Pothula Veera Venkata Srinivas Kumar vs Kota Bala Subrahmanyam
2024 Latest Caselaw 10591 AP

Citation : 2024 Latest Caselaw 10591 AP
Judgement Date : 23 November, 2024

Andhra Pradesh High Court - Amravati

Pothula Veera Venkata Srinivas Kumar vs Kota Bala Subrahmanyam on 23 November, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

 APHC010469042024

                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                          [3209]
                             (Special Original Jurisdiction)

              SATURDAY, THE TWENTY THIRD DAY OF NOVEMBER
                    TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

             THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

                    CIVIL REVISION PETITION NO: 2769 OF 2024

Between:

Pothula Veera Venkata Srinivas Kumar and Others              ...PETITIONER(S)

                                     AND

Kota Bala Subrahmanyam and Others                          ...RESPONDENT(S)

Counsel for the Petitioner(S): Mr. Mahadeva Kanthrigala

Counsel for the Respondent(S):

The Court made the following:

ORDER:

Heard the learned counsel for the petitioner. While referring to the

docket proceedings filed along with the material papers, learned counsel

submits that the petitioners, who are defendants in O.S.No.105 of 2021 on the

file of the Court of Additional Junior Civil Judge-cum-Additional Judicial First

Class Magistrate, Ramachandrapuram, filed an appeal against the judgment

and decree in the said suit along with an application in I.A.No.261 of 2024

seeking to condone the delay of 313 days in fling the appeal. He submits that

the said application is being adjourned at the instance of the respondent-

plaintiff. He also submits that the respondent by adopting dilatory tactics had also got attached the salary of the 1st petitioner. Be that as it may. He

submits that unless the lower appellate court is directed to dispose of the I.A.,

referred to above expeditiously, the petitioners would suffer serious prejudice

and great hardship.

2) Considering the submissions made, without going into the merits of the

case, the present Civil Revision Petition is disposed of providing that the

learned Civil Judge (Senior Division) Ramachandrapuram, shall make an

endeavor to dispose of the said I.A.No.261 of 2024 in A.S.S.R.No.902-A/2024,

as expeditiously as possible, within a period of four (04) weeks, from the date

of receipt of a copy of this Order.

3) As a consequence, Miscellaneous Applications pending, if any, shall

stand closed.

____________________ NINALA JAYASURYA,J Date:23.11.2024.