The Executive Engineer vs M/S. Krishi Constructions Pvt. Ltd.,
2024 Latest Caselaw 1127 AP

Andhra Pradesh High Court - Amravati

The Executive Engineer vs M/S. Krishi Constructions Pvt. Ltd., on 12 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                    [ 3446 ]

    IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MONDAY ,THE TWELFTH DAY OF FEBRUARY
              TWO THOUSAND AND TWENTY FOUR

                                PRESENT

    HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR

     THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                    WRIT APPEAL NO: 133 OF 2024

Writ Appeal under clause 15 of the Letters Patent to set aside the order of
learned single judge in WP No 24215 of 2011 dated sept 4, 2023 and Dec
22,2023 as there are no merits in the said order and pass on the file of the
High Court.

Between:
   1. THE EXECUTIVE ENGINEER, Acharya N.G.Ranga Agricultural
      University Engineering Division, Tirupati, Tirupati District Andhra
      Pradesh
   2. The Estate Officer, Acharya N.G.Ranga Agricultural University
      Guntur, Guntur District, Andhra Pradesh
   3. The Registrar, Acharya N.G.Ranga Agricultural University Guntur,
      Guntur District, Andhra Pradesh

                                                         ...APPELLANT(S)
                                   AND
   1. M/S KRISHI CONSTRUCTIONS PVT LTD, Having its registered
      office at E-73, floor, Madhuranagar, Hyderabad - 38 Rep. by its
      Managing Director, Mr. K. Koteswara Rao, S/o. K. Gopal Rao Aged
      57 years, Occ Business R/o. E-73, Floor, Madhuranagar,
      Hyderabad - 38, Telangana State
   2. The State of Andhra Pradesh, Rep. by its Special Chief Secretaiy
      to Government Agriculture and Cooperation Department
      A.P.Secretariat, Velagapudi, Amaravati Guntur District

                                                        ...RESPONDENTS

IA NO: 1 OF 2024

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 Pleased to suspend the operation and effect of the order of the Learned Single Judge in W.P. No. 24215 of 2011 dated September 4, 2023 and December 22, 2023 as there are no merits in the said order pending disposal of the above writ Appeal and pass

Counsel for the Appellant(s):SRI. YELLA REDDY RAJANALA (SC FOR ANGRAU)

Counsel for the Respondents: NONE

The Court made the following:

Heard Mr. Yella Reddy Rajanala, learned counsel for the appellants.

None appears for the writ petitioner. List on 16.04.2024.

In the meantime, operation of the judgment and order in WP.No.24215 of 2011, dated 04.09.2023, shall remain stayed.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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