The Guntur District Cooperative ... vs Guntupalli Sambasiva Rao
2024 Latest Caselaw 1295 AP

Andhra Pradesh High Court - Amravati

The Guntur District Cooperative ... vs Guntupalli Sambasiva Rao on 15 February, 2024

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                                IN THE HIGH COURT OF ANDHRA PRADESH ::
                                              AMARAVATI
                                            (Special Original Jurisdiction)
                                                                                         [
                                                                                      3463
                                                                                         ]
                               TUESDAY ,THE TWENTIETH DAY OF FEBRUARY
APHC010069722024                   TWO THOUSAND AND TWENTY FOUR

                                     PRESENT


                    THE HONOURABLE SRI JUSTICE G.NARENDAR


                   THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                           WRIT APPEAL NO: 153 OF 2024
Between:

THE GUNTUR          DISTRICT   COOPERATIVE       CENTRAL         BANK
LIMITED                                                                   ...APPELLANT(S)
                                      AND

GUNTUPALLI SAMBASIVA RAO AND OTHERS                                     ...RESPONDENT(S)

Counsel for the Appellant(s):SRI. K N VIJAYA LAXMI

Counsel for the Respondents: KAMBHAMPATI RAMESH BABU The Court made the following JUDGMENT:

1) Heard the learned Counsel for the Appellant and the

learned Counsel for the Respondent/Writ Petitioner.

2) The learned Counsel for the Appellant fairly submits

that the Appellant is constrained to move the Writ Appeal in

view of the delay in disposal of I.A. No. 1 of 2023 preferred by

the Appellant Cooperative Bank praying to vacate the interim

relief granted by the learned Single Judge.

3) In effect, the grounds urged in the Appeal are nothing

but a repetition of the grounds that have been urged before

the learned Single Judge and which application is still

pending consideration. In that view of the matter, we are of

the considered opinion that it would be inappropriate to

entertain the Appeal, at this stage, as observations of this

Bench could prejudice the consideration of the Writ Petition

and the application too.

4) In that view of the matter, we deem it appropriate and

equitable to dispose of the Appeal with a request to the

learned Single Judge to expedite the consideration and

disposal of I.A. No. 1 of 2023, where-under the Appellant has

sought for vacating the interim relief.

5) We also permit the Appellant to make a mention and

seek early hearing of the I.A.

6) Accordingly, the Writ Appeal stands disposed of. There

shall be no order as to costs.

7) As a sequel, miscellaneous petitions, if any, pending

shall stand closed.

________________ G.NARENDAR, J

_____________________ NYAPATHY VIJAY, J Sm.../-