Sagam Venkata Narayana Reddy Vs State Of Andhra Pradesh & Others
.... dent as well as the learned Assistant Public Prosecutor state that the trial of the case was already commenced and 313 Cr.P.C., examination has also been completed. 3. In view of the above statement made by the learned counsel for the 2nd respondent as well as the learned Assistant Public P ...
Andhra Pradesh High Court - Amaravati
Bonthu Durga Vasu & Others Vs State Of A.P. & Others
.... culminated into charge sheet. In view of the above representation and as the FIR was culminated into charge sheet, nothing survives for adjudication in this Criminal Petition. Therefore, this Court is inclined to dismiss the Criminal Petition as infructuous giving liberty to the petitioner ...
Andhra Pradesh High Court - Amaravati
PRDT. Panidem Weavers Coop Productions Vs M/S.Gowra Subbaraya Setty & Sons Adoni
.... last two occasions i.e., on 08.11.2023 and 10.11.2023, there was no representation on either side. 2. Today also, there is no representation on either side, even though the matter is listed under the caption ‘For Dismissal’. 3. Therefore, the appeal is dismissed for non-prosecution. N ...
Andhra Pradesh High Court - Amaravati
Gurram Lakshminarayanamma & Others Vs Namburi Nagavenakata Satya Indira Devi & Others
.... was no representation on behalf of the appellants. Learned counsel for the respondents is present on the aforesaid adjournments. 2. Today also, there is no representation on behalf of the appellants, even though the matter is listed under the caption ‘For Dismissal’. Learned counsel for the ...
Andhra Pradesh High Court - Amaravati
M Suguna Devi Vs T Raikab Chand (Died) & Others
.... e there is no need or necessity to appoint an advocate commissioner. Further it is the contention of the petitioner that on 21.03.2017 her senior counsel was out of station and paid costs to other side and requested time to post the matter next day, but the court below simply dismissed the appli ...
Andhra Pradesh High Court - Amaravati
Vadde Prathap Vs Nishanth Reddy
.... unsel appearing for the respondent submits that the order under contempt has already been complied with vide proceedings dated 12.10.2023. 2. In view of the same, no contempt is made out in this case. 3. Accordingly, the Contempt Case is dismissed. There shall be no order as to costs. ...
Andhra Pradesh High Court - Amaravati
A Inna Reddy Vs J Syamala Rao,I.A.S & Others
.... e giving verdict in this Contempt Case, learned Government Pleader for the respondent/contemnor has filed a Memo dated 10.11.2023 before this Court stating that on the appeal being filed by them vide W.A No.1045 of 2023 was allowed in part, dated 10.11.2023 (today) by a Division Bench of this Co ...
Andhra Pradesh High Court - Amaravati
I Jagannadham Vs Ajana Sinha, I.P.S & Others
.... e period from 4.4.2010 to 15.12.2022 and Ad-hoc bonus for the said period was claimed and paid to the petitioner after deducting the pension and pensionary benefits, professional tax and income tax. In view of the above, the directions of this Court, the petitioner was reinstated into service w. ...
Andhra Pradesh High Court - Amaravati
Ogirala Rajesh @ Raja Sekhar Vs State Of A.P. & Others
.... r hearing, learned Assistant Public Prosecutor, on written instructions, states that the matter was already settled before the National Lok Adalath on 22.04.2018 and the criminal petition has become infructuous. 2. Recording the said submission, the present criminal petition is dismissed as ...
Andhra Pradesh High Court - Amaravati
K. Lakshmana Rao Vs Nallani Sai Babu
.... at fall for consideration are: 1. Had the appellant/defendant not borrowed Rs.3,50,000/- and had he not executed Ex.A1/promissory note in favour of respondent/plaintiff? 2. Whether the learned trial court failed to consider the evidence properly and reached to incorrect conclusions r ...
Andhra Pradesh High Court - Amaravati
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