Smt.Munemma vs Sri Bande Venkatappa And 7 Ors
2024 Latest Caselaw 8964 AP

Andhra Pradesh High Court - Amravati

Smt.Munemma vs Sri Bande Venkatappa And 7 Ors on 26 September, 2024

APHC010295732002
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                             [3369]
                              (Special Original Jurisdiction)

            THURSDAY, THE TWENTY SIXTH DAY OF SEPTEMBER
                  TWO THOUSAND AND TWENTY FOUR
                                        PRESENT
           THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
                            SECOND APPEAL NO: 205/2002
         Between:
         Smt.Munemma                                           ...APPELLANT
                                           AND
         Sri Bande Venkatappa & 7 Ors                        ...RESPONDENT

Counsel for the Appellant:

1.K G KRISHNA MURTHY Counsel for the Respondent:

1.P V VIDYASAGAR The Court made the following judgment:

No representation on behalf of the appellant.

While adjourning the matter on 10.09.2024, this Court

directed the appellant to pay costs of ₹500/- to the High Court

Legal Services Committee. It is made an endorsement that as

per the computer verification no cost memo filed. It seems that

the appellant has no interest in prosecuting the appeal.

Since the order of this Court has not been complied with,

this second 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