N.S. Kesavulu Naidu vs M/S. Chamundeswari Financiers Regd.
2024 Latest Caselaw 7145 AP

Andhra Pradesh High Court - Amravati

N.S. Kesavulu Naidu vs M/S. Chamundeswari Financiers Regd. on 12 August, 2024

 APHC010295402002
                      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: 1969/2002

Between:

N.s. Kesavulu Naidu                                            ...APPELLANT

                                      AND

M/s Chamundeswari Financiers Regd and Others               ...RESPONDENT(S)

Counsel for the Appellant:

     1. MARRI VENKATA RAMANA

Counsel for the Respondent(S):

     1.

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 07.08.2024,

there was no representation on behalf of the appellant 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 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.12.08.2024 CVD