The Vizianagaram District ... vs Smt.S.Satyavathi
2024 Latest Caselaw 7371 AP

Andhra Pradesh High Court - Amravati

The Vizianagaram District ... vs Smt.S.Satyavathi on 19 August, 2024

APHC010321842024
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                              [3487]
                              (Special Original Jurisdiction)

              MONDAY, THE NINETEENTH DAY OF AUGUST
                 TWO THOUSAND AND TWENTY FOUR
                                      PRESENT
             THE HONOURABLE SRI JUSTICE G.NARENDAR
        THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
                           WRIT APPEAL NO: 700/2024
       Between:
       The Vizianagaram District Co.operative Central        ...APPELLANT
       Bank Ltd.,
                                       AND
       Smt S Satyavathi and Others                       ...RESPONDENT(S)

Counsel for the Appellant:

1.V UMA DEVI Counsel for the Respondent(S):

1.BOBBA VIJAYALAKSHMI

2.GP FOR SERVICES II The Court made the following judgment:

G.NARENDAR,J:

Matter is called. Sri Y.Venkat, learned counsel,

representing the learned counsel for appellant, submits that the

appellant's counsel is not available. The representation cannot

be accepted. Hence, this appeal is dismissed for

non-prosecution. No costs.

As a sequel, interlocutory applications pending, if any, in

this case shall stand closed.

_______________ G.NARENDAR, J

__________________________________ KIRANMAYEE MANDAVA, J SS