Andhra Pradesh High Court - Amravati
Gundluri Veera Pratap Reddy vs Secy I Cad Dept Hyd 3 Ors on 30 August, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010363912002
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3500]
(Special Original Jurisdiction)
FRIDAY, THE THIRTIETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
KRISHNA RAO
APPEAL SUIT NO:2166/2002
Between:
1. GUNDLURI VEERA PRATAP REDDY, S/O VEERA REDDY SPL.
CLASS CONTRACTOR D.NO.8-1-237,
D.NO.8 237, CONGRESS OFFICE ROAD,
KHAMMAM
...APPELLANT
AND
1. SECY I CAD DEPT HYD 3 ORS, REP. BY SECRETARY IRRIGATION
AND CA DEPT. (DRAINS), SECRETARIAT, HYDERABAD
2. SUPERINTENDING ENGINEER CYCLONE, EMERGENCY RELIEF
PROJECT CIRCLE NIRMA BHAVAN, D.NO.29-19-39,
D.NO.29 39, DORNAKAL
ROAD, SURYARAOPETA,
3. EXECUTIVE ENGINEER, CYCLONE EMERGENCY DIVISION
GANNAVARAM, KRISHNA DIST.
4. STATE BANK OF HYDERABAD, REP. BY BRANCH MANAGER
INDUSTRIAL FINANCE BRANCH PANJAGUTTA, HYDERABAD
...RESPONDENT(S):
Appeal againstnst the Judgment and Decree dt: dt:31-10-2002
2002 in O.S.No.576
of 1992 on the file of the Court of the II Addl. Senior Civil Judge, Vijayawada
IA NO: 1 OF 2002(CMP 23590 OF 2002
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
grant temporary injunction restraining tthehe respondents 1 to 3 from invoking the
bank gaurantees and/or enc encashing
shing and/or receiving any amounts under the
bank gaurantees mentioned in the schedule, from the 4th respondent, till the
disposal of the suit
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IA NO: 2 OF 2002(CMP 96725 OF 2002
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
IA NO: 1 OF 2003(CMP 17338 OF 2003
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
To vacate the interim order dt.27/12/02 in CMP.23590/02 in As.2166/02.
IA NO: 2 OF 2003(CMP 61176 OF 2003
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
Counsel for the Appellant:
1. T BALA MOHAN REDDY
2. B CHANDRASEN REDDY
Counsel for the Respondent(S):
1.
The Court made the following JUDGMENT:
When the appeal was listed on 20.8.2024, 21.8.2024 and 28.8.2024,
the learned counsel for the appellant was not available and therefore, the
appeal was directed to be listed under the caption "For Dismissal". Today
also, even though the appeal is listed under the caption "For Dismissal", there
is no representation on behalf of the appellant. It seems that the appellant is
not interested to prosecute the appeal.
2. Hence, the appeal suit is dismissed for non-prosecution. No order as to
costs. Miscellaneous petitions pending, if any, shall stand closed.
____________________
NINALA JAYASURYA,J
________________________
V GOPALA KRISHNA RAO,J
August 30, 2024
vasu
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as_2166_2002
//TRUE COPY//
NINALA JAYASURYA,J
VENUTHURUMALLI GOPALA KRISHNA RAO,J
To,
1. SECY I CAD DEPT HYD 3 ORS, REP. BY SECRETARY IRRIGATION
AND CA DEPT. (DRAINS), SECRETARIAT, HYDERABAD
2. SUPERINTENDING ENGINEER CYCLONE, EMERGENCY RELIEF
PROJECT CIRCLE NIRMA BHAVAN, D.NO.29-19-39, DORNAKAL
ROAD, SURYARAOPETA,
3. EXECUTIVE ENGINEER, CYCLONE EMERGENCY DIVISION
GANNAVARAM, KRISHNA DIST.
4. STATE BANK OF HYDERABAD, REP. BY BRANCH MANAGER
INDUSTRIAL FINANCE BRANCH PANJAGUTTA, HYDERABAD
5. Two CD Copies
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as_2166_2002
HIGH COURT
NJSJ ,VGKRJ
DATED:30/08/2024
ORDER
