Thangella Venkataratnamma Ors. vs K.Kamala Manoharam Ors.
2024 Latest Caselaw 7364 AP

Andhra Pradesh High Court - Amravati

Thangella Venkataratnamma Ors. vs K.Kamala Manoharam Ors. on 19 August, 2024

APHC010520902002
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

               MONDAY ,THE NINETEENTH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 258/2002

Between:

Thangella Venkataratnamma & Ors.                     ...APPELLANT

                                   AND

K Kamala Manoharam Ors                              ...RESPONDENT

Counsel for the Appellant:

  1. M V SURESH

Counsel for the Respondent:

  1. M V DURGA PRASAD

The Court made the following:
 JUDGMENT:

1. Today when the matter is taken up for hearing, Sri.M.V.Suresh,

learned counsel for the appellants has represented through virtual

hearing that though he had addressed a letters to the appellants and

the said letters were returned with a postal endorsement "No such

Addressee" and requested to pass necessary orders. The

representation made by the learned counsel for the appellants has

been recorded.

2. Accordingly, the Appeal Suit is dismissed for non-prosecution.

No costs.

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

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 19.08.2024 SRT