M/S Amrutha Estates P Ltd., vs Vatrapu Srividya,
2021 Latest Caselaw 4098 Tel

           IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                              AT HYDERABAD

                       TUESDAY, THE FOURTH DAY OF JUNE,
                         TWO THOUSAND AND THIRTEEN

                                      :PRESENT:

             THE HON'BLE SRI JUSTICE: NOOTY RAMAMOHANA RAO

                          SECOND APPEAL NO: 86 OF 2013

       (Appeal under Section 100 of C.P.C., against the judgment and decree dated
23-7-2012 passed in AS No. 50 of 2010 on the file of Court of IV Additional District
Judge (FTC), Warangal, against the Decree and judgment dated 5-3-2010 passed in
OS. No. 20 of 2008 on the file of Court of Senior Civil Judge at Jangaon)

Between:

M/s Amrutha Estates (P) Ltd., Having its Regd. Office at 8-2-703, Silver Oak,
Amrutha Valley, Road No. 12, Banjara Hills, Hyderabad, rep. by its Director,
D.Krishna Kumar Raju S/o D. S. Raju, R/o 8-2-60/1/V-1, Plot NO. 297, Street
No. 4 Banjara Avenue, Jubilee Hills, Hyderabad.
                                                                      .....
                                                              Appellant
                                          AND

     1. Vatrapu Srividya, D/o Kanna Reddy, R/o Plot No. 4, Flat No. F1 Arul Colony,
        , A.S. Rao Nagar, Kapra, Hyderabad.
     2. Vatrapu Laxmamma, W/o. Narayana Reddy, R/o Pochannapet Village,
        Bachannapet Mandal, Warangal District.
                                                                    .....Respondents


     The Second Appeal coming on for hearing, upon perusing the
memorandum of grounds filed herein, Orders of High Court dated 18-02-2013
and 20-03-2013 made herein and upon hearing the arguments of Sri K.
Raghuveer Reddy, Advocate for the appellant, the Court made the following

ORDER:

Adjourned by two weeks for taking steps for substitute service. The interim direction granted on 18-02-2013 shall stand extended till then.

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. The IV Additional District Judge (FTC), Warangal.

2. The Senior Civil Judge, at Jangaon, Warangal District.

3. One CC to Sri K. Raghuveer Reddy, Advocate (OPUC)

4. One spare copy.

Skm

HIGH COURT

NRR,J Drafted by: skm Drafted on: 07-06-2013

DATED: 04-06-2013

ORDER

S.A.NO. 86 OF 2013

EXTENSION OF INTERIM DIRECTION