Kallam Venkatasubbamma vs Kallam Siva Reddy
2024 Latest Caselaw 7508 AP

Andhra Pradesh High Court - Amravati

Kallam Venkatasubbamma vs Kallam Siva Reddy on 21 August, 2024

APHC010034322002
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

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

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2032/2002

Between:

Kallam Venkatasubbamma                               ...APPELLANT

                                 AND

Kallam Siva Reddy                                   ...RESPONDENT

Counsel for the Appellant:

  1. P A KAMALESWARI

Counsel for the Respondent:

  1. K VENKATA REDDY

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

appellant is 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: 21.08.2024 SRT