Andhra Pradesh High Court - Amravati

Kandregula Nagaratnam vs K. Durgunaidu on 1 July, 2024

 APHC010410392003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                         [3397]
                           (Special Original Jurisdiction)

                     MONDAY ,THE FIRST DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 917/2003

Between:

Kandregula Nagaratnam and Others                           ...APPELLANT(S)

                                     AND

K Durgunaidu and Others                                  ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. M BALASUBRAHMANYAM

Counsel for the Respondent(S):

     1. ADVOCATE IN THIS CASE HAS TO BE REGISTERED

     2. B M PATRO

The Court made the following:

JUDGMENT:

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

appellants fairly represented that the party is not in touch with him and that

necessary orders may be passed in this regard. The representation made by

the learned counsel for the appellants is recorded.

2. Therefore, 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.01.07.2024 CVD