P. Appa Rao Rodda vs S.Jagga Rao
2024 Latest Caselaw 9290 AP

Andhra Pradesh High Court - Amravati

P. Appa Rao Rodda vs S.Jagga Rao on 14 October, 2024

   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

        MAIN CASE No.A.S.Nos.2137 & 2138 of 2004

                     PROCEEDING SHEET

Sl. DATE                               ORDER                             OFFICE
No.                                                                       NOTE
13. 14-10-2024   VGKR, J

                       Heard     Smt.    Nimmagadda           Revathi,
                 learned counsel for the appellant(s) and
                 Sri N. Nagaraju, learned counsel for the
                 implead petitioners.
                       Heard     Sri    Prabala      Raja     Shekhar,
                 learned counsel for the respondents.

It was brought to the notice of this Court by the petitioners that some of the purchasers pendente-lite were added as respondent Nos.3 to 11, as per the orders of this Court, dated 14.12.2009, vide A.S.M.P.No.1359 of 2009. It was contended that a copy of sale deed along with all relevant documents were enclosed with the petition filed by the petitioners in I.A.No.1 of 2024. It seems that in such a case, no prejudice will be caused to the respondents, if this application is ordered.

I.A.NO.1 of 2024 In

Heard.

Other side counsel also reported no objection.

For the reasons mentioned in the accompanying affidavit filed in support of this petition, the petitioners are permitted to be impleaded as parties/Respondents Nos.12 and

Accordingly, this application is ordered.

_________ VGKR, J

A.S.Nos.2137 & 2138 of 2004

Heard both sides.

'Reserved for Judgment'.

_________ VGKR, J CVD