Anasuri Tata Rao E.G. Dist2 vs P.Ramakrishna E.G. Dist2
2024 Latest Caselaw 10266 AP

Andhra Pradesh High Court - Amravati

Anasuri Tata Rao E.G. Dist2 vs P.Ramakrishna E.G. Dist2 on 13 November, 2024

APHC010231552003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                   [3369]
                           (Special Original Jurisdiction)

          WEDNESDAY ,THE THIRTEENTH DAY OF NOVEMBER
               TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                      SECOND APPEAL NO: 27/2003

Between:

Anasuri Tata Rao E.g. Dist&2                               ...APPELLANT

                                    AND

P Ramakrishna E G Dist2                                   ...RESPONDENT

Counsel for the Appellant:

1. VL N G K MURTHY

Counsel for the Respondent:

1. S SRIDHAR

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellants against the

judgment and decree dated 01.10.2002, passed in A.S.No.39 of 1998 on

the file of the VII Additional District Jude, Kakinada.

2. On 22.10.2024, learned counsel for the appellants submitted that

the appellants were not in contact with him and requested this Court to

issue notice to appellants. Considering the same, this Court ordered notice to the appellants, but the same was returned with an

endorsement 'insufficient address'.

3. Inspite of the best efforts of this Court, the appellants have not

come forward to prosecute the appeal. It seems that the appellants have

no interest to prosecute the appeal. Hence, this Court has no other

alternative except to dismiss the appeal.

4. Accordingly, the Second Appeal is dismissed for default. There

shall be no order as to costs.

Interim orders granted earlier, if any, shall stand vacated.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 13.11.2024 MKK