P. Kameswaramma vs K. Varada Reddy
2024 Latest Caselaw 6612 AP

Andhra Pradesh High Court - Amravati

P. Kameswaramma vs K. Varada Reddy on 1 August, 2024

 APHC010145182001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3397]
                            (Special Original Jurisdiction)

                    THURSDAY ,THE FIRST DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 2015/2001

Between:

P. Kameswaramma                                              ...APPELLANT

                                    AND

K Varada Reddy and Others                               ...RESPONDENT(S)

Counsel for the Appellant:

     1. A BALA BARATHI

Counsel for the Respondent(S):

     1. M V S SURESH KUMAR

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last two occasions i.e., on

22.07.2024 and 31.07.2024, there was no representation on behalf of the

appellant and the matter was posted to 01.08.2024, under the caption 'For

Dismissal'.

2. Today when the matter is called for hearing, learned counsel

representing on behalf of the respondents is alone present. Though the matter is listed under the caption 'For Dismissal', there is no representation on behalf

of the appellant. It seems that the appellant is not inclined to prosecute the

appeal.

3. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.01.08.2024 CVD