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Palavancha Venkata Krishnamacharyulu ... vs Kondareddi Sarveswara Rao And Others
2024 Latest Caselaw 8599 AP

Citation : 2024 Latest Caselaw 8599 AP
Judgement Date : 18 September, 2024

Andhra Pradesh High Court - Amravati

Palavancha Venkata Krishnamacharyulu ... vs Kondareddi Sarveswara Rao And Others on 18 September, 2024

 APHC010400772000
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3397]
                            (Special Original Jurisdiction)

            WEDNESDAY ,THE EIGHTEENTH DAY OF SEPTEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                          FIRST APPEAL NO: 630/2000

Between:

Palavancha Venkata Krishnamacharyulu (died) and Others ...APPELLANT(S)

                                      AND

Kondareddi Sarveswara Rao and Others                       ...RESPONDENT(S)

Counsel for the Appellant(S):

     1.

     2. E V V S RAVI KUMAR

Counsel for the Respondent(S):

     1. T V JAGGI REDDY

The Court made the following:

JUDGMENT:

1. As per the Registry endorsement, the notice sent the appellant No.2

was returned with an endorsement "un-served" and the notices sent to the

appellant Nos.3 to 5 were returned with an endorsement "no such person in

this door number". Therefore, „service held sufficient‟.

2. Today when the matter is taken up for hearing, none appeared for the

appellants. Learned counsel for the respondents is present. It seems that

the appellants are not inclined to prosecute the appeal.

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.18.09.2024 CVD

 
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