N. Kannayya Naidu vs Asta Mahalakshmi Chit Funds,
2024 Latest Caselaw 7148 AP

Andhra Pradesh High Court - Amravati

N. Kannayya Naidu vs Asta Mahalakshmi Chit Funds, on 12 August, 2024

 APHC010409142001
                      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: 1224/2001

Between:

N. Kannayya Naidu                                                ...APPELLANT

                                     AND

Asta Mahalakshmi Chit Funds                                   ...RESPONDENT

Counsel for the Appellant:

     1. M CHANDRASEKHAR REDDY

Counsel for the Respondent:

     1. VENKATESWARA RAO GUDAPATI

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 08.08.2024,

there was no representation on both sides and the matter was posted to

12.08.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up 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.12.08.2024 CVD