J.Gopala Krishna Murthy vs The Gutur Coop.House Construction Ltd.
2024 Latest Caselaw 6655 AP

Andhra Pradesh High Court - Amravati

J.Gopala Krishna Murthy vs The Gutur Coop.House Construction Ltd. on 2 August, 2024

 APHC010190502001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                        [3369]
                            (Special Original Jurisdiction)

                    FRIDAY ,THE SECOND DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       SECOND APPEAL NO: 683/2001

Between:

J.gopala Krishna Murthy                                          ...APPELLANT

                                       AND

The Gutur Coop House Construction Ltd                           ...RESPONDENT

Counsel for the Appellant:

1. KEDARESWAR KATARI

Counsel for the Respondent:

1. M V S SURESH KUMAR

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellant/defendant under Section

100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the

Judgment and decree, dated 25.07.2001 passed in A.S.No.134 of 1996 on the

file of learned III Additional District Judge, Guntur, wherein reversing the

Judgment and decree, dated 05.07.1996 passed in O.S.No.587 of 1994 on

the file of learned II Additional Junior Civil Judge, Guntur.

2. Today, when the matter is taken up for hearing in the morning session,

no representation was made on behalf of the appellant. Learned counsel for the respondents is present. The matter was subsequently passed over until

2.15 P.M.

3. In the afternoon session also, there was no representation on behalf of

the appellant. Despite the matter being listed under the caption 'for dismissal',

no representation was made on behalf of the appellant. It appears that the

appellant is not evincing interest to proceed with the appeal.

4. Accordingly, the Second Appeal is dismissed for default. However,

there shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

_____________________________ JUSTICE T. MALLIKARJUNA RAO

Date:02.08.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.683 OF 2001 Date: 02.08.2024

MS