Andhra Pradesh High Court - Amravati
Buddaraju Subba Raju vs Kalindinidi Suryanarayana Raju on 24 February, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO: S.A.No.387 of 2003
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
08. 24.02.2025 TMR,J:
None appeared on behalf of the
Respondent/Plaintiff.
Heard learned counsel for the appellant(s).
Learned counsel for the appellant(s) submits that the court which adjudicated the matter lacks jurisdiction, in light of the principles established in the decision reported in S.S.V. Prasad v. Y. Suresh Kumar and another [2004 SCC OnLine AP 554].
It is just and proper to order notice to the respondent as none appeared on behalf of the respondent/plaintiff.
Registry is directed to issue notice to the respondent (s).
List after three (3) weeks.
________ TMR, J MS