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Jayadev Galla vs Modugala Venugopala Reddy on 17 April, 2023

Bench: Surya Kant, J.K. Maheshwari

     ITEM NO.54                              COURT NO.9                  SECTION XII­A

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)     No.7680/2023

     (Arising out of impugned final judgment and order dated 16­02­2023
     in IA No. 3/2021 passed by the High Court of Andhra Pradesh at
     Amravati)

     JAYADEV GALLA                                                       Petitioner(s)
                                     VERSUS
     MODUGALA VENUGOPALA REDDY & ORS.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.77555/2023­PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 17­04­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                       Mr. B Adinarayana Rao, Sr. Adv.
                                       Mr. Byrapaneni Suyodhan, Adv.
                                       Mr. Balaji Medamalli, Adv.
                                       Mr. Kumar Shashank, Adv.
                                       Ms. Tatini Basu, AOR
     For Respondent(s)
                                       Mr. C.U. Singh, Sr. Adv.
                                       Mr. Raavi Yogesh Venkata, AOR
                                       Ms. Twinkle Rathi, Adv.
                                       Mr. K.V. Pawan Kumar, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Having heard learned Senior counsel appearing for the petitioner at a considerable length and after carefully perusing the material available on record, no case to interfere with the impugned order dated 16­02­2023 passed by the High Court of Andhra Pradesh at Amravati, is made out.

2. Signature Not Verified The Special Leave Petition is, accordingly, dismissed.

3. Date: 2023.04.18 19:05:44 IST Reason:

Pending application also stands disposed of.

(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)