Venkayalapati Veera Venkata Subrahrnanyam & Others Vs State Of Andhra Pradesh & Others
.... when the matter is taken up for hearing Mr. V. Ramanjaneyulu, learned counsel, representing Mr. E.V.V.S.Ravi Kumar, learned counsel for the petitioners reported no instructions in the matter. Recording the submissions of learned counsel, the Writ Petition is closed. No order as to costs. ...
Andhra Pradesh High Court - Amaravati
Kuppala Sivamma @Katam Sivamma Vs State Of Andhra Pradesh
.... a decree of divorce on 20.11.2019. Suppressing the said factum, Accused No.1 married the son of the de-facto complainant. It is further alleged that the marriage of the son of the de-facto complainant was performed on 09.05.2018 and on the said date, the marriage of the petitioner was subsis ...
Andhra Pradesh High Court - Amaravati
Lutheran Aided High School Vs Praveen Prakash,I.A.S & Others
.... s taken up for hearing, learned counsel for the petitioner as well as the learned counsel for the respondents states that the orders of this Court have been complied with by the respondents during pendency of the present contempt case. Recording the said submission, the contempt case is clo ...
Andhra Pradesh High Court - Amaravati
Schade Aided Girls High School Vs Praveen Prakash,I.A.S & Others
.... aken up for hearing, learned counsel for the petitioner as well as the learned counsel for the respondents states that the orders of this Court have been complied with by the respondents during pendency of the present contempt case. Recording the said submission, the contempt case is closed ...
Andhra Pradesh High Court - Amaravati
Neeli Venkatesh Vs State Of Andhra Pradesh
.... 20.10.2023 and since then, he is in judicial custody and till date charge sheet is not filed in the present crime even after completion of statutory period of 90 days. He further contended that only 450 grams of ganja said to be seized from petitioner. He, therefore, prays for grant of bail to ...
Andhra Pradesh High Court - Amaravati
Malla Vara Ganesh Apparao Vs Kakarla Sitaramayya & Others
.... Defendants 2 and 3 are none other than the sons of first defendant. 12. In order to prove the defense, the first defendant examined himself as DW1. DW1 admitted in his evidence that the suit mortgage property belongs to him. As per the own admissions of the first defendant i.e., DW1, he ex ...
Andhra Pradesh High Court - Amaravati
Malla Ramachandra Prasad Vs Kakarla Sitaramayya & Others
.... dants 2 and 3 are none other than the sons of first defendant. 12. In order to prove the defense, the first defendant examined himself as DW1. DW1 admitted in his evidence that the suit mortgage property belongs to him. As per the own admissions of the first defendant i.e., DW1, he executed ...
Andhra Pradesh High Court - Amaravati
K. Krishnaiah & Others Vs Tiruvakkadu R.L.Mani & Others
.... resented that the matter was settled out of the Court in between both the parties and he further represented that the appeal may be “infructuous”. 2. The representation made by the learned counsel for the appellants is recorded. 3. Accordingly, the Appeal is dismissed as infructuous. T ...
Andhra Pradesh High Court - Amaravati
Tirumala Tirupathi Devasthanams Vs G. Rajasekhar Naidu
.... iod, the licence was not renewed and as per rules fixed by the TTD, the authorities called for tenders for the said premises to run STD booth for a period of one year by giving publication in Andhra Jyothi and Eenadu Dailies and tender submitted by one K. Bhaskar Naidu of Tirupati was accepted a ...
Andhra Pradesh High Court - Amaravati
Pasupuleti Surya Praveen Vs State Of AP & Others
.... he passport of the petitioner was returned and the cause of action does not survive in this Writ Petition. Mr.Y.V.Anil Kumar, learned counsel for respondent No.4 is present. Recording the submissions made by the learned counsel for the petitioner, the present Writ Petition is dismissed ...
Andhra Pradesh High Court - Amaravati
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