Sri Nagalakshmi Textiles, Rep. By ... vs S.G. Panduranga Mudali Company, Rep. By ...
2024 Latest Caselaw 6848 AP

Andhra Pradesh High Court - Amravati

Sri Nagalakshmi Textiles, Rep. By ... vs S.G. Panduranga Mudali Company, Rep. By ... on 7 August, 2024

 APHC010351702000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3397]
                           (Special Original Jurisdiction)

                WEDNESDAY ,THE SEVENTH DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 1836/2000

Between:

Sri Nagalakshmi Textiles, Rep. By Partner and Others      ...APPELLANT(S)

                                     AND

S G Panduranga Mudali Company Rep By Partner and        ...RESPONDENT(S)
Others

Counsel for the Appellant(S):

     1. T C KRISHNAN

Counsel for the Respondent(S):

     1. L J VEERA REDDY

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing, Sri T C Krishnan,

learned counsel appearing on behalf of appellants is present through virtual

mode and represented that there are no instructions from his party and

necessary orders may be passed. The representation made by the learned

counsel for the appellants is recorded.

2. By considering the submission made by the learned counsel for the

appellants, the Appeal Suit is dismissed for default. There shall be no order

as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.07.08.2024 CVD