Andhra Pradesh High Court - Amravati
Kuricheti Kannamma vs Induru Venkateswarulu on 11 November, 2024
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IN TRE HIGH COURT OF ANDHRA PRADESH AT AMARAVA® <
MONDAY THE ELEVENTH DAY OF NOVEMBER 2,
TWO THOUSAND AND TWENTY Four ----
- 'PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
iA No. 2 OF 2024
IN
SA NO: 176 OF 2024
Between:
Y. Kuricheti Kannamma, Wo R.Ravi, Aged about 53 Years, Gee
Housewife. Rio. D.No.25-4-1005, Police Colony, AK. Nagar, Netinre.
824004, (D4)
Z Thikkavarapy Venkaterarni Reddy, Sfo.T Venky Reddy, Aged about 86
years, Choc Business, Rig. Dainaramadugy Vilage, Buchireddypalem
Mandalam, SPSR Neliore District (D3)
¥. Kanal Brahma Reddy, Syo. Venkata Subhe Reddy. Aged about 84
years, Occ Business, Rio. D.NG.25-9.283, Sth Cross Rasd & P Colony,
Podalakury Road, Nellore-S24ap4. (D4)
4 Kamali Suneai Kumar Reddy, "fo. Brahma Reddy, Aged about 42
years, Occ Business. Rio. O.N0,25-9-383, Sih Cross Resd. £.P Colony,
Podalakury Rose, Nellore-So4n04. {D5}
Appellants/Appellants/Defendants Tdto §
AND
YT. Indury Venkateawarutu, S/o.L Venkaiah, Aged about 78 years, Ore
Busingss, Rio. D.No 5.4 0-8, Gindi Street, LAR Sagaram, Niaudpets
Vilage and Mandala, SPSRNellore Distich
&. indum Lakshmamma, Wis. Venkateswartu, Aged about 76 years,
ReciNousewifs, R/O.D.NO.5-10-8. Girl Steet, WAR Sagaram,
Niaudpeta Village ang Mandaiam, OPSRNelions District.
Respondents/Respondents/Plaititfs
RRR
*
S. Yanamala Bayyapa Reddy, So Veni Raddy, Aged about 58 years
Managing Director, M/s. Vasuciha Real Estates, Brahmanan dapuramn,
Nellore,
Respondent/Respondent/Defendant Nos
Petition under Order 41 Rule SOF SP OL is Hed praying that in the
circumstances stated in the aff idavil fled in support of the peltion, the High
Court may he pleased fo stay all further hroceedings pursuant fo the
saaement and Decree dated 03.12.9020 ino. S.No.?44 of 2044 on the fle of
Frincipal Senior Civil Judge Courf, At Nellore as senfirmed by Judgment and
Decree dated 10.10.2004 m AS.O2 of 2021 the fle of | | Adel ional District
Judge Court Nellore, mending disposal of SANo. 176 of 2024, on the fle of
the High Court,
The petition SOTHNG on for hearing, upon perusing the Petition ann the
mMeroarangum of grounds Had i Support thereof and the earlier Order of the High
Guurt dated 04 10.2024 made herein and upon hearing the arguments of Si M RK
CHAKRAVARTHY, Advorate for the Patitioners and of Sri M VENKATA
RAMANA REDDY, Advocate for the } Respondents, the Court made the follawing
ORDER
"Heard Sri MOR, Chakravarthy, learned counsel! for appellants, in
part,
List the matter under the caption "Part. Heard on 18-74-2024,
interim order granted earlier is extended GN then."
A SEM. KASIRAG G ACHAR)
ASSISTANT REGISTRAR
ATRUE COPY
SECTION | OFFICER
For &!
Ta,
v. The if Additiona! District Judge Court Neton
2. The Principal Chg Judge Gernlor D Nyisior) sour At Nellore
3. One CC fo SRIMR K GHAKRAVARTHY Advocate fOPUC]
4. One CC to SRI M VENKATA RAMANA REDDY Advocate POPUC]
5. One spare capy
HIGH COURT
YGRR,J
DATED: 41/44/2024
ORDER
NOTE: LIST THE MATTER ON 184 1.2024 under the caption Part-Heard
iA No. 2 OF 2024
IN
SA NO: 178 OF 2024
INTERIM ORDER EXTENDED
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