Chandanaala Krishnavenamma vs M/S. Sri Ramanna Finance Corporation
2024 Latest Caselaw 6913 AP

Andhra Pradesh High Court - Amravati

Chandanaala Krishnavenamma vs M/S. Sri Ramanna Finance Corporation on 8 August, 2024

APHC010291231999
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI               [3397]
                            (Special Original Jurisdiction)

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

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                        FIRST APPEAL NO: 3112/1999

Between:

Chandanaala Krishnavenamma and Others                ...APPELLANT(S)

                                   AND

M/s Sri Ramanna Finance Corporation                   ...RESPONDENT

Counsel for the Appellant(S):

  1. PASAM SRINIVASA REDDY

Counsel for the Respondent:

  1. ERANKI PHANI KUMAR

The Court made the following:
 JUDGMENT:

1. Today, though the matter was listed under the caption "For

Dismissal" there is no representation on either side. It seems that the

appellants are not inclined to prosecute the appeal.

2. Accordingly, the Appeal Suit is dismissed for non-prosecution.

No costs.

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

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 08.08.2024 SRT