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The Church Of South India Trust ... vs Boddu Yohan
2021 Latest Caselaw 3636 AP

Citation : 2021 Latest Caselaw 3636 AP
Judgement Date : 20 September, 2021

Andhra Pradesh High Court - Amravati
The Church Of South India Trust ... vs Boddu Yohan on 20 September, 2021
     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                    AND
               HON'BLE MR. JUSTICE NINALA JAYASURYA


                       WRIT APPEAL No. 587 OF 2021


                         (Through video conferencing)


The Church of South India Trust Association (CSITA),
Krishna-Godavari Diocese,
Rep. by T.G. Cornillious,
Bishop, R/o.CSITA Bass Complex,
Vijayawada & another.                                           ... Appellants

              Versus

Boddu Yohan, S/o.Ireal,
Aged about 86 years,
St. Paul's Church,
R/o.Srinivasa Bank Colony,
Vijayawada & others                                           ... Respondents


Counsel for the Appellants             :   Mr. J. Prabhakar

Counsel for the respondent No.1        :   Mr. N. Ravi Prasad


                             JUDGMENT (ORAL)

Dt: 20.09.2021

(per Arup Kumar Goswami, CJ)

Heard Mr. J. Prabhakar, learned counsel for the appellants. Also

heard Mr. N. Ravi Prasad, learned counsel for the respondent No.1/writ

petitioner.

2. This appeal is directed against an interim order dated 11.4.2021

passed by the learned single Judge in I.A.No.1 of 2021 in W.P.No.8366 of

2021, whereby an interim direction was issued not to proceed with the

conduct of election of adjourned Diocesan Council (2019-2022) proposed

to be held on 12.04.2021 and 13.04.2021 at HRD, Aashirvaad Bhavan,

Machilipatnam at 8:00 a.m., for a period of three weeks.

3. It is submitted by Mr. J. Prabhakar, learned counsel for the

appellants, that subsequently, the aforesaid interim order was extended

on one or two occasions and thereafter it was not extended and,

therefore, he does not wish to press this appeal, as there is no subsisting

interim order.

4. In view of the above submission, the Writ Appeal is disposed of as

not pressed. No costs. Pending miscellaneous petitions, if any, shall stand

closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

HS

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE AND HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No. 587 of 2021

Dt: 20.09.2021

HS

 
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