocate [OPUC]

3. One spare copy

HHGH COURT

¥GORR, J

DATED OF T/2024

POST THE MATTER ON 20.14.2024.

ORDER

WA NO.2 OF 2024 iN SANO.811 of 2024

INTERIM ORDER EXTENDED

s ee

Sees