Andhra Pradesh High Court - Amravati
P. Srinivas Rao, Khammam Dist. vs P. Padma Sri, Rajahmundry., Ano. on 2 July, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010340632008
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3526]
(Special Original Jurisdiction)
WEDNESDAY, THE SECOND DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
FAMILY COURT APPEAL (FCA) NO: 221/2008
Between:
1. P. SRINIVAS RAO, KHAMMAM DIST., S/O. DOIRAI RO
COOLIE C/O. PATTABJIRAMA RAO, SECURITY COLONY,
BG-228, NEW PALONCHA, KHAMMAM DISTRICT.
...APPELLANT
AND
1. P PADMA SRI RAJAHMUNDRY ANO, W/O. SRINIVASA
RAO SAVITRI NAGAR, HUKKUMPETA, RAJAHMUNDRY
2. P SRI SANTHOSHI, D/O. SRINIVASA RAO
SAVITTRINAGAR, HUKKUMPETA, RAJAHMUNDRY, REP.
BY HER MOTHER-1ST RESPONDENT.
...RESPONDENT(S):
Appeal under section against orders to set-aside the order of
the lower court and pass
IA NO: 1 OF 2008(FCAMP 423 OF 2008
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition,
the High Court may be pleased to order stay of all further
proceedings pursuant to the order of the lower court in
M.C.107/2008 on the file of the family court rajahmundry dt. 22-10-
2008
Counsel for the Appellant:
1. P. SRINIVAS RAO, KHAMMAM DIST
Counsel for the Respondent(S):
1.
2
The Court made the following:
JUDGMENT:
Perused the docket proceedings dated 25.6.2025.
No representation on behalf of the appellant.
Hence the F.C.A. is dismissed for non-prosecution. No costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Appeal, shall stand closed.
___________________________ JUSTICE NINALA JAYASURYA __________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 02.7.2025 RD 3 THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO FAMILY COURT APPEAL (FCA) NO: 221/2008 Date: 02.7.2025 RD