P.Seetarama Swamy vs K.Appa Rao Another
2021 Latest Caselaw 1024 AP

    THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

                 APPEAL SUIT No.1156 of 1996

JUDGMENT:-


      Sri   Y.Ramatirtha,   learned   counsel   for   the   appellant

represents that inspite of addressing a letter by Registered Post

with Acknowledgment Due, the L.Rs of the deceased appellant

have not been approaching him.        Letter addressed by him is

returned with endorsement of the postal authorities that these

L.Rs are not residing at the mentioned address.

      Learned counsel for the respondents appeared online.

Inspite of making efforts, since learned counsel for the appellant is

unable to get their cooperation to pursue this matter, who seems

to have lost interest, this appeal is dismissed for non prosecution.

No costs.

Miscellaneous petitions pending, if any, in this Appeal Suit

shall stand closed.

_________________________________ JUSTICE M.VENKATA RAMANA

Date : 19.02.2021 sj

THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

APPEAL SUIT No.1156 of 1996

Date : 19.02.2021

sj