R.S. Raghu Kumar vs S. Lakshmi Sailaja Cherukupally ...
2022 Latest Caselaw 6322 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

       CIVIL MISCELLANEOUS APPEAL No.51 of 2009
JUDGMENT: (Per the Hon'ble Dr.SA,J)

      No representation for both the parties.

2.    A perusal of the notice sent to the respondent, which is

part of the record, reveals that the respondent refused to

receive the notice on the ground that surname of the respondent

is not correctly mentioned.

3. The address given in the cause title is in tune with the

address in the notice sent to the respondent. Therefore, this

Court deems that it is a valid service.

4. As the appellant is absent and did not evince any interest

to proceed with the appeal, despite listing the matter under the

caption "for orders", the appeal is liable to be dismissed.

5. Under these circumstances, the Civil Miscellaneous Appeal

is dismissed for default.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 01.12.2022

ssp