Jagarlamudi Jagadeesh Prasad @ Jagadeesh Vs Nannapaneni Eswarachandra Vidya Sagar 20 Ors And Others
.... nt appeared through virtual mode and represented that the sole appellant died long back and his Legal Representatives are not evincing interest to prosecute the appeal and he further represented that necessary orders may be passed. The representation made by the learned counsel for the appellant ...
Andhra Pradesh High Court - Amaravati
T. Parthasarathy Vs Jabu Munemma And Others
.... he matter is taken up for hearing, there is no representation on both sides, 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 be ...
Andhra Pradesh High Court - Amaravati
Pothula Venkateswara Rao Vs State Of Ap And Others
.... ide order dated 21.02.2022 by the learned Special Court for Speedy Trial of offences under Protection of Children from Sexual Offences Act, Guntur . 2. Learned counsel for the petitioner (through virtual mode) seeks permission of this Court to withdraw the Criminal Petition with liberty to ...
Andhra Pradesh High Court - Amaravati
Telasari Siva Vs State Of Andhra Pradesh
.... or the offences punishable under Sections 498A, 354, 386 read with 34 I.P.C., Sections 3 & 4 of D.P.A. and Section 67 I.T.A., 2000-2008. 2. Learned counsel for the petitioner seeks permission of this Court to withdraw the Criminal Petition with liberty to approach the District Court for ...
Andhra Pradesh High Court - Amaravati
P Bharath Vs State Of Andhra Pradesh
.... se. 5. Learned counsel appearing for the petitioner contends that the physical intimacy between the petitioner and the complainant is with consent only. 6. On instructions, learned Assistant Public Prosecutor submitted the wound certificate of the complainant dated 08.08.2024, which sh ...
Andhra Pradesh High Court - Amaravati
Telasari Varalakshmi And Others Vs State Of AP
.... been harassing the de facto complainant for having physical intimacy with the friends of A1, i.e., Eshwara Rao and Azmat. Insofar as the petitioners herein/A2 to A5 are concerned, the only allegation is that they threatened the de facto complainant to act as per the instructions of A1 and if n ...
Andhra Pradesh High Court - Amaravati
Yannam Rajagopal Reddy Vs State Of AP And Others
.... act basis until 25.10.2024, the respondents have issued the impugned proceedings dated 30.08.2024, directing the Executive Officer (Medical Audit), Dr. NTR University, to make alternative arrangements with the existing staff by duly relieving the petitioner from his services on the ground that h ...
Andhra Pradesh High Court - Amaravati
R. Vijaya Lakshmi Vs State Of Andhra Pradesh And Others
.... hsildar had issued the impugned proceedings directing the concerned revenue officials to remove the compound wall. There is neither illegality nor procedural impropriety in issuing the proceedings and this writ petition being meritless is liable to be dismissed. 5. Perused the material avai ...
Andhra Pradesh High Court - Amaravati
N.subhashchandra Bose Vs N Radhakrishna Murthy
.... ce was returned with an endorsement as “addressee deceased” and she further represented that though they tried to address a letter to the parties, but the parties are not responding and the respondent is also died and necessary orders may be passed. 3. The representation made by the learned ...
Andhra Pradesh High Court - Amaravati
Gonapa Vanarasi And Others Vs Bodda Lakshmana Rao And Others
.... na Rao, J 1. Today though the matter was listed under the caption “For Dismissal” there is no representation on behalf of the appellants. It seems that the appellants are not inclined to prosecute the appeal 2. Accordingly, the Appeal Suit is dismissed for non-prosecution. No costs. As ...
Andhra Pradesh High Court - Amaravati
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