Puppala Venkateswara Rao vs Vura Venkata Rama Koteswara Rao
2024 Latest Caselaw 9732 AP

Andhra Pradesh High Court - Amravati

Puppala Venkateswara Rao vs Vura Venkata Rama Koteswara Rao on 28 October, 2024

APHC010488622007
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3369]
                          (Special Original Jurisdiction)

            MONDAY ,THE TWENTY EIGHTH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 786/2007

Between:

Puppala Venkateswara Rao                             ...APPELLANT

                                  AND

Vura Venkata Rama Koteswara Rao                     ...RESPONDENT

Counsel for the Appellant:

  1. SAI GANGADHAR CHAMARTY

Counsel for the Respondent:

  1. SIVALENKA RAMACHANDRA PRASAD

The Court made the following:
 JUDGMENT:

When the matter is taken up for hearing, learned counsel for the

appellant represents that he has no instructions for the appellant and the

Appeal may be dismissed for default.

2. Learned counsel for the respondent is present.

3. It seems that appellant has no interest to prosecute the matter.

4. In such facts and circumstances of the case, this Court has no other

option except to dismiss the Appeal for default.

5. Therefore, this Second Appeal is dismissed for default. There shall be

no order as to costs.

Consequently, miscellaneous petitions pending if any, shall stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date : 28.10.2024 MH THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

S.A.NO: 786/2007

Date :28.10.2024 MH