Yada Karthikeya Anotehr vs Voruganti Narayana Rao Another
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         HIGH COURT OF JUDICATURE AT HYDERABAD
   FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                         PRADESH
             FRIDAY THE FOURTH DAY OF MARCH
                TWO THOUSAND AND SIXTEEN

                           :PRESENT:
         THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                             CRP :317 of 2016

    Petition under Section 115 of CPC, praying that in the circumstances
stated in the petition and the grounds filed herein, the High Court may be
pleased to set aside the docket order dated 30-10-2015 passed in EA. No. 38
of 2015 in EP. No. 181 of 2014 (Old EP. No. 35 of 2013) in OS. No. 29 of 2009
on the file of the Court of the Senior Civil Judge, at Huzurnagar, Nalgonda
District.

Between:
  1. Yada Karthikeya S/o Jaganmohan Rao
  2. Yada Sai Ganesh S/o Ravi Kumar, aged 14 years,
   (The petitioner No.2 is minor, rep. by his guardian i.e. Grand Mother Yada
   Bharathamma W/o Satyanarayana, R/o H.No. 10-132, opp. TTD Kalyana
   Mandapam, Azadnagar, Kodad Town, Nalgonda District

                                                  Petitioners/Claim Petitioners
                                     AND

  1. Voruganti Narayana Rao, S/o late Pullaiah, R/o LIC Agent, H.No. 11-
     140, behind TTD Kalyana Mandapam, Kodad village and Mandal,
     Nalgonda District
                                                 Respondent/Decree holder
  2. Yada Satyanarayana S/o Ramaiah, R/o H.No. 10-132, Azad Nagar,
     Kodad Village and Mandal, Nalgonda District
                                              Respondent/Judgment Debtor


        The petition coming on for hearing, upon perusing the petition and the
   grounds filed herein, order of the High Court dated: 22-01-2016 made
   herein, and upon hearing the arguments of Sri K.S. Suneel, Advocate for
   the petitioners, and of Sri V. Raghu, Advocate for the Respondent No.1, the
   Court made the following;

   ORDER:

"Sri V. Raghu, Advocate filed Vakalat for Respondent No.1. The matter requires consideration.

Interim order granted on 22-01-2016 is extended by four weeks. Post after two weeks along with CRP. No. 3385 of 2015."

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To 1 The Senior Civil Judge, Huzurnagar, Nalgonda District 2 One CC to Sri K.S. Suneel, Advocate (OPUC) 3 One Spare Copy

HIGH COURT AB DRAFTED ON 5-3-2016

CKRJ

DATE: 4-3-2016

ORDER

CRP. NO. 317 OF 2016

EXTENDING THE INTERIM ORDER