Bellamkonda Kalyani vs Bellamkonda Chiranjeevi
2024 Latest Caselaw 9490 AP

Andhra Pradesh High Court - Amravati

Bellamkonda Kalyani vs Bellamkonda Chiranjeevi on 19 October, 2024

                                   1
                                                              (RNT,J & VN,J
                                             C.M.A. NOS.929 & 905 OF 2006)

           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: 929 & 905 OF 2006


COMMON JUDGMENT:

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

These appeals have been filed being aggrieved from the

common order, dated 25.07.2006 passed in H.M.O.P.No.110 of 2004

& H.M.O.P.No.129 of 2004 on the files of the Court of the learned

Principal Senior Civil Judge, Nellore.

2. No representation for the appellant.

3. The matters pertain to the year 2006 and have been

listed under the caption 'specially identified cases'.

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

dismissed for default.

No order as to costs.

(RNT,J & VN,J C.M.A. NOS.929 & 905 OF 2006)

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.929 & 905 OF 2006)

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

(DISMISSED FOR DEFAULT)

CIVIL MISCELLANEOUS APPEAL Nos: 929 & 905 OF 2006

DATE : 19.10.2024

RPD