Commr. Cuddapah Municipality vs T.T.D. Rep.By E.O.
2024 Latest Caselaw 6728 AP

Citation : 2024 Latest Caselaw 6728 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

Commr. Cuddapah Municipality vs T.T.D. Rep.By E.O. on 5 August, 2024

 APHC010112062001
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3369]
                           (Special Original Jurisdiction)

                    MONDAY,THE FIFTH DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                      SECOND APPEAL NO: 840/2001

Between:

Commr. Cuddapah Municipality                                   ...APPELLANT

                                     AND

T T D Rep By E O                                              ...RESPONDENT

Counsel for the Appellant:

1. MD SALEEM (SC-MC,RSEEMA,SPSR NLR)

Counsel for the Respondent:

1. Dr MAJJI SURI BABU ( SC FOR TTD )

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 15.06.2001 passed in A.S.No.82 of 1998 on the

file of learned I Additional District Judge, Cuddapah, wherein confirmed the

Judgment and decree, dated 06.08.1998 passed in O.S.No.464 of 1996 on

the file of learned Principal Junior Civil Judge, Cuddapah.

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 respondent 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