M. Subramanyam, vs M. Rajendra Prasad
2024 Latest Caselaw 6958 AP

Andhra Pradesh High Court - Amravati

M. Subramanyam, vs M. Rajendra Prasad on 9 August, 2024

 APHC010109601999
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3397]
                           (Special Original Jurisdiction)

                    FRIDAY ,THE NINTH DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 2959/1999

Between:

M. Subramanyam,                                              ...APPELLANT

                                   AND

M Rajendra Prasad and Others                            ...RESPONDENT(S)

Counsel for the Appellant:

     1. M DORAI RAJ

Counsel for the Respondent(S):

     1. V ESWARAIAH CHOWDARY

     2. P JAGADISH CHANDRA PRASAD

     3. J UGRANARASIMHA

     4. NAGESWARA RAO V

The Court made the following:

JUDGMENT:

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

19.07.2024 and 07.08.2024, there was no representation on behalf of the

appellant and the matter was adjourned to 09.08.2024, under the caption 'For

Dismissal'.

2. Today when the matter is taken up 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.09.08.2024 CVD