Nori Radhakrishna Murhty Guntur vs Kurra Rama Rao Guntur Anr
2024 Latest Caselaw 7975 AP

Andhra Pradesh High Court - Amravati

Nori Radhakrishna Murhty Guntur vs Kurra Rama Rao Guntur Anr on 30 September, 2024

APHC010020692002
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                        [3369]
                             (Special Original Jurisdiction)

                   MONDAY, THE THIRTIETH DAY OF SEPTEMBER
                      TWO THOUSAND AND TWENTY FOUR
                                       PRESENT
            THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
                            SECOND APPEAL NO: 422/2002
          Between:
          Nori Radhakrishna Murhty Guntur                    ...APPELLANT
                                          AND
          Kurra Rama Rao Guntur Anr                        ...RESPONDENT

Counsel for the Appellant:

1.GADE VENKATESWARA RAO Counsel for the Respondent:

1.M RAMAIAH

2.K SESHARAJYAM The Court made the following judgment:

Learned counsel for the respondents present.

Proceedings dated 11.09.2024 shows that in view of the

death of the appellant as well as the learned counsel for the

appellant, this Court ordered notice to the appellant. The notice

was served to the appellant on 25.07.2024 and it was served, but

so far, the legal representatives of the appellant have not taken

steps to come on record.

It seems that LRs of appellant are not showing interest to

come on record. Hence, the appeal is dismissed for default. No

costs. As a sequel, miscellaneous petitions pending

consideration, if any, in this case shall stand closed.

_______________________ T MALLIKARJUNA RAO, J SS