Srinivasa Seeds Oil Mill And Others Vs Devarasetty Naga Raju Venkata Nagaraja Rao
.... tation on behalf of the appellants and the same was posted today, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, none appeared for both sides, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellants are not incli ...
Andhra Pradesh High Court - Amaravati
Meesala Rama Rao Vs State Govt Of Ap And Others
.... ay under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, there is no representation on behalf of the appellant, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellant is not inclined to prosecute the appeal. Learned Gov ...
Andhra Pradesh High Court - Amaravati
T. Balasubramanyam And Others Vs T S Parthasaradhi
.... ation on both sides and the same was posted today, under the caption ‘For Dismissal’. 2. Today when the matter is called 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
K.C. Hanumantha Reddy Vs K Kesava Reddy
.... tation on both sides and the same was posted today, under the caption ‘For Dismissal’. 2. Today when the matter is called for hearing, there is no representation on either side, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellant is not inclined t ...
Andhra Pradesh High Court - Amaravati
Mohammed Osman Khan And Others Vs Ramadas Motor Transport Ltd.
.... on on both sides and the same was posted today, under the caption ‘For Dismissal’. 2. Today when the matter is called 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 to ...
Andhra Pradesh High Court - Amaravati
Yellapu Laxmana Rao Vs Telu Suryachandra Rao
.... ed today, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, there is no representation on behalf of the appellant, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellant is not inclined to prosecute the appeal. Lea ...
Andhra Pradesh High Court - Amaravati
Y.Koteswara Rao (Died) & 4 Others And Others Vs United India Insurance Corp Ltd.
.... e 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 appellant is not inclined to prosecute the appeal. 2. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall b ...
Andhra Pradesh High Court - Amaravati
Project Officer, ITDA, Kurnool And Others Vs M/S.M.A.Engg. Elec. Agencies, Achampet, Mahabubnagar
.... B43 contains that a sum of Rs.3,29,800/- was paid to PW1 and another payment for Rs.3,57,000/- total amount under Ex.B43 arises to a sum of Rs.6,86,800/- and the said amount is paid under Ex.B43, it pertains to the payment made to the PW1 for the previous transactions. The above admissions of DW ...
Andhra Pradesh High Court - Amaravati
Kuncha Sahadevaiah Vs Kuncha Indira
.... osted today, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, there is no representation on behalf of the appellant, even though the matter is listed under the caption ‘For Dismissal’. It seems that the appellant is not inclined to prosecute the appeal. ...
Andhra Pradesh High Court - Amaravati
S. Prameela And Others Vs Tirumala Tirupati Devasthanam
.... 2 is the notarized proceedings in Roc.No.P04/309/AEO (Rev) TML/90. The receipt of Ex.B1 letter is suppressed by the plaintiffs in the plaint itself for the reasons best known to the plaintiffs. There is no whisper in the plaint about the receipt of Ex.B1 letter on 07.01.2002 by the first plainti ...
Andhra Pradesh High Court - Amaravati
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