Reddi Sundararao vs Reddi Ramarao
2021 Latest Caselaw 927 AP

             THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                      APPEAL SUIT No.2624 of 2000


JUDGMENT:

Sri M.Bala Subrahmanyam, learned counsel for the appellants,

once again represents that his efforts to contact the appellants as well

as learned counsel, who appeared for them in the trial Court have

failed and he did not have instructions in this matter to pursue

further. Similarly, Sri A.Ravi Shankar, learned counsel for the

1st respondent represents that his efforts to contact the 1st respondent

and learned counsel appearing for him in the trial Court have failed.

2. In view of representation of both the learned counsel appearing

for the parties, since apparently parties have lost interest to pursue

this matter, no purpose will serve to retain this case on file.

3. Therefore, this appeal is dismissed for non-prosecution. No

costs.

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

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

_____________________ M.VENKATA RAMANA, J Date: 18.02.2021 Pab