G Hema Sundar Rao vs Md Hussain Khan
2024 Latest Caselaw 8298 AP

Andhra Pradesh High Court - Amravati

G Hema Sundar Rao vs Md Hussain Khan on 11 September, 2024

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

     MAIN CASE:     C.R.P.No.1866 of 2024

                          PROCEEDING SHEET

SL.                                                                    OFFICE
No. DATE                              ORDER
                                                                       NOTE
1.    11.9.2024R RNT,J

                                  I.A.No.1 of 2024

                          Dispense with for the present.



                                                              ______
                                                               RNT,J


                                  I.A.No.2 of 2024

                    This application is ordered, till next listing.

                              (Vide Separate Order)



                                                              ______
                                                               RNT,J


                              C.R.P.No.1866 of 2024

                                Post on 16.10.2024.




                                                              ______
                                                               RNT,J

                  RPD
                                 2


SL.                                                            OFFICE
No. DATE                        ORDER
                                                               NOTE




           CRP.1895 of 2024


                 Heard Sri S.V.R.Subrahmanyam, learned

           counsel for the petitioner.

                 2.     The petitioner is the judgment

           debtor. The 1st respondent/decree holder filed

E.A.No.52 of 2018 for execution of decree in

O.S.No.75 of 2016 on the file of the Court of

learned Senior Civil Judge, Chodavaram.

4. Learned counsel for the petitioner

submitted that on the application of the decree

holder, the said E.A., was transferred to the

Court of the learned Principal Senior Civil Judge

at Visakhapatnam. He submitted that as the

SL. OFFICE No. DATE ORDER NOTE E.P., schedule property is situated at Gajuwaka,

the Principal Senior Civil Judge's Court at

Visakhapatnam, has no jurisdiction to entertain

the said E.A.,

5. A copy of the order transferring

E.A.No.52 of 2018 from Chodavaram to

Visakhapatnam, is not on record.

6. Let the petitioner be filed a copy of

that order.

7. Post on 18.09.2024.

SL.                OFFICE
No. DATE   ORDER
                   NOTE



SL.                OFFICE
No. DATE   ORDER
                   NOTE