Kathenedi Radha Krishna vs Sankuratri Uttama Rao
2024 Latest Caselaw 6854 AP

Andhra Pradesh High Court - Amravati

Kathenedi Radha Krishna vs Sankuratri Uttama Rao on 7 August, 2024

 APHC010408282002
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                            [3397]
                           (Special Original Jurisdiction)

                WEDNESDAY ,THE SEVENTH DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 2157/2002

Between:

Kathenedi Radha Krishna                                          ...APPELLANT

                                     AND

Sankuratri Uttama Rao                                         ...RESPONDENT

Counsel for the Appellant:

     1. THAKUR SINGH

Counsel for the Respondent:

     1. K SESHARAJYAM

The Court made the following:

JUDGMENT:

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

29.07.2024 and 30.08.2024, there was no representation on both sides and

the matter was posted to 07.08.2024, under the caption 'For Dismissal'.

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

representing on behalf of the respondent 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.07.08.2024 CVD