Yatham Madhav Reddy vs Tadepalli Srinivasa Rao
2024 Latest Caselaw 9635 AP

Citation : 2024 Latest Caselaw 9635 AP
Judgement Date : 24 October, 2024

Andhra Pradesh High Court - Amravati

Yatham Madhav Reddy vs Tadepalli Srinivasa Rao on 24 October, 2024

 APHC010888262017
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                             [3470]
                            (Special Original Jurisdiction)

           THURSDAY ,THE TWENTY FOURTH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

           THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

               CIVIL MISCELLANEOUS APPEAL NO: 1219/2017

Between:

Yatham Madhav Reddy                                                ...APPELLANT

                                        AND

Tadepalli Srinivasa Rao and Others                           ...RESPONDENT(S)

Counsel for the Appellant:

     1. CHALLA SRINIVASA REDDY

Counsel for the Respondent(S):

     1. PALLE NAGESWAR RAO

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

This appeal was filed by the plaintiff being aggrieved from the rejection of

his petition for grant of temporary injunction in I.A.No.509 of 2017 in O.S.No.77 of

2017 on the file of III Additional District Judge, Guntur vide order dated

28.08.2017.

2. The suit has been dismissed for default on 06.01.2023.

3. Sri G.R.Sudhakar, learned counsel appears for the respondents.

4. The Civil Miscellaneous Appeal is dismissed.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall also stand

closed.

____________________ RAVI NATH TILHARI, J