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) Heard Sri. V. Surendra Reddy vs Standing Counsel For The
2023 Latest Caselaw 3317 AP

Citation : 2023 Latest Caselaw 3317 AP
Judgement Date : 5 July, 2023

Andhra Pradesh High Court - Amravati
) Heard Sri. V. Surendra Reddy vs Standing Counsel For The on 5 July, 2023
     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI
                             AND
     THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                   A.S. NO. 742 OF 2012
                             AND
                  A.S. NO. 1021 OF 2012

COMMON JUDGMENT:- (Per Hon'ble Sri Justice Ravi Nath Tilhari)

1)    Heard Sri. V. Surendra Reddy, learned Counsel for

the Appellant and Sri. A. Prabhakar Sarma, learned

Standing Counsel for the Respondent - Tirumala Tirupati

Devasthanams [in short 'the Board'].

2) O.S. No. 18 of 2005 on the file of the III Additional

District Judge, Tirupati, filed by the present Respondent

for recovery of money against the present Appellant was

decreed against the present Appellant vide judgment and

decree, dated 21.07.2019, against which A.S. No. 742 of

2012 was filed.

3) The present Appellant's counter-claim in O.S. No. 18

of 2005 was dismissed vide same judgment and decree,

dated 21.07.2019, against which A.S. No. 1021 of 2012

was filed.

4) Learned Counsel for the Appellant submits that, on

the Appellant's application to the Board, a proposal was

placed before the Executive Committee of the Board, which

resolved to pay an amount of Rs.15,00,000/-, to the

Appellant and the same has been paid through demand

drafts. The Executive Officer has issued proceedings vide

Roc No. TTD- 81021(31)/96/2019-REV TML-TTD, dated

03.05.2023.

5) In view of the aforesaid, the Appellant has filed the

memo for permission to withdraw the appeals.

6) Sri. A. Prabhakar Sarma, for the Respondent, in view

of the aforesaid development has no objection for

permission to withdraw the appeals.

7) Accordingly, A.S. No. 742 and A.S. No.1021 of 2012

are dismissed as withdrawn.

8) It is clarified that, the dismissal of the appeals shall

not affect the proceedings dated 03.05.2023, as aforesaid.

9) No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

________________________ RAVI NATH TILHARI, J

___________________________________ DR. JUSTICE K. MANMADHA RAO

Date: 05.07.2023 SM/...

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI AND THE HON'BLE DR. JUSTICE K. MANMADHA RAO

A.S. NO. 742 OF 2012

Date: 05.07.2023

SM/...

 
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