Pavuluri Nageswara Rao vs Vusihepalli Kotiratna Reddy
2024 Latest Caselaw 9230 AP

Andhra Pradesh High Court - Amravati

Pavuluri Nageswara Rao vs Vusihepalli Kotiratna Reddy on 4 October, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

APHC010274592019
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3494]
                           (Special Original Jurisdiction)

                   FRIDAY, THE FOURTH DAY OF OCTOBER
                    TWO THOUSAND AND TWENTY FOUR

                        PRESENT
       THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
       THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

                        FIRST APPEAL NO:583/2019
Between:
   1. PAVULURI NAGESWARA RAO, S/O. SIVARAMAIAH, AGED
      ABOUT 43 YEARS, HINDU, OCC DOCTOR, R/O. 7TH LANE,
      PANDARIPURAM, CHILAKALURIPET, GUNTUR DISTRICT.
                                                       ...APPELLANT
                                   AND
   1. VUSIHEPALLI KOTIRATNA REDDY, S/O. GURAVAREDDY,
      HINDU, AGED ABOUT 65 YEARS, OCC BUSINESS, R/O.
      NAGARAMPALEM, GUNTUR TOWN AND JCJC. (D.HR.)
   2. DR PAVULURI SIVARAMAIAH, , S/O. RAMAIAH, AGED ABOUT
      76 YEARS, HINDU, OCC DOCTOR, R/O. 7TH LANE,
      PANDARIPURAM, CHILAKALURIPET TOWN, MANDAL AND
      JCJC, GUNTUR DISTRICT (J.DR.)
                                                 ...RESPONDENT(S):

Aggrieved by the decree and order dated 12.07.2019 in E.A.No.57 of 2017 in E.P.No.34 of 2016 in 0.S.No.75 of 2011 on the file of the XIII Addl. District Judge Court at Narasaraopet

IA NO: 1 OF 2019 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 to stay all further proceedings in E.A.No.57 of 2017 in E.P.No.34 of 2016 in 0.S.No.75 of 2011 on the file of the XIII Addl. District Judge Court at Narasaraopet pending disposal of the above appeal and pass

AS_583_2019

Counsel for the Appellant:

1. MARRI VENKATA RAMANA

Counsel for the Respondents:

1. P DURGA PRASAD

The Court made the following JUDGMENT: (per NJS,J)

In view of the withdrawal memo dated 30.9.2024 and the latter dated 28.9.2024 enclosed to it, the appeal is dismissed as withdrawn.

Interim stay granted earlier shall stand vacated. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed.

__________________________ NINALA JAYASURYA,J

__________________________ SUMATHI JAGADAM,J October 04, 2024 vasu