Andhra Pradesh High Court - Amravati
Chanamalla Sattibabu vs Yerramsetti Lakshinadha Rao on 11 September, 2024
HIGH COURT OF ANOHRA PRADESH :: AMARAVATI
TUESDAY, THE THIRTEENTH DAY OF AUGUST,
TWO THOUSAND AND NINETEEN
_ 'PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI Gop
LA No.7 OF 2079
IN
S4 NO: 424 OF 2073
Between:
1. Chanamaila Sattibabu, S/o. Late Hangarayya
é, Chanamalla Sakuntala, Wo. Satiibabu,
3. Chikkala Narayana Rao, Slo. Late Ghandrayya,
4. Kapa Appala Narasamma @ Apparac, Wio. Late Satyam,
o Chamalla Seradha. Wo. Lakshmanaraa,
8. Akkabattula Gouri, Wio. Late Pardhasaradhi,
. Appeilants/Detsndants 2,3,8,7,8 &9
(Appellants in SA 421 OF 2043
on the file of High Coury)
AND
1. Yerramsetti Lakshinadha Rao, Se. Apparao Rig, DeNo. 3794 Adarsanagar
Visakhapainam,
é. Chanarnalla Sanyasamma @ Chantamme (died),
Kotla Dhanalakshmi, Wyo. Gour, Rvo. OrNe. al7-g3 Mangala Veedhi
Vizlanagararn,
tod
4. Kotla Gouri, S/o. Rajarac Rio, DENo. 8-7-8/3 Mangala Veedhi Vizianagaram
£54
Kolilsi Suribabu. Syo. Lakshrnw Rio OrNe. S-7-8/3 Mangala Veedhi
Viclanagaram District.
. Respondents/Appellante/Defendants
(Respondents indo-}
ot
Peition under Section 148 of CPC is fied praying thet In the circurnstances
stated in the afidavit Hed herein, the nn Court may be Meased to exlend the stay
order dated 24.08.2013 in SAMP No. 1188/2013 in SA No.421/13 unt further orders:
SAMP No. TIS of 2043:
Patifion under Section 181 of OPC is flecl praying that in the clroumstances
siated in the memorandum of grounels fled herein, the High Court may be pleased te
stay all further proceedings pursuant fo the Decrees and judarnent dated 3-11-2006 in
OS. No. S80 of 2001 an the file of the Principal Junior Civil Judge, Vigianagaram as
confirmed in AS. No. 78 of 2010 by Ns Decree and Judgment dated 7-3-2013 on the
fle of the Special Judge for Tral of Cases under SCs STo (POA) Act, Vizianagaram,
pending disposal af SA. No. 421 of 8013 on the file of High Court.
The pelitian coming on for hearing, upon perusing the Petition and afidavit
fled herein, in support thereat and the orders of the High Court dated 25-06-2045,
TOOF-2019 & 19.08.2019 made in SAMP No. 1138 of 2014 and upon nearing the
arguments of Sri G Rarna Gopal, Advonate for the Appellants, the Court made the
following .
CRODER:
"Laearmed counsel! for respondents seeks time,
it is represented by the learned counsel for appellants Sri G.Rama Gopal,
through virtual mode, the executing Court is going fo dispose of the Execution
Petition, pending the second appeal.
Considering the representation made by the learned counsel for
appellants, the execution of decree is stayed tH 26.09.2024.
List the matter on 26.09.2024."
AS NUS) a
Sis rayt Re sey
oO NEGSISTR ap
TRUE COPY!
For ASSISTAr.
os
8.
mond
8.
ER
Let
. The Special Judge for Thal of Cases under SCs STc (POA) Actcum-Additional
District Judge, Vizianagaram.
The Principal Junior Chl Judge, Vigianagararn
Yerramsettl Lakshinadha Rao, S/o. Apparao Ryo, Or.No. 3-79 Adarsanagar
Visakhapatnam.
. Kotla Dhanalakshr, Wo. Gouri, Rfo. Or.No. §-7-8/3 Mangala Veedhi
Vizianagaram.
. Kotla Gouri, Sfo. Rajarac R/o, Or.No. 8-7-8/3 Mangala Veedhi Visianagararm
Kolis) Sunbabu, S/o. Lakshmu Réo. DrNe. §8-7-8/8 Mangala Veedhi
Vizianagaram District. [ADDRESSES 3 TO 8]
One CC te SRIG RAMA GOPAL Advocate [OPUC]
One spare copy
HGH COURT
VGORR, J
DATED. 14.08.2024
LIST THE MATTER ON 26.09.2024
ORDER
iA. No. ft of 2s
IN
SANOd2t of 2013
EXTENSION OF INTERIM ORDER
b
a
t
=
QWs.
RA
<a OEE
LW
$3
