Andhra Pradesh High Court - Amravati
Banala Srinivasa Rao vs Pastula Suneetha, on 27 September, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
(SHOW CAUSE NOTICE BEFORE ADMISSION)
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
FRIDAY, THE TWENTY SEVENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
CIVIL REVISION PETITION NO: 2244 OF 2024
Between:
Banala Srinivasa Rao, S/o. Chinna Subbaiah, Aged about 82 years,
Employee, Sapatia Municipality, Bapatia, R'o. 11° Ward, Devunimariyam,
Bapatia Town, Bapatia District, Andhra Pradesh, |
. Petitioner/Petitionar/Defendant
AND
Pastula Suneetha, W/o. Jagadeesh, Aged about 36 years. Housewils,
Rapatia Municipality, Bapatia, R/o. 11" Ward, Devunimanyam, Bapatla
Fawn, Bapatla District, Andhra Pradesh.
\. Respondent/Respondent/Plainif
WHEREAS the Petitioner above named through his Advocate SRI M
SRE ATCHYUT presented this Petition under Ari ide 227 of the Constitution of
india is fled, praying that in the circurnstan nces slated in the grounds fled
herein, the High Court may be pleased fo set aside the Docket Order dated
31-07 2084 passed in LA. No. 987 of 2023 in OS. No. 04 of 2024 on the file
of the Court of the Principal Civil Judge goernior Division), Bapatia and allow
ine present Civil Revision Petitien,
AND WHEREAS the High Court upon perusing the npetiion and
memorandum of grounds filed herein and upon hearing the arguments of Sr
MSREATOCHYUT Advocate for the Petitioner, directed issue of notice fo the
Respondents herein to show cause 4s to why this CIVIL REVISION PETITION
should not be adrritiert,
You viz:
Rastula Sunestha, Wo. Jagadeesh, Aged about 38 years. Housewife,
Bapatia Municipality, Banatia, Rio. 17° Wara, Deyunirianyam, Bapatia
Town, Bapatie (Netrict, Andhra Praciesh.
are be and hereby directed to show 'cause ether appearing in person or
through an advocate on or before $5.10 9004 to which date the case stands
posted as to why in the circumstances sef out in the pel n and the
memorandum of grounds fled therewith (cany enclosed) this CIVIL REVISION
RETITEON should not be admitted,
iA NO: 1 OF 2024
Petition urnder Section 181 SFO is Hed praying that in the
circumstances Staled in the affidavit fled In suppert of the petition, the High
Gourt may be pleased fo grant stay of afl further proceedings including
execution of judgment and decree dated OG-10-2023 In sul' OS. No. 4 of aQee
ay the fle of Principal Senior Chil Judge, Bapatta, mending disposal of
CRP No. 2244 of 2024, on the fle of the High Court,
The Court made the following: ORDER
"Notice before admission,
Learned counsel for the petitioner is permitted to fake out
personal notice fo the respondent by RPAO and fie proof of service by
the next date of hearing. |
Post an 28.10.2024,
in the meanwhile, the candies of deposit of half of the sult
promigsary note amount in the trial Court on or before 30.08.2024, in the
docket order dated 34.07.2024 In |. A, No.OOY of 2023 In O.5.No.4 of 2022,
SESE
on the file of the Principal civil Judge, (Senior Division), Bapatla, is
suspended {Hl further orders. Cansequently, all proceedings in
E.P.No.18 of 2023 in O.S.No.4 of 2022 shall stand stayed."
Sdi-K. KASIRAO ACHAR!
ASSISTANT REGISTRAR
HT RUE COPY! | BAe
To, | SECTION OFFICER
1. The Principal Civil Judge (Senior Division), Bapatla
2, Pastula Sunestha, Wo. Jagadeesh, Aged about 36 years. Housewife,
Rapatia Municipality, Bapatia, Rio. 11th Ward, Devunimanyam, Sapatia
Town, Bapatia District, Andhra Pradesh. (oy READ- along with a oapy
of petition anc memorandum of grounds}
S. One CC to SRIM SRLATCHYLIT Advocate [(OPUC]
4. One spare copy
RRR, J
DATED: 27/00/2024
Post an 25.10. 20234
NOTICE BEFORE ADMISSION
CRENG. 2244 of 2024
DIRECTION
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