I.Kanaka ... vs V.Narayanaraju,Visakhapatnamand5 ...
2024 Latest Caselaw 8969 AP

Andhra Pradesh High Court - Amravati

I.Kanaka ... vs V.Narayanaraju,Visakhapatnamand5 ... on 26 September, 2024

APHC010239452002
                      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: 935/2002
         Between:
         I.Kanaka Mahalakshmi                                ...APPELLANT
                                          AND
         V Narayanaraju & 5 Ors                            ...RESPONDENT

Counsel for the Appellant:

1.MANJARI S GANU Counsel for the Respondent:

1.G VIVEKANAND The Court made the following judgment:

As per the proceedings dated 11.09.2024, this Court

directed the appellant to get ready for disposal of the matter, but

none appeared on behalf of the appellant.

Learned counsel for the respondent present.

Despite listing the matter today under the caption

'for dismissal', none appeared on behalf of the appellant.

It seems that the appellant has no interest in prosecuting the

appeal. Hence, 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