Maramreddy Mallikharjuna Reddy vs Bapathi Venkata Ramana Reddy
2024 Latest Caselaw 9234 AP

Andhra Pradesh High Court - Amravati

Maramreddy Mallikharjuna Reddy vs Bapathi Venkata Ramana Reddy on 4 October, 2024

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA'
PRIDAY THE FOURTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
TRE HONOURABLE SRI JUSTICE GANNAMANEN] RAMAKRISHNA PRASAD
CIVIL REVISION PETITION NO: 2282 OF 2024

ANS

Between:
MARAMREDDY MALLIKHARJUNA REODY, S/o. Ramasubba Reddy,
aged about 45 years, H.No. 3/107, S. Unpalaipadu. Vilage, » Muddanur
Mandal, Kacapa [istrict.

. Mettionen Judgment Debtor
AND |
RBARATHE VENKATA RAMANA REDDY, Aged 43 years,

BapathiFedda Konda Red dey, HNo. a2, Peddapasupala Village

oft
=

Peddamudium Mandal, Sadana Ofatric . RespondentDecres Holder WHEREAS the Pelifioner above named through Ais Advocate SRI. THATHIREDDY ASHOK SRIVASTAVA presented this Petition under Section

135 of C\PLC, is fled praying that in the circumstances stated in the grounds

Hed herein,the High Court may be 5 ased io allow this CRP by selling aside

the order passed by the Har'ble Junior Chil dudge af vamme lainadugn in EP.No.25 of 2023 In OS.Nao.269 OF 9019 dated 11-09-s024

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds fled hersin ancl upon hearing the arguments of Sri THATHIREDDY ASHOK SRIVASTAVA Advocate for the Petitioner, directed issue of natice to the Respondents herein fo show cause as to why this CIVIL REVISION PETITION shouki not be admilied.

Ss SIA w ER

BSS SSNS

"yy, ;

BAPATHI VENRKATA RAMANA REDDY, Aged 43 years, So. Bapathi Pedda Konda Reddy, H.No 3/82, Peddapasupala Village, Peddamudium Mandal, Kacdana District, are be and hereby directed fo show cause either appearing in persano or thro ough an advotate on 27.10.2024 fo which date the case sfands posted as to why the ciroumstances set o

& therawih (copy snclosed) this CAViL REVISION PETITION should not be

n the petition and the memorandum of grounds file

adrutied.

The Court made the following: OROER

"Heard Sri Thathireddy Ashok Srivastava, learned Counsel far the Revision Petitioner.

2. Notice.

3. Learned Counsel for the Revision Petitioner is directed fo takeout personal Notice in respect of Respondent within one week fram today and file proof of receipt of Notice within a week thereafter,

4 Post an 27.10.2034,

SD. VSAVITHRE GOWRI é ASSISTANT REGISTRAR

AYRUE COPY!

Ta, BAPATH! VENKATA RAMANA REDDY, Aged 43 years, So. Bapaihi Pedda Konda Reddy, H.No.3/82, Peddapasunala Ville ge, Peddamudium Mandal, Radapa (istrictiby RPAD- along with a copy of peliion and

memorandum of grounds)

2 Oné CC to SRI FHATHIREDDY ASHOK SRIVASTAVA Advocate fOPUC]

&, ONS spare copy LPK

"My

HIGH COURT

GREP

DATED Od Masogg

POST ON 24 T2084,

NOTICE BEFORE ADMISSION