Vantipalli Praveena vs Vantipalli Srinivasu
2024 Latest Caselaw 9384 AP

Andhra Pradesh High Court - Amravati

Vantipalli Praveena vs Vantipalli Srinivasu on 16 October, 2024

APHC010024732007
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                                [3470]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

      WEDNESDAY ,THE SIXTEENTH DAY OF OCTOBER
          TWO THOUSAND AND TWENTY FOUR
                             PRESENT
    THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
         CIVIL MISCELLANEOUS APPEAL NO: 680/2007
Between:
Vantipalli Praveena                                   ...APPELLANT
                                AND
Vantipalli Srinivasu                                ...RESPONDENT
Counsel for the Appellant:
   1. B M PATRO
Counsel for the Respondent:
   1. NIMMAGADDA SATYANARAYANA
The Court made the following:

JUDGMENT:

(per Hon'ble Sri Justice Ravi Nath Tilhari) On 11.09.2024, the following order was passed:

" Sri B.M.Patro, learned counsel for the appellant, is present. He submits that in view of some misunderstanding with respect to the instructions received, on 20.08.2024 it was informed to the Court that the counsel for the appellant was no more. He submits that in fact, the counsel for the petitioner in H.M.O.P.No.147 of 2005 before the trial Court died.

2. Learned counsels for the parties submit that in spite of their best efforts, they could not be able to obtain instructions from the parties.

3. This appeal has been filed challenging the decree, declaring the marriage of the appellant/wife with the respondent/husband as void under Section 12 of the Hindu Marriage Act, 1956.

4. Considering the nature of dispute and also interim suspension of the decree, one more opportunity is granted to the learned counsels to obtain latest instructions and argue the matter on the next date.

5. Post the matter after Dussehra Vacation-2024."

2. Learned counsel for the appellant, Sri B.M.Patro, as also Sri

Nimmagadda Satyanarayana, learned counsel for the

respondent, submit that they are not able to obtain latest

instructions, though the time was granted on the previous dates

and they are not able to argue the matter for want of instructions.

3. The C.M.A. is dismissed for non-prosecution. No order as to

costs.

4. As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

______________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY, J Date: 16.10.2024 Pab

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL MISCELLANEOUS APPEAL NO: 680/2007

Date:- 16.10.2024

Pab