Buddi Vasudeva Rao vs Eachuri Venkata Surya Rama Murthy
2024 Latest Caselaw 6957 AP

Andhra Pradesh High Court - Amravati

Buddi Vasudeva Rao vs Eachuri Venkata Surya Rama Murthy on 9 August, 2024

 APHC010290351999
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                              [3397]
                            (Special Original Jurisdiction)

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

                                    PRESENT

       THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                         KRISHNA RAO

                           FIRST APPEAL NO: 2572/1999

Between:

Buddi Vasudeva Rao                                                 ...APPELLANT

                                        AND

Eachuri Venkata Surya Rama Murthy                                 ...RESPONDENT

Counsel for the Appellant:

      1. KANAKAMEDALA RAVINDRA KUMAR

Counsel for the Respondent:

      1. D V N ACHARYA

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing,

Sri D. Siva Kumar, learned counsel representing on behalf of

Sri Kanakamedala Ravindra Kumar, learned counsel for the appellant

represented that he had addressed a letter to the party and the same was

returned with an endorsement "addressee left" and he further represented that he has no instructions from his party and requested to pass necessary orders.

The representation made by the learned counsel for the appellant is recorded.

2. Therefore, 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.09.08.2024 CVD