Andhra Pradesh High Court - Amravati
The State Of Ap vs Vijayalakshmi Insecticides And ... on 17 September, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SEVENTEENTH DAY OF SEPTEMBER, _
TWO THOUSAND AND TWENTY FOUR
PRESENT: :
THE HONOURABLE MS JUSTICE B § BHANUMATHI
CIVIL REVISION PETITION NO: 331 OF 2020, 984 OF 2022
2096 & 2884 OF 2019
CRP No.337 of 2030:
Between:
State of Andhra Pradesh, Rep. by the District Collecter, East Godavari,
Kakinada.
Patilioner!
RespondentiJudgment Debtor
AND
. Mis Vaya Lakshimy insecticides and Pesticides Limited, Nagarjuna
Hills, Hyderabad- 500 O8¢.
2. M/s K.RLUR. Holdings Private Limited, Nagariuna Hills, Hyderabad- 500
O82.
3. Nagariuna impex Private Limited Corporate Officer, Nagariuna Hills,
Hyderabard- 500 OSs.
4. Liza Multi Trade Private Limited Corporate Officer, Nagariuna Hills,
Hyderabad- 500 O82.
euthe
Respondant/Pettioners/Decree Holder
Petition under Section 116 of C.P.C, being aggrieved by the order in
EA. No. 1777/2079 in EP. No. 08/2007 in O.S. No. 15/2000 on the fle of the 1H
Addl. District Judge, Kakinada, East Godavari District, dated O7.01 2020.
IA NO: 1 OF 2020:
Petition under Section 151 of CRC is filled praying that in the
clroumstances stated in the memorandum of grounds fled in support of the
petition, the High Courf may be pleased fo suspend of the operation orders in
EA No. 1777/2079 In EPL NO, 08/2007 in O.S. NO. 15/2000 on the fie of the
if Addl. District Judge, Kakinada, East Godavari District, dated 07.07 2020.,
Panding disposal of CRP S31 of 2020, on the fie of the High Court.
The peter coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the order of the High
Court dated 02.08. 2024 O68.08. 2024, 27.08.2024 & 10.09. 2024 made herein
and upon hearing the arqurmenia of GP FOR ARBITRATION for the Peltioner
and of SRI GV.S.MEHAR KUMAR, Acvocate for the Resnondenis 3 & 4 and
Sri Josyula Bhasker, Advocate for the Respondent Nat,
CRP NO: 954 OF 2022:
Between:
State of Andhra Pradesh, Rep. by the District Collector, East Godavari,
Kakinada,
» .Petiioner
AND
1. Mis Viaye Lakshrni Insecticides anc Pesticides Limited, Nagariuna
Hills, Hyderabadi.
2. MAS KLRLR. Holdings Private Limited, Nagarnuna Hills, Hyderabad.
3. Liza Mull Trade Private Limtied Corporate Officer, Nagariuna Hills,
Hyderabad,
4. Nagariuna impex Private Limited Corporate Officer, Nagariuna Nils,
Hyderabad,
Respondents/3™ Parties/Respondents
Petition under Articie 227 of the Consttution of India, being aggrieved
by the ordersin EA. 17S/2020 in EP. No S/2007 in OS. No. 15/2000 on the fle
of the fi Addl District Judge, Kakinada, East Godavar District dated
TPA S027,
IA NG: 7 OF 2020:
Petition under Section iS) of CRC is fied praying thaf ino the
sircumsiances stated in the memorandum of grounds fed in support of the
petition, the High Court may be pleased to suspend of the operation orders in
EAT Pa 2080 in EP. No /2007 in OS. No. fo/2000 on the fle of the HN Adel,
District Judge, Kakinada, East Godavari District dated 17.11.2021, Panding
disposal of CRP O54 of 2022, on the fle of the High Court.
The petifion caming on for hearing, upon perusing the Petition and the
memorandum of grounds fled in support thereof and the earlier Order of the
High Court di. 02. 08 2024, 06.08 2084, 27 06. 2024 & 10.08.2024 upon hearing
the arguments of GP for Arbitration for the Petitioner and of Sri Josyula
Bhasker, Advocate for the Respondent No.2;
GRP NO: 2086 OF 2078:
Behween:
State of Andhra Pradesh, Rep. by the District Collector, East Godavari,
Kakinada.
Petitioner!
Respondent/Judgment Debtor
AND
1. Mis Viaya Lakshmi insecticides and Pesticides Limited, Nagarjuna
Hills, Hyderabad- 500 O82.
2. Mis KAUR. Holdings Private Limited, Nagarluna Hills, Hyderabad- 500
O82.
3. Mis.Lizea Multi Trade Private Limited Corporates Officer, Nagarjuna Hills,
Hyderabad. 500 O88.
4, Mis. Nagarjunalmoex Private Limited Corporate Officer, Nagariuna
Hills, Hyderabad- 500 082.
Respondent/Patitioners/Decres Halder
Petition under Section 115 of C.P.C, being aggrieved by fhe order in
EA No. 31/2018 In EP. No 5/2007 in O.S. No. 1/2000 on the fle of the Hi
Addl. [strict Judge, Kakinada, East Godavari District, dated 20.06.2019.
IANO: 1 OF 2020:
Petition under Section 191 of CPC is fled praying that in the
circumstances stated in the memorandum of grounds Med in support of the
netifion, the High Court may be pleased to suspend of the operation orders in
EA No. 31/2018 in E.P. NO. 09/2007 in O.S. NO. 15/2000 on the file of the HI
Addl. [Nstrict Judge, Kakinada, East Godavari District, dated $0.08 20°89,
Banding disposal of CRE 2096 of 2079. on the file of the High Court,
The petifion coming on for hearing, upon perusing the Petition and the
memorandum of grounds fled in support {hereof and the earlier Order of the
High Court di 02.06.2084, 06.08. 2024, 27.08 2024 & 10.08.2024 upon
hearing the argqumenis ofbP FOR ARBITRATION fer the Felltianer, Sr
GV.S.Mehar Kurnar, Advocate far the Respondents 2 & 4 and Sri Josyula
Shasker, Advacate for the Raspondant No.1:
CRE NO: 2684 OF 2079:
Sehween:
State of Andhra Pradesh, Rep. by the District Collector, East Godavari,
Nakinads.
Petitioner!
Respondent) Judgment Debtor
AND
t. As Vieya Lakshmi insecticides and Pesticides Limited, Nagarjuna
Hills, Hyderabad.
2. Mis KLRLR. Holdings Private Limufed, Nagariuna Hills, Hyderabad.
3. Nagarjuna impex Private Limiied Gorporaie Officer, Nagarjuna Hills,
Hyderabad,
4. Liza Mult Trade Private Limited Corporate Officer, Nagarjuna Hills
Myderabad.
Respondent/Patitioners/Decree Holder
Petition under Section 175 of C_P_C, being aggrieved by the order dated
26.07 20179 passed in EP No 8/200F in OS. No. 1o/2000 on the file of the ff
Addi. District Judge, Kakinada, East Godavan District
IANO: 1 OF 2020:
Reiter under Section 151 of CRC is Med praying that in the
Soon
ciroumstances stated in ihe memorandum of grounds fled in support of the
oetition, the High Gourl may be pleased fo suspend of the operation orders
26.07 2079 nassed nm EP No Sf200y in O.S. No. 18/2000 on the fle of the Hi
Addl. District Judge, Kakinada, East Godavari District, Pending disposal of
CRP 2654 af 2079, on the fle of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds Med in support thereof and the earlier Order of the
High Court di02.08. 2024, 06.08.2024, 27.08. 2024 & 10.00.2084 and uson
nearing the arguments of GP FOR ARBITRATION for the Petitioner and of
SRI GV.S.MEHAR KUMAR, Advocate far the Respondents 3 & 4 and Sri
Josyula Bhasker, Advocate for the Respondent No.1, the Court made the
following:
ORDER:
"Learned Assistant Govt. Pleader representing the Government
Fisader for Arbitration requested fo adjourn the matter.
No representation for the respondents.
Post an 24.09.2024.
TH] then, interim order granted earlier is extended."
Sd/- K Srinivasa Raiu
ASSISTANT REGISTRAR
TRUE COPY! feea.
SECTION OFFICER
Toa,
The Hl Addi. District Judge, Kakinada, East Gadavar District.
Two CCs to GP for Arbitration, High Court of Andhra Pradesh [OUT]
One CC to Si G.V.S.Mehar Kumar, Advocate [OPUC]
One CG to Sri Josyula Bhasker, Advocate [PUC}
5. One spare copy
MM
bo NM
a
NIGH COURT
S88,
DATE Ol Oe 2Og4
POST ON 24.08.2024
ORDER
CIVIL REVISION PETITION NO: 337 OF 2020, 944 OF 2022,
2008 & 2654 OF 2079
INTERIM ORDER EXTENDED
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