Nelapudi Prabhu Das Died 5 Others vs Mucherla Nagbhushanam Naidu
2022 Latest Caselaw 7772 AP

Citation : 2022 Latest Caselaw 7772 AP
Judgement Date : 12 October, 2022

Andhra Pradesh High Court - Amravati

Nelapudi Prabhu Das Died 5 Others vs Mucherla Nagbhushanam Naidu on 12 October, 2022

                      HIGH COURT OF ANDHRA PRADESH

      MAIN CASE No.: S.A.No. 1313 of 2017

                                PROCEEDING SHEET

S.
No      DATE                                 ORDER


10.   12.10.2022 Dr.VRKS,J

                      These two appeals have been coming up at the
                 stage    of    admission.    The    learned      counsel   for
                 respondent       is   in    attendance.     There     is   no

representation for appellants. This was so on 22.07.2022 as well as 31.01.2022 and on other occasions.

I.A.No.01/2019 is filed by the respondent in these two appeals to vacate the status-quo dated:20.11.2017 granted by this court. The said order maintained status-quo with regard to possession. The learned counsel for the petitioner states that the appellants presented the appeal as against concurrent judgments of the trial court which upheld the title of the present petitioner. The counsel states that despite due notice none has been appearing for the respondents in this petition who are appellants in the appeals. In the light of these facts and circumstances, this petition to vacate the interim orders that was earlier passed is allowed.

List both the appeals for hearing finally on 02.11.2022.

___________ Dr.VRKS,J