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Padarthy Venkanna Choultry, Guntur, vs The Guntur Municipal Corporation, ...
2024 Latest Caselaw 10618 AP

Citation : 2024 Latest Caselaw 10618 AP
Judgement Date : 25 November, 2024

Andhra Pradesh High Court - Amravati

Padarthy Venkanna Choultry, Guntur, vs The Guntur Municipal Corporation, ... on 25 November, 2024

 APHC010651312010
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                         [3369]
                            (Special Original Jurisdiction)

             MONDAY,THE TWENTY FIFTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       SECOND APPEAL NO: 127/2010

Between:

Padarthy Venkanna Choultry, Guntur,                             ...APPELLANT

                                     AND

The Guntur Municipal Corporation Guntur                       ...RESPONDENT

Counsel for the Appellant:

1. V T M PRASAD

Counsel for the Respondent:

1. V CH NAIDU

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellant/plaintiff under Section 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dated 31.10.2009 passed in A.S.No.124 of 2008 on the file of learned I Additional District Judge, Guntur, confirming the judgment and decree, dated 15.04.2008 passed in O.S.No.156 of 2003 on the file of learned I Additional Senior Civil Judge, Guntur.

2. Today, when the matter is taken up for hearing in the morning session, no representation on behalf of either side. The matter was subsequently passed over at 2.15 P.M.

3. In the afternoon session also, there was no representation on behalf of the appellant despite listing the matter under the caption 'for dismissal'. It seems that the appellant is not evincing any interest to prosecute the appeal.

4. Accordingly, the Second Appeal is dismissed for default. However, there shall be no order as to costs.

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

closed.

_____________________________ JUSTICE T. MALLIKARJUNA RAO

Date:25.11.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.127 OF 2010 Date:25.11.2024

MS

 
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