Golla Thippanna Anantrrapur vs S.Peddanna, Anantapur5Ors
2022 Latest Caselaw 4975 AP

       HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

                   APPEAL SUIT No.2438 of 1999

JUDGMENT:

Sri P.Madhusudhan, learned counsel for 2nd respondent

would submit that the 2nd respondent died on 10.10.2020 and

to that effect a memo was filed vide USR No.62682 of 2021

dated 06.12.2021. As per the record, 1st respondent also died.

Going by the cause title, respondents 3 to 6 are not necessary

parties to the appeal.

So far no petition is filed by the appellant to bring legal

representatives of deceased respondents on record. Apart from

that, this appeal suit was posted on 11.07.2022 and as there

was no representation, the appeal was listed on 18.07.2022. On

that day, at request of learned counsel for appellant, the appeal

was adjourned to 25.07.2022. Again on 27.07.2022 as there

was no representation on behalf of appellant, the matter was

listed today under the caption "For Dismissal". Today also

there is no representation on behalf of the appellant. It seems

that the appellant is not interested to prosecute the appeal.

In view of the same, the appeal suit is dismissed for non-

prosecution. No costs.

As a sequel, all the pending miscellaneous applications

are closed.

_________________________ SUBBA REDDY SATTI, J

3rd August, 2022

PVD