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M.Ratna Kumar, East Godavari Dist vs Karri Ramchandra Reddy, E.G.Dist ...
2022 Latest Caselaw 8632 AP

Citation : 2022 Latest Caselaw 8632 AP
Judgement Date : 10 November, 2022

Andhra Pradesh High Court - Amravati
M.Ratna Kumar, East Godavari Dist vs Karri Ramchandra Reddy, E.G.Dist ... on 10 November, 2022
     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                  &
            HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

          I.A.No.2 of 2017 (W.A.M.P.No.1464 of 2017)
                              and
          I.A.No.1 of 2017 (W.A.M.P.No.1463 of 2017)
                            In/and
                      W.A. No.748 OF 2017


M. Ratna Kumar, S/o M. Verriya,
Aged about 40 years, Occ: President of
Convention of Baptist Churches of the Northern
Sircars & Chairman of Executive and Finance
Board, R/o H.No.16/48-449, Door No.23-1-75/1,
C.B.M. Compound, Kakinada, East Godavari District.

                                                         ..Appellant
                                Versus

Karri Ramchandra Reddy, S/o Late Karri
Adireddy, Aged 59 years, R/o Flat No.A-4,
Sri Nirmala Residency, Veerabhadrapuram,
Rajahmundry, E.G. District, and others.
                                                       ...Respondents


                                  ***

ORAL JUDGMENT Dt:10.11.2022

(per Prashant Kumar Mishra, CJ)

1. The above application viz., I.A.No.2 of 2017 has been filed by

the appellant for grant of leave to prefer the appeal against the order

dated 24.10.2016 passed by learned single Judge in W.P.No.34344 of

2016. I.A.No.1 of 2017 has been filed for condonation of delay of 176

days in preferring the appeal.

2. Today, when this matter is called, there is no representation on

behalf of the appellant.

3. In the above circumstances, this Court has no other option

except to dismiss the applications for grant of leave and condonation of

delay as well as the appeal for want of prosecution.

4. Accordingly, I.A.No.2 of 2017 (W.A.M.P.No.1464 of 2017),

I.A.No.1 of 2017 (W.A.M.P.No.1463 of 2017) and the Writ Appeal are

dismissed for non-prosecution. No costs. All pending miscellaneous

applications shall stand dismissed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

I.A.No.2 of 2017 (W.A.M.P.No.1464 of 2017) and I.A.No.1 of 2017 (W.A.M.P.No.1463 of 2017) In/and W.A. No.748 OF 2017

(per Prashant Kumar Mishra, CJ)

Dt:10.11.2022

Nn

 
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