Yasam Sangappa vs Yadaki Gandla Sivaiah
2024 Latest Caselaw 7143 AP

Andhra Pradesh High Court - Amravati

Yasam Sangappa vs Yadaki Gandla Sivaiah on 12 August, 2024

 APHC010642921997
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                   [3397]
                             (Special Original Jurisdiction)

                    MONDAY ,THE TWELFTH DAY OF AUGUST
                      TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                         FIRST APPEAL NO: 610/2002

Between:

Yasam Sangappa                                             ...APPELLANT

                                    AND

Yadaki Gandla Sivaiah                                    ...RESPONDENT

Counsel for the Appellant:

     1. B D MAHESWARA REDDY

Counsel for the Respondent:

     1.

The Court made the following:

JUDGMENT:

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

29.07.2024 and 07.08.2024, there was no representation on behalf of the

appellants and the matter was posted to 12.08.2024, under the caption 'For

Dismissal'.

2. Today when the matter is taken up for hearing, there is no

representation on either side, even though the matter is listed under the caption 'For Dismissal'. It seems that the appellants are 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.12.08.2024 CVD