Padmanabha Reddy vs V.M. Lakshmaiah Reddy
2024 Latest Caselaw 7233 AP

Andhra Pradesh High Court - Amravati

Padmanabha Reddy vs V.M. Lakshmaiah Reddy on 14 August, 2024

 APHC010192382001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                          [3397]
                            (Special Original Jurisdiction)

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

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                           FIRST APPEAL NO: 875/2001

Between:

Padmanabha Reddy and Others                                   ...APPELLANT(S)

                                      AND

V M Lakshmaiah Reddy and Others                          ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. O MANOHER REDDY

Counsel for the Respondent(S):

     1. A HANUMANTHA REDDY

The Court made the following:

JUDGMENT:

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

learned counsel for the appellants is present and represented that there are

no instructions from the party and requested to pass necessary orders.

2. The representation made by learned counsel for the appellants is

recorded.

3. Accordingly, 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.14.08.2024 CVD