Dhanavath Ravindra Naik, ... vs Madhuru Ananthamma, Nalgonda ...
2021 Latest Caselaw 4642 Tel

           HIGH COURT OF JUDICATURE AT HYDERABAD
     FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                           PRADESH
            FRIDAY, THE ELEVENTH DAY OF SEPTEMBER
                  TWO THOUSAND AND FIFTEEN

           THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                   CIVIL REVISION PETITION : 2980 of 2015

Between:

Dhanavath Ravindra Naik S/o Usha Naik,
Occ: Business R/o Venkatadripalem village,
Miryalaguda, Nalgonda District, Telangana State.
                                                                     ..... Petitioner/
                                                                  Judgment Debtor
                                       AND

Madhuru Ananthamma W/o Late Seethaiah, Occ: household, R/o 5-193,
Shabunagar Locality, Miryalaguda Town & Mandal, Nalgonda District, Telangana
State.
                                                              .....Respondent/
                                                                Decree Holder

    Petition under Section 115 of CPC, to revise the order of the Court of the
Principal Junior Civil Judge, Miryalguda, passed in E.P.No.32 of 2010 in
O.S.No.89 of 2008 dated 05-06-2015;

CRPMP.NO: 3968 of 2015
     Petition under Section 151 of C.P.C. Praying that in the circumstances stated
in the affidavit filed herein, the High Court may be pleased to stay all further
proceedings in EP No.32 of 2010 in OS No.89 of 2008 on the file of the Court of the
learned Principal Junior Civil Judge, Nalgonda District at Miryalguda, including the
execution of the warrants against the petitioner, pending disposal of CRP No.
2980 of 2015 on the file of the High Court.

    The petition coming on for hearing upon perusing the petition and the
memorandum of grounds filed herein, order of the High Court dated 14-8-2015
made herein and upon hearing the arguments of Ms. Naseeb Afshan, Advocate for
the Petitioner, and Sri M.V.Hanumantha Rao, Advocate for Respondent, the Court
made the following

ORDER:

Interim stay granted earlier is extended by six weeks.

Post after four weeks.

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To 1 The Principal Junior Civil Judge, at Miryalguda, Nalgonda District. 2 One CC to Ms. Naseeb Afshan, Advocate (OPUC) 3 One Spare Copy.

BRT

HIGH COURT

CKR,J

DATE: 11-9-2015

NOTE: POST AFTER TWO WEEKS

ORDER:

C.R.P.NO. 2980 OF 2015 EXTENDING THE INTERIM STAY

HIGH COURT

BRT DRAFTED ON: 14-9-2015

CKR,J

DATE: 11-9-2015

NOTE: POST AFTER TWO WEEKS ORDER:

C.R.P.NO. 2980 OF 2015

EXTENDING THE INTERIM STAY