Andhra Pradesh High Court - Amravati

Kothapalli Krishna Prasad vs Yadama Jagan Mohan Rao on 3 July, 2024

APHC010267222006
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI               [3397]
                           (Special Original Jurisdiction)

                   WEDNESDAY ,THE THIRD DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                       FIRST APPEAL NO: 698/2006

Between:

Kothapalli Krishna Prasad                             ...APPELLANT

                                  AND

Yadama Jagan Mohan Rao                               ...RESPONDENT

Counsel for the Appellant:

   1. SIVALENKA RAMACHANDRA PRASAD

Counsel for the Respondent:

   1. P N MURTHY

The Court made the following:
 JUDGMENT:

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

for the appellants has fairly represented that though he made several

efforts, his party is not in touch with him and necessary orders may

be passed. The representation made by the learned counsel for the

appellants is recorded.

2. Therefore, the Appeal Suit is dismissed for default. No costs.

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

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 03.07.2024 SRT