Bandela Lakshmi vs Bandela Raja Suresh
2024 Latest Caselaw 9385 AP

Citation : 2024 Latest Caselaw 9385 AP
Judgement Date : 16 October, 2024

Andhra Pradesh High Court - Amravati

Bandela Lakshmi vs Bandela Raja Suresh on 16 October, 2024

APHC010113402009
                   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: 199/2009
Between:
Bandela Lakshmi                                       ...APPELLANT
                                AND
Bandela Raja Suresh                                 ...RESPONDENT
Counsel for the Appellant:
   1. P L RAO
Counsel for the Respondent:
   1.
The Court made the following:

JUDGMENT:

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

" The respondent/husband filed O.P.No.29 of 2004 on the file of the Family Court, Nellore, which was allowed to grant divorce. The wife/appellant filed the application under Order 9 Rule 13 C.P.C, for setting aside the ex parte order by filing I.A.No.742 of 2008, which has been dismissed by order dated 01.12.2008. Challenging the same, the present appeal is filed.

2. As per the office report, the respondent is unserved.

3. Let fresh steps be taken by the appellant to serve the respondent.

4. In addition to the normal mode of service, the appellant is permitted to take out personal notice by Registered Post with Acknowledgement Due and file proof of service by the next date.

5. Additionally at the request of the appellant's counsel, he is permitted to adopt substitute mode as well by publication.

6. List on 16.10.2024."

2. Today, there is no representation for the appellant nor for the

respondent.

3. The C.M.A. is dismissed in default. 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: 199/2009