He Saint Josephs Educational Socty. vs The Kurnool Municipal Corp.Kurnool
2024 Latest Caselaw 6764 AP

Andhra Pradesh High Court - Amravati

He Saint Josephs Educational Socty. vs The Kurnool Municipal Corp.Kurnool on 6 August, 2024

 APHC010156982001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                        [3369]
                            (Special Original Jurisdiction)

                    TUESDAY ,THE SIXTH DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       SECOND APPEAL NO: 894/2001

Between:

He Saint Joseph's Educational Society.                        ...APPELLANT

                                      AND

The Kurnool Municipal Corp Kurnool                          ...RESPONDENT

Counsel for the Appellant:

1. K SOMA KONDA REDDY

Counsel for the Respondent:

1. B HANUMANTHA RAO (SC FOR KUR&NEL MC)

2. B HANUMANTHA RAO (SC FOR KUR NEL MC)

The Court made the following JUDGMENT:

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

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

Judgment and decree, dated 27.04.2001 passed in A.S.No.50 of 1999 on the

file of learned III Additional District Judge, Kurnool, wherein confirming the

judgment and decree, dated 18.12.1999 passed in O.S.No.305 of 1994 on the

file of learned Principal Junior Civil Judge, Kurnool.

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

no representation was made on behalf of either side. 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:06.08.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.894 OF 2001 Date: 06.08.2024

MS