Vijaya Bank, Buttaigudem vs Andru Satya Gopala Krishna Varaprasad ...
2024 Latest Caselaw 7150 AP

Andhra Pradesh High Court - Amravati

Vijaya Bank, Buttaigudem vs Andru Satya Gopala Krishna Varaprasad ... on 12 August, 2024

 APHC010213892000
                      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: 749/2000

Between:

Vijaya Bank, Buttaigudem                                  ...APPELLANT

                                    AND

Andru Satya Gopala Krishna Varaprasad Rao and Others ...RESPONDENT(S)

Counsel for the Appellant:

     1. N P SANGAM

Counsel for the Respondent(S):

     1. B ADINARAYANA RAO

The Court made the following:

JUDGMENT:

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

24.07.2024 and 08.08.2024, 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, 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.12.08.2024 CVD