M. Sreedhar Reddy vs N. Venkat Reddy
2024 Latest Caselaw 8459 AP

Andhra Pradesh High Court - Amravati

M. Sreedhar Reddy vs N. Venkat Reddy on 13 September, 2024

 APHC010119912003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3397]
                           (Special Original Jurisdiction)

               FRIDAY ,THE THIRTEENTH DAY OF SEPTEMBER
                    TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 1925/2003

Between:

M. Sreedhar Reddy                                             ...APPELLANT

                                    AND

N Venkat Reddy and Others                                ...RESPONDENT(S)

Counsel for the Appellant:

     1. KARRI MURALI KRISHNA

Counsel for the Respondent(S):

     1. B NARASIMHA SARMA

     2. K V SUBRAHMANYA NARUSU

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel for the

appellant represented that they have addressed a letter to the appellant and

the said Registered letter was returned with an endorsement as "insufficient

address" and he further represented that necessary orders may be passed. It seems that the appellant is not inclined to prosecute the appeal. Learned

counsel representing on behalf of the respondents is present.

2. The representation made by the learned counsel for the appellant is

recorded.

3. Therefore, the Appeal Suit is dismissed for default. There shall be no

order as to costs. As a sequel, miscellaneous petitions, if any pending, shall

stand closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.13.09.2024 CVD