Andhra Pradesh High Court - Amravati
Gaddam Jithendra Kumar vs Kovvuri Srinivasa Reddy on 4 November, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
MONDAY, THE FOURTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
HONOURABLE SRI JUSTICE NINALA JAYASURYA
AND
HONOURABLE SMT JUSTICE SUMATHI JAGADAM
i& No.1 OF 2024
iN
AS NO: 472 OF 2024
SS
SN
Sees es ;
Pca BS SS ~
Between:
Gaddam Jithendra Kumar, Sin. Late. Anianeyulu, aged SZyears, Rio.
D.No.27-1-1646, Balali Nagar, Nellore City.
Appellant
(Petitioner in AS 472 OF 2024
"a
en the fie of High Court
AND
Ravvurl Srinivasa Redaly, S/o. Rama Reddy, aged 3? years, Ria.
D.No.7-51, Eye doctor street, Old fawn, Anaparthy Fost and Mandal,
hast Godavari District.
4. Nallamill Siva Reddy, S/o. Ramakrishna Reddy agad 38 years, Rio.
D.No. 8-240, Seshagirirao pet, Anaparthy Past and Mandal, East
Sodavarl District,
tt
Patiala Veera Venkata Satyanarayana Reddy, S/o. Satyanarayana
a
Reddy, aged 49 years, RYo. D.No. 8-303, Sashagirirac pet, A Ariaparihy
post and Mandal, East Godavari District.
4. Kovvurl Naga Raia reddy, S/o. Satyanarayana Reddy, aged 29 years,
Rio, DUN. 1-3-8, Oe esarpake vilage, Rayavaram mandal, East
Godavari Cistric
5. Gacidam Prasanna Kumar, S/o. Late Anfaneyulu aged about Sdyears
j §
Rio.D.No.2?-1-1848, Balali Nagar, Nellore City
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LING POMESANS PMC-}
Counsel for the Patitioner : SRE ROSEDAR S.R_A
Counsel for the Respondent : i
aan dd waa Alon se: aga Nee 3 Siw my eg bes Bh od : Say ow
Petion under Section TS1 CPC is fled praying that in. the
sae eer * . we bene oy Sf 3 fj os $F 0 3 _
mrcumisiances Sialed in the affidavi Mec in support of the petition, the Higt
os oy + i PYRE vf " satesey y '
Gaur may be pleased to stay the impugned Decree and judgment dated
ood
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the Hangle Court &
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Gour, Nellore, during pendency of the anpes ©
perder een & a TES TICS immanrewal af AG Rea ACTS aa me wy fiver $3} et Faw
merest of Justice, pending disposal af AS No.472 of 20234, on the fle of the
Baye Hele mamniimaesiann wh eked sy
show cause as io why this agglication should
PA aad Areiar £T saint «f tile arclar ud! Ke wrest ts Ba She ramaimté at
folowing order.(The receiot of this order wil be deemad io be fhe receigt of
Red x : }
notice in the case}.
ORDER:
"Heard lsarned counsel for petitioner! appellant
As per the memo of proof of service, the personal notices sant to
respondent No.l was returned with an endorsement "refused", Hence,
notice deemed to be served. Inspite of the same, none appeared on
behalf of respondent No. Henes, there shall be interim slay as prayed
for subject to the candition of depositing sult costs within a period of six
weeks,
List the matter oan (643.2024,
The learned counsel for the apoellant is permitted to fake out fresh
personal notice on the respondent Nos.3, 4 and § by registered past with
acknowledgment due and fle proof of service in the Registry by the date
of next adiourrment."
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6.
MIM
. THe i Addition al ONstrict Court, Nellor
Kovvurl Srinivasa Reddy, S/o. Rama Reddy ro. DO No ?-S1, Eye dostor
street, Old town, Anaparthy Post and Mandal, East Godavari District,
Nallarull Siva Reddy, S/o, Ramakrishna Reddy, RYo. D.No. 8-240,
Seshagirirao pet, Anaparthy Post and Mandal, East Gadavarl District
Padaia Veera Venkata Satyanarayana Reddy, S/o. Satyanarayana
Reddy, Rio. D.No. 8-303, Seshagirirac pet, Anaparthy post and Mandal,
bast Godavari District,
Sovvurl Naga Raja reddy, S/o. Satyanarayana Reddy, R/o. D.No. 1-3-8,
vedurupaka vilage, Rayavaram mandal, East Godavari District,
Oaddam Prasanna Kumar, S/o. Late Arjaneyulu, Rio D.No 27- 1-1648,
Sala) Nagar, Nellore City (Addressee Nos. fo 6 By READ)
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ne CC to Sri. RosedarS.RUA, Advocate fORUC)
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