Sri Venkatarama Modern Rice Mill vs Surapaneni Purnachandra Rao
2024 Latest Caselaw 8966 AP

Andhra Pradesh High Court - Amravati

Sri Venkatarama Modern Rice Mill vs Surapaneni Purnachandra Rao on 26 September, 2024

APHC010071662005
                      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: 1038/2005
          Between:
          Sri Venkatarama Modern Rice Mill                     ...APPELLANT
                                           AND
          Surapaneni Purnachandra Rao                        ...RESPONDENT

Counsel for the Appellant:

1.MEKA RAJASEKHARA REDDY Counsel for the Respondent:

1.CHALLA GUNARANJAN The Court made the following judgment:

No representation on behalf of the appellant despite listing

the matter under the caption 'for dismissal'.

This Court on 10.09.2024 directed the appellant to take

steps to get substituted copy of I.A. No.03 of 2008, but no steps

have been taken. It seems that the appellant has no interest in

prosecuting the appeal.

In the result, 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