Karumuri Srinivas vs Bhimavarapu Nagi Reddy
2024 Latest Caselaw 10088 AP

Andhra Pradesh High Court - Amravati

Karumuri Srinivas vs Bhimavarapu Nagi Reddy on 8 November, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

    APHC010459652024

                          IN THE HIGH COURT OF ANDHRA PRADESH
                                        AT AMARAVATI                        [3206]
                                 (Special Original Jurisdiction)

                         FRIDAY, THE EIGHTH DAY OF NOVEMBER
                           TWO THOUSAND AND TWENTY FOUR

                                         PRESENT

              THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                          CIVIL REVISION PETITION NO: 2464/2024

Between:

Karumuri Srinivas and Others                                     ...PETITIONER(S)

                                          AND

Bhimavarapu Nagi Reddy and Others                              ...RESPONDENT(S)

Counsel for the Petitioner(S):

1. SIVA RAMA KRISHNA KOLLURU

Counsel for the Respondent(S):

1.

The Court made the following Order:

Notice before admission.

The learned counsel for the petitioners is permitted to take out personal notice to the respondents by RPAD and file proof of service by the next date of hearing.

In view of the judgment of a learned Single Judge of the erstwhile High Court of Andhra Pradesh in the case of E. Padma Rao Vs. Vijay Kumar1, a prima facie case appears to have been made out.

Post on 29.11.2024.

2013 (1) ALD 581, 2013 (2) ALT 413 In the meanwhile, there shall be stay of all further proceedings in O.S.No.287 of 2017 on the file of the learned Principal District Judge, Guntur for a period of eight (08) weeks.

R. RAGHUNANDAN RAO, J KPV