M/s Sri Siva Infra Private Limited And Others Vs Dr Chevuru Gopal and Others
.... on. Subsequently, the petitioners moved the present Civil Revision Petition against the orders of the trial Court, dated 30.10.2023 in I.A.No.809 of 2023, on the ground that the vacate petition was not being considered. 2. In view of the pendency of the vacate petition, it would not be appr ...
Andhra Pradesh High Court - Amaravati
Kilari Lakshmaiah Naidu And Others Vs K Chitti Babu
.... n was dismissed by the trial Court on 22.02.2024. Aggrieved by the said orders, the present Civil Revision Petition has been moved. 3. Sri CH.B.R.P. Sekhar, learned counsel for the petitioners would submit that the pronote has been materially altered in as much as the date in the pronote wa ...
Andhra Pradesh High Court - Amaravati
Gangarapu Usha Devi Vs Gangarapu Prabhakr Naidu And Others
.... ourt and remanding the matter back to the trial Court for disposing of the I.A.No.396 of 2020 on merits and hearing both parties as expeditiously as possible. 3. Aggrieved by the said order, the petitioner has moved the present Civil Revision Petition. 4. Sri MD. Saleem, learned couns ...
Andhra Pradesh High Court - Amaravati
Saladi Vijaya Babu Vs State Of A P Rpe By Its Pp
.... de has to be exercised sparingly, carefully and with caution and only when such exercise is justified by the tests specifically laid down in the section itself. It is to be exercised ex debito justitiae to do real and substantial justice for the administration of which alone courts exist." ...
Andhra Pradesh High Court - Amaravati
Eslavath Eswaramma And Others Vs State Of Andhra Pradesh And Others
.... oceedings in C.C. No.313 of 2023 on the file of learned Special Judicial Magistrate of First Class, Mobile Court, at Ananthapur. 2. Learned counsel for the petitioners/Accused seeks permission of this Court to withdraw the Criminal Petition. 3. Permission is accorded. 4. Accordi ...
Andhra Pradesh High Court - Amaravati
Hari Degree And P G College Vs G Jayalakshmi I A S And Others
.... R Raghunandan Rao, J Learned counsel for the petitioner submits that the orders of this Court have been complied with. Accordingly, this Contempt Case is closed. Miscellaneous petitions, pending if any, shall stand closed. ...
Andhra Pradesh High Court - Amaravati
Sahaya Institute Of Advanced Studies In Education Vs State Of Andhra Pradesh And Others
.... ounsel for the petitioner, learned Government Pleader for Higher Education for respondent No.1, Sri.C.Sudesh Anand, learned Standing Counsel for respondent No.2 and Ms.S.Parnitha, learned Standing Counsel for respondents No.3 and 4. 6. During the course of hearing, learned counsel for the p ...
Andhra Pradesh High Court - Amaravati
Bonda Uma Maheswara Rao, S/O. Late Kanaka Rao Vs State Of Andhra Pradesh, Represented Through Its Principal Secretary, Home Department, Secretariat At Velagapudi, Amaravathi, Guntur District And Thirty One (31) Others
.... y in the ensuing elections from Telugu Desam Party, and as per the election rules, he has to file his nomination along with an affidavit mentioning all the criminal cases pending against him. Accordingly, the petitioner made representations to respondent Nos.2 to 32 on 06.03.2024 and to responde ...
Andhra Pradesh High Court - Amaravati
Gude Hari Babu Vs Potla Venkateshwarulu
.... ant denied execution of promissory note in the manner as claimed, it is no doubt true that the initial burden is on the plaintiff to discharge the execution of the suit promissory note. Literally, Ex.A.1 whispers that it is a promissory note executed by the defendant on 11.01.2015 having borrowed ...
Andhra Pradesh High Court - Amaravati
Korlapati Gopi Krishna & Others Vs State Of Andhra Pradesh
.... d that the investigation is at crucial stage. Learned Assistant Public Prosecutor further submits that notice given to the defacto complainant under Section 156(3) of Cr.P.C. 6. In view of the contentions raised on behalf of the petitioners as well as learned Assistant Public Prosecutor fo ...
Andhra Pradesh High Court - Amaravati
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