Sri Venkateswaraswamy Bhajana Mandir ... vs V.Chengalraya Reddy
2024 Latest Caselaw 7511 AP

Andhra Pradesh High Court - Amravati

Sri Venkateswaraswamy Bhajana Mandir ... vs V.Chengalraya Reddy on 21 August, 2024

APHC010385462012
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                         [3366]
                              (Special Original Jurisdiction)

            WEDNESDAY, THE TWENTY FIRST DAY OF AUGUST
                 TWO THOUSAND AND TWENTY FOUR
                                    PRESENT
             THE HONOURABLE SRI JUSTICE B SYAMSUNDER
                       SECOND APPEAL NO: 122/2012
       Between:
       Sri Venkateswaraswamy Bhajana Mandir             ...APPELLANT
       Development and Welfare Organization
                                     AND
       V Chengalraya Reddy and Others              ...RESPONDENT(S)

Counsel for the Appellant:

1.M S R SUBRAHMANYAM Counsel for the Respondent(S):

1.PASALA PONNA RAO The Court made the following JUDGMENT:

The learned counsel for appellant, Mr.Bala Subrahmanyam,

represented through virtual hearing would submit that he has not

received any instructions from the appellant with regard to

settlement of dispute between the parties out of Court as

represented by the learned counsel for respondent. There is no

representation for respondent. Learned counsel for respondent already represented before this Court that matter has been settled

out of Court.

2. As the matter is said to be settled out of Court and learned

counsel for appellant not ready to proceed with hearing though the

matter is listed under the caption of dismissal, this second appeal is

dismissed for default. No order as to costs.

Consequently, miscellaneous petitions if any shall stand

closed. The Interim stay granted if any, shall stand vacated.

____________________ B SYAMSUNDER, J SS