Darla Subba Rao vs Singamsetti Brahmeswari
2024 Latest Caselaw 7515 AP

Andhra Pradesh High Court - Amravati

Darla Subba Rao vs Singamsetti Brahmeswari on 21 August, 2024

APHC010539222001
                   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: 2042/2001

Between:

Darla Subba Rao                                        ...APPELLANT

                                 AND

Singamsetti Brahmeswari and Others                 ...RESPONDENT(S)

Counsel for the Appellant:

  1. SIDDARTH C B

Counsel for the Respondent(S):

  1. BUJJIBABU DAVULURI

The Court made the following:
 JUDGMENT:

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

Dismissal" there is no representation on behalf of the appellant.

Learned counsel for the respondents is present. 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