Polisetty Sripadmavathi vs Polisetty Srinivasa Rao Balaji
2024 Latest Caselaw 9480 AP

Andhra Pradesh High Court - Amravati

Polisetty Sripadmavathi vs Polisetty Srinivasa Rao Balaji on 19 October, 2024

        HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

   MAIN CASE:    C.M.A.No.637 of 2007

                          PROCEEDING SHEET

SL.                                                                     OFFICE
No. DATE                              ORDER
                                                                        NOTE
HCJ
 6. &19.10.2024
      RSR, J R RNT,J & VN,J

                      On 03.10.2024, the following order was
                passed :
                       "No    representation   for   the
                   respondent.

Learned counsel for the appellant is present.

Post after Dussehra Vacation,2024.

If there is no representation for the respondent on the next date of hearing, the Court may pass exparte order against the respondent."

2. Sri G.Rama Gopal, learned counsel for the appellant appearing through virtual mode, submits that the trial Court has granted a decree of divorce without considering the grounds of desertion contemplated under Section 13(1)(ia) of the Hindu Marriage Act, 1955.

4. Sri Siva Nagarjuna, learned counsel representing Sri TVS Prabhakara Rao, learned counsel for the respondent submits that he has no instructions from the respondent and the respondent took away the bundle from him since long back.

SL.                                                     OFFICE
No. DATE                   ORDER
                                                        NOTE


                 5.   Heard.

6. Reserved for judgment.

______ RNT,J

_____ VN,J RPD

SL. OFFICE No. DATE ORDER NOTE

SL. OFFICE No. DATE ORDER NOTE