M/S. Satya Krishna Raw Boiled Rice Mill, vs M. Rama Mohana Reddy
2024 Latest Caselaw 9881 AP

Andhra Pradesh High Court - Amravati

M/S. Satya Krishna Raw Boiled Rice Mill, vs M. Rama Mohana Reddy on 4 November, 2024

APHC010195052006
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                  [3397]
                            (Special Original Jurisdiction)

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

                                 PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                         FIRST APPEAL NO: 335/2006

Between:

M/s. Satya Krishna Raw & Boiled Rice Mill, and Others   ...APPELLANT(S)

                                    AND

M Rama Mohana Reddy                                     ...RESPONDENT

Counsel for the Appellant(S):

   1. M/s. Satya Krishna Raw & Boiled Rice Mill,

Counsel for the Respondent:

   1. R V SUBBA RAO

The Court made the following:
 JUDGMENT:

1. Today when the matter is taken up for hearing, it is observed that as per

the directions of this Court dated 14.10.2024, the Registry has sent notices to

the appellants to the address mentioned in the grounds of appeal itself. As per

the endorsement of the Registry the notice sent to the appellant No.1 was

returned with an endorsement "Insufficient Address", the notice sent to the

appellant No.2 was returned with an endorsement "Addressee Deceased", the

notice sent to the appellant No.3 was returned with an endorsement

"Addressee left without instructions", the notice sent to the appellant No.4 was

returned with an endorsement "Addressee Deceased" and the notices sent to

the appellant Nos.5 to 7 were served on them. But, none appeared for the

appellants. Therefore, in regard to the appellant Nos.5 to 7, service held

sufficient. It seems that the appellants are 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: 04.11.2024 SRT