P.Sreemannarayana vs P.Satyanarayana Murthy And 3 Others
2024 Latest Caselaw 8859 AP

Andhra Pradesh High Court - Amravati

P.Sreemannarayana vs P.Satyanarayana Murthy And 3 Others on 24 September, 2024

APHC010054832004
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

         TUESDAY ,THE TWENTY FOURTH DAY OF SEPTEMBER
               TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 1913/2004

Between:

P.sreemannarayana                                      ...APPELLANT

                                 AND

P Satyanarayana Murthy 3 Others and Others         ...RESPONDENT(S)

Counsel for the Appellant:

  1. G KRISHNA MURTHY

Counsel for the Respondent(S):

  1. V S R ANJANEYALU

  2. SEELAM SRINIVASA RAO

  3. C V R RUDRA PRASAD

The Court made the following:
 JUDGMENT:

1. Today when the matter is listed under the caption "For Dismissal",

Ms.M.Neelima, learned counsel representing Sri.G.Krishna Murthy, learned

counsel for the appellant has represented through virtual hearing that they

have sent a registered letter to the appellant, but there is no response from

the appellant and requested to pass necessary orders. The representation

made by the learned counsel for the appellant is recorded.

2. Therefore, the Appeal Suit is dismissed for default. No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 24.09.2024 SRT