Amara Sita Ratna Kumari vs Pepakayala Visweswara Rao
2024 Latest Caselaw 9403 AP

Citation : 2024 Latest Caselaw 9403 AP
Judgement Date : 16 October, 2024

Andhra Pradesh High Court - Amravati

Amara Sita Ratna Kumari vs Pepakayala Visweswara Rao on 16 October, 2024

 APHC010404972001
                    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: 2099/2001

Between:

Amara Sita Ratna Kumari                                      ...APPELLANT

                                    AND

Pepakayala Visweswara Rao and Others                    ...RESPONDENT(S)

Counsel for the Appellant:

     1. E V V S RAVI KUMAR

Counsel for the Respondent(S):

     1. V V L N SARMA

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 Sri E.V.V.S.Ravi Kumar,

learned counsel for appellant.

2. The proceedings sheet dated 09.09.2024 shows that, it was

represented by the learned counsel for the appellant that they have addressed

a letter to the party, but they did not receive any instructions. Though the

matter is listed today under the caption for 'final hearing', learned counsel

appearing on behalf of the appellant fairly represented that till now they have

not received any instructions from the party and requested to pass appropriate

orders.

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

appellant is recorded.