Gedela Appanna Dora vs M/S K.C.P. Ltd.
2024 Latest Caselaw 9028 AP

Andhra Pradesh High Court - Amravati

Gedela Appanna Dora vs M/S K.C.P. Ltd. on 27 September, 2024

APHC010038262004
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                       [3369]
                              (Special Original Jurisdiction)

            FRIDAY, THE TWENTY SEVENTH DAY OF SEPTEMBER
                    TWO THOUSAND AND TWENTY FOUR
                                   PRESENT
          THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
                          SECOND APPEAL NO: 922/2004
        Between:
        Gedela Appanna Dora                              ...APPELLANT
                                      AND
        M/s K C P Ltd                                  ...RESPONDENT

Counsel for the Appellant:

1.N (P) ANJANA DEVI SATYANARAYANA Counsel for the Respondent:

1. -NIL-

The Court made the following judgment:

On being brought to the notice that the learned counsel

appearing for the appellant is no more, this Court ordered notice

to the appellant, but the notice was returned with an endorsement

that no such door number. As seen from the record, the Registry

sent notice to the appellant to the address as shown in the

appeal.

Since this Court has made its effort to send notice to the

appellant but it would not be served, this Court views that the

appellant has no interest to pursue the appeal. Hence, the

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