Venka Rajulu vs Seemusuru Kamaraju
2024 Latest Caselaw 7184 AP

Andhra Pradesh High Court - Amravati

Venka Rajulu vs Seemusuru Kamaraju on 13 August, 2024

 APHC010889871999
                    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: 2169/2002

Between:

Venka Rajulu                                                 ...APPELLANT

                                   AND

Seemusuru Kamaraju                                         ...RESPONDENT

Counsel for the Appellant:

     1. A SURENDER REDDY

Counsel for the Respondent:

     1.

The Court made the following:

JUDGMENT:

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

29.07.2024 and 08.08.2024, there was no representation on behalf of the

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

Dismissal'.

2. Today when the matter is taken up for hearing, there is no

representation on behalf of the appellant, 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.13.08.2024 CVD