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Gandu Satyanarayana Murthy vs Gandu Manga Devi
2024 Latest Caselaw 7162 AP

Citation : 2024 Latest Caselaw 7162 AP
Judgement Date : 13 August, 2024

Andhra Pradesh High Court - Amravati

Gandu Satyanarayana Murthy vs Gandu Manga Devi on 13 August, 2024

 APHC010115092007
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                                [3470]
                            (Special Original Jurisdiction)

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

                                       PRESENT

           THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                CIVIL MISCELLANEOUS APPEAL NO: 996/2007

Between:

Gandu Satyanarayana Murthy                                            ...APPELLANT

                                         AND

Gandu Manga Devi                                                    ...RESPONDENT

Counsel for the Appellant:

     1. TURAGA SAI SURYA

Counsel for the Respondent:

     1. G SIMHADRI

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

This appeal was filed by the husband feeling aggrieved from the

rejection of his petition for divorce by the Court of the Senior Civil Judge,

Amalapuram by an order dated 31.10.2007 in O.P.No.72 of 2005.

2. On 23.07.2024, the following order was passed:

"Learned counsel appearing for both sides pray for two weeks time, to obtain latest instructions.

List on 06.08.2024."

3. On 06.08.2024 the following order was passed:

"Sri G.Simhadri, learned counsel is present for the respondent and prays for adjournment.

2. No representation for the appellant.

3. The matter is posted to 13.08.2024.

4. Today also there is no representation for the appellant.

5. Sri G. Simhadri, learned counsel for the respondent is present through virtual mode."

6. The matter pertains to the year 2007 and has been listed under the

caption 'specially identified cases'.

7. In view of the above, the Civil Miscellaneous Appeal is dismissed for

default.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall also

stand closed.

____________________ RAVI NATH TILHARI, J

____________________ NYAPATHY VIJAY, J

Dated: 13.08.2024 AG

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL MISCELLANEOUS APPEAL NO: 996/2007

Dated: 13.08.2024 AG

 
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