Neeruvayi Ankamma vs Neeruvayi Ravichandrudu
2024 Latest Caselaw 7179 AP

Andhra Pradesh High Court - Amravati

Neeruvayi Ankamma vs Neeruvayi Ravichandrudu on 13 August, 2024

 APHC010295762002
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3397]
                           (Special Original Jurisdiction)

                TUESDAY ,THE THIRTEENTH DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 1960/2002

Between:

Neeruvayi Ankamma                                            ...APPELLANT

                                    AND

Neeruvayi Ravichandrudu and Others                      ...RESPONDENT(S)

Counsel for the Appellant:

     1. PRABHAKAR RAICHUR

Counsel for the Respondent(S):

     1. P GANGA RAMI REDDY

The Court made the following:

JUDGMENT:

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

29.07.2024 and 09.08.2024, there was no representation on behalf of the

appellant and the matter was posted to 13.08.2024, under the caption 'For

Dismissal'.

2. Today when the matter is taken up for hearing, Sri P. Ganga Rami

Reddy, learned counsel representing on behalf of the respondent Nos.1 to 5 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.13.08.2024 CVD