Andhra Pradesh High Court - Amravati
~ vs & About 33 Years on 4 September, 2024
~--Petitioner/Appsitany
D.No.2
AND
f, O Shankar S/0.Dh
Meru, age
R/o.D.No.3-18
& about 33 Years, Oce: Sy
B-O7/1, Shanthi
siness
Nagar, Kakinada.
bes Respondent/Appetianypy
Der i Re
late Narasimha Murthy. Oce: Hay
PUY, Kakinada
imha Murthy (Died),
Govaramma. Vio.
Rio.d4-2-40) p
& Pemmadi
Bntigy
Sfadesany
Narsimha Mur
Sewife
Mapeata. Jaganiniok
thy, Sfo late Narasimha Murthy,
TO Paradesammapeta, Hagannickpur Kakingela
a0, Sfodate Narac; wy, Ore: Business
Sammapeta, Jagannickpur. Kakinada.
Hamma. Wid. Govarajy R/O.4Ag.2049) Paradesammapeta
Hagannickpur Kakinada.
?. Angadi Agni Lakshny
Wy,
Parades;
One: Business
1G, Pgrada
6. Ramadi Ma
Vio. Se ven, Op
annickpur, Rakinadg.
o Housewife Ry
D.44.2..4 oY
AMeoSta Jag
XS
Respondents/Defendants
Petition Utica
Section 7s oF insolvency Act, Deine aggrieved by the
judgment and decree dated O4.068 2073 Made jn AS.No ota of 2009 on the
fe of the 9 Additions} Clstricg dudge, Kakinards
in *¥EFSING the order dated
45.92.2008 made in [.P.No.27 of 2006 on the file of the | Additional Senior
Civil Judge, Kakinacia
IA NO: 1 OF 2012. M SAMP.NG.84 of 2072)
Petition under Section 157 of CPC fs fled praying thai in the
circumstances siated in the memorandum of grounds fled In support of the
petition, the High Court may be pleased to suspend the operation of the
judgement and decree dated 04.06.2012 made in AS Noa 2id/2008 on the Ne
a
of the iff Additional District Judge, Kaki nada, Pending disposal of CMSA 39 of
S012, an the file of the High Court
The Petition coming on for hearing, upon perusing the Petiio and the
affidavit fied in support thereof and the earlier orders of the rian Caurt dated,
40.00 2018, 17.40.2012, 16.11.2012, & 08.02.2013, made herein and upon
hearing the arguments of SRI-V VN NARAYANA RAO, Advocate for the
Apoellant, and of SRI N SIVA REDDY, Advocate for the Respondent No.1:
the Court made the following ©
ORDER:
Sri VVN. Narayana Rao, fearned counsel for fhe appellant
appeared through Video Conference and suggested tat a negotlation
would be made for settiement of the matter out of the Court,
Sri N.Siva Reddy, learned counsel for respondent No appeared
through Video Conference.
As the matter is old for more than t2 years, both parties shall
attend before this Court on 09.09.2024.
of parties.' So
end S ANAIDU ©
ASSeetANT REGISTRAR 2
o For SECTION OF FOE
Te, |
1. D.Shanker S/o. Dharmaraju, aged about 33 years, Occ: Business
R/o.D.No.3-16B-9774, shanthi Nagar, Kakinada.
2. Pemmadi Govaramma, Wiolate Narasimha Murthy, Oec: Housewife
Rio.44-2-10, Paradesammapeta, Jagannickour, Kakinada.
3. Pemrmadi Narsimha Murthy, S/oJate Narasimha Murthy, Occ:
Business R/o.44-2-10, Paradesammapeta, Jagannickour, Kakinada.
4. Pemmadi Srinivasa Rao, S/o.late Narasimha Murthy, Occ: Business
Rio.44-3-10, Paradesammapeta, Jagannickour, Kakinada,
S. Kamacdi Mallarnma, Wlo.Govaraju Rio.44-2-10, Paradesammapeta,
Jagannickpur, Kakinada.
5. Angad! Agni Lakshmi, Wro.Satyan, Occ: Housewife R/o.44-2-16,
Paradesammapaeta, Jagannickour, Kakinada.
7. Vila Satyavathi, Wo.Reddy Naidu, Occ: Housewife Ryo.2.334,
List the matter an 09.09.2024, under the caption 'For Appearance
Nee
Thota Vari Street, Yanam, Panducherry State. {Addressees 1 to 7
by Speed Post}
One CC to SRE VV N NARAYANA RAO Advocate f[OPUC]
One CC to SRN SIVA REDDY Advocate fOPUC]
90. One spare copy
HIGH COURT
BSB,J
DATED 04/09/2034
NOTE: LIST THE MATTER ON 09.09.2024, UNDER THE CAPTION 'FOR
APPEARANCE OF PARTIES:
ORDER
APPEARANCE ¢
