Kothamanasu Jayaprada vs Anumala Jagannadha Raodied
2024 Latest Caselaw 9401 AP

Andhra Pradesh High Court - Amravati

Kothamanasu Jayaprada vs Anumala Jagannadha Raodied on 16 October, 2024

APHC010159362003
                   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

                      FIRST APPEAL NO: 2614/2003
Between:

Kothamanasu Jayaprada                                   ...APPELLANT

                                  AND

Anumala Jagannadha Rao died and Others             ...RESPONDENT(S)

Counsel for the Respondent(S):

     1. RAVI SHANKAR JANDHYALA

The Court made the following:
JUDGMENT:

1. When the notice sent to the appellant by the Registry to the

address mentioned in the grounds of the appeal itself, the said notice

was returned with an endorsement that 'insufficient address'. Hence,

service held sufficient. It seems that the appellant is not inclined to

prosecute the case.

2. Therefore, the Appeal Suit is dismissed for non-prosecution.

There shall be no order as to costs.

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

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 16.10.2024 NNN

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

APPEAL SUIT NO: 2614/2003

16.10.2024

NNN