Komma Siva Chandra Reddy, S/O Komma Ramalingareddy Vs Union Of India, Rep By Its Secretary, Ministry Of Home Affairs, Nirman Bhawan, Near Udyog Bhawan, Metro Station, Maulana Azad Rd, New Delhi, Delhi-110011 And Others
.... th 1+1 Security as per the order dated 16.10.2023 of the Competent Authority under Witness Protection Scheme 2018, in CBI Crime RC 4(s)/2020/SC-III/New Delhi, U/s.302, 201 r/w.34 I.P.C. It appears that the Superintendent of Police, Kadapa, withdrawn the said security on 19.07.2024 without recour ...
Andhra Pradesh High Court - Amaravati
Sv School Of Pharmacy And Others Vs State Of Andhra Pradesh And Others
.... f the Constitution of India and consequently consider the representation of the Petitioners dated 19-07-2024 and issue pass such other order or orders…” 2. The present writ petition is filed challenging the action of the respondents in not granting NOC (no objection certificate) for establis ...
Andhra Pradesh High Court - Amaravati
V. Sreenivasulu Reddy And Others Vs V Bayapa Reddy And Others
.... rtual hearing and represented that all the respondents are died during the pendency of the appeal and he further represented that his clients are not in touch with him and necessary orders may be passed. The same is recorded. The appeal against respondent Nos.1 to 3 is abated. 2. Since the ...
Andhra Pradesh High Court - Amaravati
Arepalli Ratnam(Died).&11 Others And Others Vs T Venkata Subba Rao Another And Others
.... g the pendency of the appeal and he furnished the names of the legal representatives to be brought on record vide Memo dated 16.04.2024, and the learned counsel for the appellants is not taking any steps to prosecute the appeal and a period of five (5) years has already been elapsed. The repre ...
Andhra Pradesh High Court - Amaravati
Manda Venkata Reddy Vs Kovvuri Venkata Reddy And Others
.... Dhiraj Singh Thakur, CJ Learned counsel for the applicant seeks permission of this Court to withdraw the present application. Accordingly, this arbitration application is dismissed as withdrawn. There shall be no order as to costs. Consequently, connected miscellaneous app ...
Andhra Pradesh High Court - Amaravati
A. Giridhar Vs M/s Srirama City Union Finance Limited And Others
.... Dhiraj Singh Thakur, CJ Learned counsel for the applicant seeks permission of this Court to withdraw the present application. Accordingly, this arbitration application is dismissed as withdrawn. There shall be no order as to costs. Consequently, connected miscellaneous app ...
Andhra Pradesh High Court - Amaravati
Vura Rayulu And Others Vs Vuddagiri Pedda Venkata Reddy And Others
.... to 19.07.2024, under the caption ‘For Dismissal’. 2. Today when the matter is called for hearing, learned counsel representing on behalf of the respondents is alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appellant ...
Andhra Pradesh High Court - Amaravati
M/S. City Poly Clinic & Diagnostic Centre, Rep. By M. Ramesh Lakshmipuram, Main Road, Guntur & Others Vs Chalapathi Chit Fund Pvt Ltd Guntur, Rep. By Manager, S. Venkateswara Rao R/O Guntur
.... sureties as per the bylaws of the plaintiff chit fund company and expressed the inability to furnish sureties and on the request made by Madala Lime Industries and on the application given by the first defendant, the plaintiff chit fund company accepted to transfer the chit to the first defendan ...
Andhra Pradesh High Court - Amaravati
Venkata Rama Saw Mills & Timber Depot, Darsi, Prakasam Dist., Rep By Its Sole Prop. Sk. Nayab Rasool. And Others Vs Syndicate Bank, Darsi, Prakasam Dist. Rep By Its Manager And Others
.... Heard Sri P.Prabhakar, learned counsel, representing Sri Rama Rao Ghanta, learned counsel for appellants. None appeared for the respondents/plaintiff. 10. Having regard to the pleadings in the suit, the findings recorded by the trial Court and in the light of rival contentions and submission ...
Andhra Pradesh High Court - Amaravati
O.Hanumayamma & Another Vs G Satyanaryana Another
.... th sides and the matter was posted to 16.07.2024, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, there is no representation on either side, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellants are not inclined ...
Andhra Pradesh High Court - Amaravati
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
