Andhra Pradesh High Court - Amravati
Paidi Seshadri vs Thammineni Jhansi Lakshmi on 20 November, 2024
APHC010492402024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
WEDNESDAY ,THE TWENTIETH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CIVIL REVISION PETITION NO: 2694/2024
Between:
1. PAIDI SESHADRI, S/O VENKATA RAMANA MURTY, AGED 40
YEARS, HINDU, ASSISTANT MANAGER, SBI, PONDURU,
PRESENTLY, R/O D.NO.96-1, SRI JAGANNADHANILAYAM, SRI
RAJA RAJESWARIASHRAMAM ROAD VIA NAVABHARAT,
ETCHERLA MANDAL, SRIKAKULAM DISTRICT.
...PETITIONER
AND
1. THAMMINENI JHANSI LAKSHMI, W/o Seshadri, aged about 40 years,
Hindu, Working as SGT Teacher, MPP School, Chinn Patnana Peta, of
Ranasthalammandalam, Presently R/at Door No.3-129, Gandhi Nagar,
Kesava Rao Peta Village, Hamlet of S.M.Puram, Etcherla Mandal,
Srikakulam District.
...RESPONDENT
Petition under Article 227 of the Constitution of India,praying that in the
circumstances stated in the grounds filed herein,the High Court may be
pleased tomay be pleased to set-aside the I.A Order dated 15-10- 2024
rendered in I.A No.1474 of 2023 in G.W.O.P No.11 of 2021 on the file of of the
Principal District Judge, Srikakulam to the extent of partly allowing the
Application and directing the Petitioner herein handover the custody of Minor
Wards to the respondent herein by 22-10-2024 and direct the respondent
Page 2 of 4 SRS,J
C.R.P.No.2694 of 2024
herein to handover the custody of Minor Children to the petitioner and pass
such
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
may be Pleased direct the respondent to handover the custody of Minor
Children to the petitioner and pass such
Counsel for the Petitioner:
1. A RADHAKRISHNA
Counsel for the Respondent:
1. VENKATA RAMA RAO KOTA
The Court made the following:
:ORDER:
The husband, who filed G.W.O.P.No.11 of 2021 on the file of the
learned Principal District Judge, filed the above civil revision petition against
the order, dated 15.10.2024 passed in I.A.No.1474 of 2023 in G.W.O.P.No.11
of 2021, directing the husband to handover the custody of minor wards to the
wife by 22.10.2024.
2. Heard Sri A. Radhakrishna, learned counsel for the petitioner and
Sri Kota Venkata Rama Rao, learned counsel for the respondent.
3. Both the learned counsel argued revision touching merits of the matter.
4. During the arguments, it was brought to the Court's notice that
G.W.O.P. No.11 of 2021 is coming up for arguments, before the trial Court.
When the Court suggested concluding the arguments in G.W.O.P. within two
weeks, learned counsel on either side submitted the learned Advocates in the
lower Court will conclude the arguments within two weeks from today.
5. Given the facts and circumstances of the case, this civil revision petition
is disposed of without interfering with the order of the trial Court, directing the
petitioner to comply order, dated 15.10.2024. This court makes it clear the
order is passed with the consent of learned counsel on either side.
6. Both the counsel appearing for the parties in the trial Court shall
advance the arguments within two weeks from today. The learned trial Court
shall take the necessary steps to pronounce the judgment within two weeks
thereafter. If any of the Advocates tries to protract the matter, the trial Court
shall take necessary steps. No costs.
Registrar (Judicial) shall communicate a copy of this order to the
learned Principal District Judge, Srikakulam, forthwith.
As a sequel, all the pending miscellaneous applications shall stand
closed.
_____________________
SUBBA REDDY SATTI, J
Date : 20.11.2024
Note: Furnish C.C. in two days
B/o
IKN
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CIVIL REVISION PETITION NO:2694 OF 2024
Date : 20.11.2024
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