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Kosaraju Nanda Kishore vs M/S. Rishicon Projects
2024 Latest Caselaw 1307 AP

Citation : 2024 Latest Caselaw 1307 AP
Judgement Date : 15 February, 2024

Andhra Pradesh High Court - Amravati

Kosaraju Nanda Kishore vs M/S. Rishicon Projects on 15 February, 2024

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

     THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
         TWO THOUSAND AND TWENTY FOUR

                       PRESENT

  THE HONOURABLE JUSTICE DR.V.R.K KRUPA SAGAR

             FIRST APPEAL NO: 283 OF 2009

 Appeal against the decree and judgment passed in
 O.S.No. 42 of 2006, dated 28-2-2009 on the file of the
 Court of District Judge, Rajahmundry, East Godavari
 District.

 Between:

   1. Kosaraju   Nanda   Kishore,  S/o.Prakasa  Rao
      Business R/o.8-3-694, Imamguda, Ellareddyguda,
      Ameerpet, Hyderabad.

                                        ...APPELLANT(S)
                         AND

   1. M/s Rishicon Projects, Rep. by its Prop:
      Sunkavalli Ramesh, S/o. Seethapati 6-4-28,
      Mohan Godavari Apartment, Innispeta,
      Rajahmundry. Presently residing at Devika
      Towers, F-3, 76-5-35/d, Gandhinagar.
   2. Sunkavalli Ramesh, S/o. Seethapati R/o.6-4-28,
      Mohan Godavari Apartment, Innispeta,
      Rajahmundry. Presently residing at Devika
      Towers, F-3, 76-5-35/d, Gandhinagar.
   3. Chode Rajendra Prasad, S/o. Raja Rammohan Rai
      R/o. Godavari Nursing Home, T.Nagar, Innispeta,
      Rajahmundry, East Godavari District.

                                      ...RESPONDENTS

The Court made the following Order:

Learned counsel for respondents is present on-line.

No representation for appellant.

2. On 06.12.2023 and on earlier date and on

13.02.2024 there has been no representation for appellant.

Notices were sent to appellant. Yet, there is no

representation. The matter has been coming under the

caption 'for dismissal'. Since there is no representation,

this appeal is dismissed for non-prosecution.

3. In the result, this appeal suit is dismissed for non-

prosecution. No order as to costs.

Consequently, miscellaneous petitions if any, stand

closed.

______________________________________ JUSTICE DR.V.R.K.KRUPA SAGAR

Date : 15.02.2024 GRL

 
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