Sajja Venkateswara Rao vs Sajja Bharathi
2024 Latest Caselaw 9485 AP

Andhra Pradesh High Court - Amravati

Sajja Venkateswara Rao vs Sajja Bharathi on 19 October, 2024

                                   1
                                                              (RNT,J & VN,J
                                             C.M.A. NOS.739 & 836 OF 2007)

          IN THE HIGH COURT OF ANDHRA PRADESH
                       AT AMARAVATI


       SATURDAY ,THE NINETEENTH DAY OF OCTOBER
           TWO THOUSAND AND TWENTY FOUR

                              PRESENT

     THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

      THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

    CIVIL MISCELLANEOUS APPEAL NOS: 739 & 836 of 2007


COMMON JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

These appeals have been filed being aggrieved from the

common order, dated 27.4.2007 passed in O.P.No.16 of 2005 &

O.P.No.32 of 2003 on the files of the Court of the learned Senior Civil

Judge, Chirala.

2. On 20.08.2024, the following order was passed:

"At the request of appellant's counsel to obtain latest instructions from the appellant, post the matter on

03.09.2024."

3. On 18.09.2024, the following order was passed:

"On 20.08.2024, the matter was adjourned on the request of appellant's counsel to obtain latest instructions.

(RNT,J & VN,J C.M.A. NOS.739 & 836 OF 2007)

2. Further time was granted on 03.09.2024.

3. Sri Manoj Makireddy, learned counsel representing Sri N.Ravi Prasad, learned counsel for the appellant, submitted that the registered letter has been sent for obtaining instructions from the appellant, which are awaited and prays for one more adjournment.

4. As last opportunity, post on 03.10.2024.."

4. On 3.10.2024, the following order was passed:

"At the joint request of learned counsel for the parties, post after Dussehra Vacation, 2024, to enable to obtain the written instructions."

5. Sri Manoj Makireddy, learned counsel representing,

Sri N.Ravi Prasad, learned counsel for the appellant, appearing

through virtual mode submits that instructions are not being provided

by the appellant to him, inspite of his best efforts in both cases.

6. The matters pertain to the year 2007 and have been

listed under the caption 'specially identified cases'.

7. In view of the above, the Civil Miscellaneous Appeals are

dismissed for "want of prosecution".

No order as to costs.

(RNT,J & VN,J C.M.A. NOS.739 & 836 OF 2007)

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

____________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY,J

Date : 19.10.2024.

RPD.

(RNT,J & VN,J C.M.A. NOS.739 & 836 OF 2007)

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

(DISMISSED FOR WANT OF PROSECUTION)

CIVIL MISCELLANEOUS APPEAL Nos: 739 & 836 of 2007

DATE : 19.10.2024

RPD