K. Madhu Bhaskar Rao vs Radha Lakshmi
2024 Latest Caselaw 7650 AP

Citation : 2024 Latest Caselaw 7650 AP
Judgement Date : 23 August, 2024

Andhra Pradesh High Court - Amravati

K. Madhu Bhaskar Rao vs Radha Lakshmi on 23 August, 2024

 APHC010486042016
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                              [3470]
                            (Special Original Jurisdiction)

                FRIDAY ,THE TWENTY THIRD 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: 444/2016

Between:

K. Madhu Bhaskar Rao                                                ...APPELLANT

                                          AND

Radha Lakshmi                                                    ...RESPONDENT

Counsel for the Appellant:

     1. P HEMACHANDRA

Counsel for the Respondent:

     1. R RAMANJANEYULU

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 Principal Senior Civil Judge, Kurnool

by an order dated 24.03.2016 in H.M.O.P.No.3 of 2003.

2. On 08.01.2024, the following order was passed:

"None appears.

Post after Sankranti Vacation, 2024."

3. On 30.01.2024, the following order was passed:

"At request, post next week."

4. On 03.07.2024, the following order was passed:

"Request for adjournment has been made on behalf of the learned counsel for the appellant(s) on the ground of illness.

Post on 10.07.2024."

5. On 10.07.2024 the following order was passed:

"Request has been made on behalf of learned counsel for the appellant to adjourn the matter to enable her to serve a copy of the booklet on the learned counsel for the respondent.