G.V.Ramakrishna vs Vijaya Bank
2024 Latest Caselaw 9465 AP

Andhra Pradesh High Court - Amravati

G.V.Ramakrishna vs Vijaya Bank on 17 October, 2024

APHC010725692000
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

           THURSDAY ,THE SEVENTEENTH DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

       THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                         KRISHNA RAO

                      FIRST APPEAL NO: 2364/2004

Between:

G.v.ramakrishna                                      ...APPELLANT

                                 AND

Vijaya Bank                                         ...RESPONDENT

Counsel for the Appellant:

  1. K V BHANU PRASAD

Counsel for the Respondent:

  1.

The Court made the following:
 JUDGMENT:

1. Today when the matter was listed under the caption "Final Hearing", it is

noticed that the Registry has sent notice to the appellant to the address

mentioned in the Grounds of Appeal itself and the said notice was returned

with an endorsement "Insufficient Address". But none appeared for the

appellant. Therefore, service held sufficient.

2. Therefore, the Appeal Suit is dismissed for default. No costs.

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

______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 17.10.2024 SRT