Kakarla Krishna Murthy S/O ... vs Battula Subba Rao S/O ...
2022 Latest Caselaw 9582 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
                  HON'BLE MR. JUSTICE NINALA JAYASURYA

                            WRIT APPEAL No.4 of 2008
                              (Through physical mode)


Kakarla Krishna Murthy S/o. Koteswara Rao,
R/o. Elaprolu Village, Ibrahimpatnam Mandal,
Krishna District.
                                                        .. Appellant
       Versus

Battula Subba Rao S/o. Venkateswara Rao,
R/o. D.No.5-254, Elaprolu Village,
Ibrahimpatnam Mandal, Krishna District, and others.
                                                        .. Respondents

ORAL JUDGMENT Dt: 13.12.2022 (per Prashant Kumar Mishra, CJ)

This writ appeal has been pending for the last fourteen years. Today,

when the matter is called, none appears for the appellant to press this case.

In the circumstances, this Court has no other option but to dismiss this case

for want of prosecution.

2. Accordingly, this writ appeal is dismissed for non-prosecution. Interim

order passed in this case stands vacated. Pending miscellaneous applications,

if any, shall stand closed. No costs.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J IBL

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.4 of 2008

(per Prashant Kumar Mishra, CJ)

Dt: 13.12.2022

IBL