Chanamalla Sattibabu vs Yerramsetti Lakshinadha Rao
2024 Latest Caselaw 9130 AP

Andhra Pradesh High Court - Amravati

Chanamalla Sattibabu vs Yerramsetti Lakshinadha Rao on 3 October, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVAT!
THURSDAY, THE THIRD DAY OF OCTORER,
TWO THOUSAND AND TWENTY FOUR

; 'PRESENT:

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

Beohwean:

iA Na. 1 OF 2049
iN
SA NO: 421 OF 2013

. Ghanamalla Sattibabu, S/o. Late Bangarayya

Chanamalla Sakuntala, W/o. Sattibabu,

3. Chikkala Narayana Rao, Sfo. Late Chandrayya,
4. Kang Appala Narasamma & Apparao, Wo. Late Satyam,
S. Ghamaia Seradha, W/o. Lakshmanarac
& Akkabatiula Gourl, W/o. Late Pardhasaradhi,
..Appellants/Defendants 23,5, ve &&
(Appellanis in SA 4231 QF 2013
on the fle of High Court
AND
1. Yerramsetti Lakshinacdhea Rao, Sfo. Apparao Ria, Dr.No. 3-78" Adarsanagar

£

Visakhapainam,

Chanamaila Sanyasarsma @ Chantarnma {died},

. Kotla Dhanalakshmi, Wo. Gourl, Rio DrNo. 8-7-R/3 Mangala Veech!

Vizianagaram,

Kotla Gourl, S/o. Rajarae Ryo, Or. No. 8-7-8/3 Mar gala Veedhi Vizianagaram

&. Kosi Suribabu, Slo. Lakshmu Ryo. DrNo. &-7-8/2 Mangala Veedhi

Vigianagaram District,

 Respondenis/Aonellanis/Defandants
a

(Respondents in-do-}


y

Petition uncer Section 148 of CPC is Hed braying iat in the circurmsiances
Stated in the affidavit fled herein, the High Court may be oleased to axfand the slay
order dated 24.06 2013 in SAMP No. f138/2013 In SA No.4 4/43 until further ¢ orders:
SAMP. No. 1738 of 3043:

Paetlion under Section 151 of OPC is Aled oraying that in the circumstances

y

Stated in the memorandum of grounds fled herein, the High

PS

"~ x " 3 ae y a ard
Court may be pleased to

eS of YV¢ re ¢ are re i : to rigtsed BES ARR in
Slay all further proceedings pursuant fo the Decree and judgment dafed 3-11-2008 in

OS. No. 360 of 2001 on the file of the Principal Junier Civil Judge, Vislanagararn as
conminried in AS. No. 78 of 2070 by fis Qecree and Jt ngment dated 7-3-2013 an the
He of the Special Judge for Tal of Cases under SCs STe (POA) Act, Vizianagaram,
pending disoosal of SA. No. 434 of 3
ng the Pelifien arr affichayi

Nied herein, in support thereof and the orders of the High Court dated 25-06-9013,
WROY2079, 13.08.2018 & 11.09.2024 made in SAMP.No. 1148 of 2043 and GOON
hearing the arguments of Sf G Rama Gopal, Advocate for the Appellants, the Court
made the follwing
CRODER:

"At request of iIsarned counsel for the respondents, gost the matter on
TS.10. 2024.

interim order granted by this Court on 11.09.2024, is extended Hi then.'

SO). R.VINOD KUMAR
ASSISTANT REGISTRAR
PPRUE COPY)

SEG TION OFFICER

Tea,

verde

The Speeial Judge for Trial of Cases under SCs STe (POA) Act-cum-Additional
District Judge, Virianageranm,

« The Principal Junior Civil Judge, Vizianagaram

&. One CC io SRE G RAMA GOPAL Advorat

§. One spare cony



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MH COURT
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DATED
POST THE MATTER ON 16.10.2024.
ORDER

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iA. No. T of 2049

iN SANGAST af 2013

EXTENSION OF INTERIM ORDER