D. Venkata Mahalakshmi Sodemma vs D. Satyanarayana
2024 Latest Caselaw 9399 AP

Andhra Pradesh High Court - Amravati

D. Venkata Mahalakshmi Sodemma vs D. Satyanarayana on 16 October, 2024

 APHC010724982000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                             [3397]
                           (Special Original Jurisdiction)

              WEDNESDAY, THE SIXTEENTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        APPEAL SUIT NO: 2139/2000

Between:

D. Venkata Mahalakshmi Sodemma and Others                   ...APPELLANT(S)

                                     AND

D Satyanarayana and Others                                ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. K V SATYANARAYANA

Counsel for the Respondent(S):

     1. M SIVANANDA KUMAR

The Court made the following:

JUDGMENT:

1. Today when the matter is listed under the caption for dismissal, Ms.

V.Gnanusha, learned counsel appeared on behalf of appellants.

2. Learned counsel appearing on behalf of the appellants fairly

represented that though she made several efforts to contact the party, but the

party is not in touch with her and requested to pass appropriate orders.

3. The representation made by learned counsel appearing on behalf of the

appellants is recorded.

4. Accordingly, the Appeal Suit is dismissed for default. There shall be no

order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.16.10.2024 NNN

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

APPEAL SUIT : 2139/2000

16.10.2024

NNN