Mahammad Fathullah, vs Mahammad Sibakthullah,
2024 Latest Caselaw 10383 AP

Andhra Pradesh High Court - Amravati

Mahammad Fathullah, vs Mahammad Sibakthullah, on 15 November, 2024

APHC010103312007
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

               FRIDAY ,THE FIFTEENTH DAY OF NOVEMBER
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 501/2007

Between:

Mahammad Fathullah,                                   ...APPELLANT

                                   AND

Mahammad Sibakthullah and Others                  ...RESPONDENT(S)

Counsel for the Appellant:

  1. E V V S RAVI KUMAR & GODA RAMA

Counsel for the Respondent(S):

  1. M PRABHAKARA RAO

The Court made the following:
 JUDGMENT:

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

appellant has represented that they have sent notice to the appellant to the

address mentioned in the grounds of appeal, the same was returned with an

endorsement "Insufficient Address" and they reported no instructions from the

party. It seems that the appellant is not inclined to prosecute the appeal.

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: 15.11.2024 SRT