K.Munikrishna Reddy vs The Endowments Department Anr
2023 Latest Caselaw 2490 AP

  HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

       CIVIL MISCELLANEOUS APPEAL No.845 OF 2011



JUDGMENT:-



     This Civil Miscellaneous Appeal is preferred under

Section 84(4) of the Charitable & Hindu Religious Institutions

and Endowments Act, against the impugned order dated

30.06.2011

in O.A. No.845 of 2010 (old O.A. No.5/2005 of

D.C., Kurnool) on the file of Endowments Tribunal at

Hyderabad.

Sri V.Jagadeesh, Advocate representing on behalf of Sri

P.Hemachandra, learned counsel for the appellant submits

that they have given no objection to the parties since they are

not showing any interest in prosecuting the matter long back.

Despite the matter is posted for dismissal, appellants are not

showing any interest.

Accordingly, the Civil Miscellaneous Appeal is dismissed

for non prosecution. In the circumstances of the case, no

order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stands closed.

______________________________________ VENKATA JYOTHIRMAI PRATAPA, J

Date :26.04.2023 PND