N. Jagadishwar vs A. Yadagiri
2025 Latest Caselaw 3622 Tel

Telangana High Court

N. Jagadishwar vs A. Yadagiri on 20 August, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  IN THE HIGH COURT OF JUDICATURE, ANDHRA PRADESH
                       AT HYDERABAD
               (Special Original Jurisdiction)

                          PRESENT

      THE HON'BLE THE CHIEF JUSTICE SRI KALYAN JYOTI
                       SENGUPTA
                           AND
          THE HON'BLE SRI JUSTICE SANJAY KUMAR


                 W.A.M.P. NO.2144 OF 2013 AND
                 WRIT APPEAL NO.853 OF 2013


                      DATED:23.10.2013


Between:

N. Jagadishwar                 ... Appellant

And

A. Yadagiri
and others                    ... Respondents
       THE HON'BLE THE CHIEF JUSTICE SRI KALYAN JYOTI
                       SENGUPTA
                           AND
          THE HON'BLE SRI JUSTICE SANJAY KUMAR

                   W.A.M.P. NO.2144 OF 2013 AND
                   WRIT APPEAL NO.853 OF 2013

JUDGMENT:

(per the Hon'ble the Chief Justice Sri Kalyan Jyoti Sengupta)

Learned counsel for the vacate petitioner - respondent is present.

Learned counsel for the appellant is not present.

The writ appeal is therefore dismissed for default. There will be

no order as to costs.

Consequently, the vacate stay petition - W.A.M.P. No.2144 of

2013 stands closed.

________________________ K.J. SENGUPTA, CJ

______________________ SANJAY KUMAR, J 23.10.2013

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