S.Sankaradiah vs S. Rudrappa
2024 Latest Caselaw 7366 AP

Andhra Pradesh High Court - Amravati

S.Sankaradiah vs S. Rudrappa on 19 August, 2024

APHC010186452003
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

               MONDAY ,THE NINETEENTH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2601/2003

Between:

S.sankaradiah and Others                           ...APPELLANT(S)

                                 AND

S Rudrappa                                          ...RESPONDENT

Counsel for the Appellant(S):

  1. A RAMA SUBBAIAH

Counsel for the Respondent:

  1. C V RAJEEVA REDDY

The Court made the following:
 JUDGMENT:

1. Today when the matter is listed under the caption "For

Dismissal", learned counsel for the appellants has represented that

though he addressed a letters to the appellants, the said notices were

returned with an endorsement "Incomplete Address" and he further

fairly conceded that though he had made efforts to contact the

appellants, his party is not in touch with him and requested to record

the same and close the appeal. The representation made by the

learned counsel for the appellants has been recorded.

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: 19.08.2024 SRT