K. Konda Reddy, Kadapa Dist Vs Nagi Reddy Vengala Reddy, Kadapa Dist. & Ano & Others
.... Reddy, J 1. Sri N. Chandrasekhar Reddy, learned counsel for the petitioner, seeks permission of this Court to withdraw the criminal petition. 2. Permission is accorded. 3. The criminal petition is, accordingly, dismissed as withdrawn. Miscellaneous petitions if any, pen ...
Andhra Pradesh High Court - Amaravati
Akula Kranthi Kumar, HYD Vs Granthi Lakshmi, Guntur Dist. & 4 Othrs
.... . 2. Today, when the matter is taken up Sri G.V.S. Mehar Kumar, learned counsel appearing for Respondent Nos.1 to 4 states that both the calendar cases were disposed of by the trial Court and as such, the cause in the present criminal petition has become infructuous. 3. Recording ...
Andhra Pradesh High Court - Amaravati
Bommidi Rajesh Vs State Of Andhra Pradesh
.... ll his Auditor. At about 11 a.m., his Auditor also came and all the three accused beat him with cricket bat and threatened him to kill with knife. They snatched gold ring, platinum ring and gold chain and demanded more amounts from the Auditor. The de facto complainant is shown as L.W.1, his m ...
Andhra Pradesh High Court - Amaravati
Narala Sekhar, E.G.Dist. & 4 Othrs Vs P.P., HYD
.... una, learned counsel, representing Sri T.V.S. Prabhakar Rao, learned counsel for the petitioners, states that the criminal petition has become infructuous. Recording the said submission of the learned counsel for the petitioners, the criminal petition is dismissed as infructuous. Misce ...
Andhra Pradesh High Court - Amaravati
P Latha Vs Shashibhushan Kumar,I.A.S & Others
.... V.K.Naidu, Ld. Government Pleader appearing for Contemnors has placed on record the Letter bearing No.GB/EC.II/F.C.C.No.6649 of 2022/ No.838 M, dated 17.10.2023 along with bill clearance statement. The same are taken on record. 3. Sri Yogesh Thandava, Ld. Counsel for the Contempt Petitioner ...
Andhra Pradesh High Court - Amaravati
Poosarla Madhusudhana Rao & Others Vs State Of Andhra Pradesh & Others
.... genuine dispute between them and the Government on the question of title, remembering especially that the property, admittedly, belonged originally to the family of Nawab Habibuddin from whom the respondents claim to have purchased it. The question as to whether the title to the property came t ...
Andhra Pradesh High Court - Amaravati
Sankati Ramadevi & Others Vs State & Others
.... it Petition is disposed of at the stage of admission itself. 4. Learned counsel for the petitioner would submit that the husband of the 1st petitioner by name Sankathi Srinivasareddy was falsely implicated in murder case. The petitioners who are the wife and younger son of Sankathi Sriniva ...
Andhra Pradesh High Court - Amaravati
Nagisetti Kodanda Ramaiah Vs State Of Andhra Pradesh Rep. By Its Principal Secretary, Home Department, Secretariat Buildings, Velagapudi, Amaravati And 3 Others
.... aint is available, as per the Code of Criminal Procedure,1973. He further submits that the 3rd respondent received a complaint sent by the petitioner through post, yesterday and they will attend the cause as per law. 6. On the other hand, learned counsel for the petitioner would submit that ...
Andhra Pradesh High Court - Amaravati
Vissakoti Srinu Vs State Of Andhra Pradesh & Others
.... dgment of the Hon’ble Apex Court in Tummala Krishna Rao’s case, learned counsel would submit that comprehensive enquiry need to be done in case of long possession over the land, but not summary enquiry as mentioned under Board Standing Orders. Learned counsel prays the court to order status quo ...
Andhra Pradesh High Court - Amaravati
B.Hari Prasad Vs A.Sai Baba & Others
.... attend the office as there is no order in his favour. After lapse of sufficient time also, the respondents intentionally did not choose to implement the order passed by this Court, thereby willfully violated the direction given by this Court. 7. Respondent No.2 filed counter affidavitconten ...
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!
