Smt.Ramisetty Lingamma, vs Smt.Ramisetty Alivelu Manga Tayaru,
2024 Latest Caselaw 10409 AP

Citation : 2024 Latest Caselaw 10409 AP
Judgement Date : 18 November, 2024

Andhra Pradesh High Court - Amravati

Smt.Ramisetty Lingamma, vs Smt.Ramisetty Alivelu Manga Tayaru, on 18 November, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

 APHC011463882013
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                               [3508]
                           (Special Original Jurisdiction)

              MONDAY, THE EIGHTEENTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR
                                    PRESENT
         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
    THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
                         WRIT APPEAL NO: 366/2019
Between:
Smt.ramisetty Lingamma,                                             ...APPELLANT
                                       AND
Smt Ramisetty Alivelu Manga Tayaru and Others                 ...RESPONDENT(S)

Counsel for the Appellant:

1. NAGARAJU NAGURU Counsel for the Respondent(S):

1. K SARVA BHOUMA RAO

2. GP FOR REVENUE (AP) The Court made the following Judgment: (per Hon'ble Sri Justice R. Raghunandan Rao) This matter has been adjourned six times at the request of the

learned counsel for the appellant to make arrangements for changing vakalat.

Despite grant of time on so many occasions, no steps have been taken. On

11.11.2024, this Court, observing these facts had posted the matter today for

dismissal.

2. A mention is again made today for time to change vakalat. It is

clear that there is no serious intent to pursue this Writ Appeal.

3. Accordingly, this Writ Appeal is dismissed for default. There shall

be no order as to costs.

As a sequel, interlocutory applications pending, if any shall stand

closed.

_______________________ R RAGHUNANDAN RAO, J

______________________________ MAHESWARA RAO KUNCHEAM, J

BSM