Paruchuru Cotton Growers Co Operative vs Sai Cotton Traders,
2024 Latest Caselaw 10549 AP

Citation : 2024 Latest Caselaw 10549 AP
Judgement Date : 21 November, 2024

Andhra Pradesh High Court - Amravati

Paruchuru Cotton Growers Co Operative vs Sai Cotton Traders, on 21 November, 2024

iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY FIRST DAY OF NOVEMBER, -
TWO THOUSAND AND TWENTY FOUR oo

'PRESENT:

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY .

CIVIL REVISION PETITION NO: 644 OF 2022 <~
Between:
Paruchury Cotlan Growers Co Operative, Parchuru Cofton
Growers Co-operative Spinning Mills Lid. Inkollu, Rep by the
Managing Director, O/o Regional Deputy Director (Handic Ooms
and Textiles), Opp fo District Employment Exchange Office,
Santhapet, Ongale
. Petitioner/Judgment Debtor
AND

1. Sai Cotton traders, Rep. by is Partner, Kamminern Lakshn

Narayana, Ravioadu, pratiipadu (M) Guniur District
. Respondent/Decree Hohlers
2. indur Greem Power Private Lid., Rep. by &s Director,
KSubramanyeswara rao, R/o. Pander Puram, Sth line,

chiakaluripat,

fd

. The Implementation Secretariat, Government of Andhra Pradesh,
Public Enterprises Department, Rep by Its Special Secretary, Ofo.
secretariat Buildings, Hyderabad.

Note (Respondenis/Defendants 2 anc 3 is not necessary Party to
this petition)

. Respondents/Defendants

Metiion is fled under Section 175 of C.P.C, may be pleased to
Petitioner begs to prefer this Memorandum of Civil Revision Pelican
against the order in EANo11208t in EA No 281 o00o im

Sa



ee

EP.No. 1O1/2008 In OS. No. 83/2002 dt. 04-02-2022 on the file of the If

iA NO: 2 OF 2033:

Pelion is fled under Section (S17 CPC praying that in the
circumstances slated in the affidayit filed in support of the petition, the
High Gourl may be pleased fo slay of all further proceedings in
pursuance of orders in EA.No. 14/2021 in EA.No, 2841/2000 In EP.No.
TOVE002 In OS.No. 63/2022 on the file of 1 Addifional Gistics Judge,
Guntur dated 04.08.2022, pending disposal of CRP No. G44 of 2022,
on the fle of the High Court.

The petition coming on for heari img, upon permitting the petition
and affidavit fled herein and orders of the high Court dated 20.03 2022.

09.05. 2022, O8.OF 2082, 22.08.2082, ZB141.2082, 18.19 2002,
14.02 2029, 15.08.2023, OF.94.2023, 06.49.9025, 12.04 2024,

St. 02 2084, U8. 04.2084 22.04 Bee | 24.04.2024 , 28.04 2024

O8.05. 2024, 10.05.2084, 24.08.2024 | OB 07 S084, BanT 2004 2
21.08.2024 made herein and upon hearing the arguments of GP for
Arbitration for the pelifioner and of Sr. NL Sr Rama Murthy for

respondent No 1, the court made the fnllowing:

ORDER:

"At the request of learned counsel for the petitioner Post on 27.77 2024,

interim orders granted on the earlier occasion shall stand

extended by two (2) weeks."

SO/- KR. RASIRAQ ACHAR!I _ ASSISTANT REGISTRAR

SECTION OFFICER

y. The Hi Additional District Judge, Guntur

2. One CC to Sn N. Sri Ram Murthy, Advocate (OPLIC}

3. Two CGs to GP for Arbitration, High Court of Andhra Pradesh, POUT)

4. One spare copy.

HIGH COURT

VN, J

DATED: 24.94 2024