Chebrolu Andralamma vs Sikhankolli Narasimha Rao And 2
2022 Latest Caselaw 7339 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE


                SECOND APPEAL No.494 OF 2000

                       (Through physical mode)

Chebrolu Andralamma, W/o Subba Rao,
Aged 58 years, Hindu, Business,
R/o Santhanuthalapadu village and
Mandal, Prakasam District.
                                                     ..Appellant
                                Versus

Sikhakolli Narasimha Rao,
S/o Ramalingaswamy, aged 61 years,
Hindu, Business, R/o Santhanuthalapadu,
Prakasam District, and others.
                                                     ...Respondents

Counsel for the appellant : ....

Counsel for respondent No.1: Mr. K. Durga Prasad

ORAL JUDGMENT Dt:23.09.2022

1. The proceeding sheet goes to show that since the learned

counsel for the appellant reported no instructions, notice was sent to

the appellant as per order dated 25.02.2021. On 09.12.2021 when the

matter was listed for hearing, there was no representation on behalf of

the appellant despite service of notice, and hence, this Court directed

the registry to issue fresh notice to the appellant. Despite service of

that notice also, there is no representation on behalf of the appellant

today.

2. Since this matter is pending for the last 22 years and none

appears for the appellant to press this appeal, this Court has no other

option except to dismiss this appeal for want of prosecution.

3. Accordingly, the Second Appeal is dismissed for non-

prosecution. Consequently, the interim order passed by this Court in

this appeal shall stand vacated. No costs. All pending miscellaneous

applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ Nn

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE

S.A.No.494 of 2000

Dt:23.09.2022

Nn