Rallapalli Venkata Lakshmana Swamy vs Maddala Visweswara Rao
2024 Latest Caselaw 7242 AP

Andhra Pradesh High Court - Amravati

Rallapalli Venkata Lakshmana Swamy vs Maddala Visweswara Rao on 14 August, 2024

APHC010560132003
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

            WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 368/2003

Between:

Rallapalli Venkata Lakshmana Swamy and Others      ...APPELLANT(S)

                                 AND

Maddala Visweswara Rao                              ...RESPONDENT

Counsel for the Appellant(S):

  1. V V VARADA RAJULU

Counsel for the Respondent:

  1. A V KONDAIAH

The Court made the following:
 JUDGMENT:

1. Today, though the matter was listed under the caption "For

Dismissal" there is no representation on either side. It seems that the

appellants are not inclined to prosecute the appeal.

2. Accordingly, the Appeal Suit is dismissed for non-prosecution.

No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 14.08.2024 SRT