Motru Nagendra Kumar vs Mulpuri Gopala Ratnam
2024 Latest Caselaw 10496 AP

Andhra Pradesh High Court - Amravati

Motru Nagendra Kumar vs Mulpuri Gopala Ratnam on 19 November, 2024

APHC010475112005
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                     [3369]
                              (Special Original Jurisdiction)

                 TUESDAY ,THE NINETEENTH DAY OF NOVEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

             THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                          SECOND APPEAL NO: 578/2005

Between:

Motru Nagendra Kumar                                           ...APPELLANT

                                       AND

Mulpuri Gopala Ratnam                                        ...RESPONDENT

Counsel for the Appellant:

1. .

Counsel for the Respondent:

1. E SAMBASIVA PRATAP

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellant against the

judgment and decree dated 02.08.2004, passed in A.S.No.19 of 2003 on

the file of the Additional Senior Civil Judge, Gudivada.

2. As learned counsel for the appellant was elevated as Judge of the

Bench of the Court, this Court ordered notice to the appellant and the

notice was sent to the address shown in the appeal, but it was returned

with an endorsement 'left without instructions'. It seems that the appellant has no interest to prosecute the appeal, hence, this Court has

no other alternative except to dismiss this appeal.

3. In the result, 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: 19.11.2024 MKK