Killi Krishna vs Kadini Devudamma
2024 Latest Caselaw 7183 AP

Andhra Pradesh High Court - Amravati

Killi Krishna vs Kadini Devudamma on 13 August, 2024

 APHC010301352000
                    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: 2964/2000

Between:

Killi Krishna                                                    ...APPELLANT

                                     AND

Kadini Devudamma                                              ...RESPONDENT

Counsel for the Appellant:

     1. G VASANTHA RAYUDU

Counsel for the Respondent:

     1. G RAMA GOPAL

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 09.08.2024,

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

13.08.2024, 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.13.08.2024 CVD