G. Anjaneya Srinivasa Gupta vs R. Ankayya Ankulu
2021 Latest Caselaw 515 AP

            THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   APPEAL SUIT No.2761 of 2000


JUDGMENT:

None represented the appellant, even though this matter is

listed under the caption 'for dismissal'.

2. In view of this, the appeal is dismissed for non-prosecution.

No costs.

3. Interim orders granted earlier if any, stand vacated.

4. Miscellaneous applications pending if any, shall stand closed.

_____________________ M.VENKATA RAMANA, J Date: 01.02.2021 pab

HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: Tr.C.M.P.No.217 of 2019 PROCEEDING SHEET

Sl.No. Date ORDER OFFICE NOTE

10. 29.01.2021 MVR,J

Heard further Sri M.M.M.Srinivasa

Rao, learned counsel for the

petitioner and Sri G.Rama Gopal,

learned counsel for the respondent.

Reserved 'for orders' to

01.02.2021.

_____ MVR,J pab

11. 01.02.2021 MVR,J

The Tr.C.M.P is dismissed. (vide separate order)

_____ MVR,J pab