The Administrator vs G. Kanna Reddy Raja Sekhar Kanna Reddy
2024 Latest Caselaw 7182 AP

Andhra Pradesh High Court - Amravati

The Administrator vs G. Kanna Reddy Raja Sekhar Kanna Reddy on 13 August, 2024

 APHC010104182007
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                          [3397]
                             (Special Original Jurisdiction)

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

                                     PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                            FIRST APPEAL NO: 9/2007

Between:

The Administrator                                                ...APPELLANT

                                        AND

G Kanna Reddy Raja Sekhar Kanna Reddy and Others            ...RESPONDENT(S)

Counsel for the Appellant:

     1. E V V S RAVI KUMAR

Counsel for the Respondent(S):

     1. M N NARASIMHA REDDY

     2.

The Court made the following:

JUDGMENT:

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

learned counsel for the appellant that though they have addressed a letter to

their parties by issuing a registered notice, but the parties are not responding

properly and she further represented that necessary orders may be passed.

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

Date.13.08.2024 CVD