Bethireddi Seshaia vs K. Lakshmi
2024 Latest Caselaw 7673 AP

Andhra Pradesh High Court - Amravati

Bethireddi Seshaia vs K. Lakshmi on 23 August, 2024

 APHC010065602000
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3397]
                            (Special Original Jurisdiction)

                FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 2099/2000

Between:

Bethireddi Seshaia                                            ...APPELLANT

                                    AND

K Lakshmi and Others                                     ...RESPONDENT(S)

Counsel for the Appellant:

     1. P SRIDHAR REDDY

Counsel for the Respondent(S):

     1. M V S SURESH KUMAR

The Court made the following:

JUDGMENT:

1. Leaned counsel appearing for both sides is present.

2. Today when the matter is taken up for hearing, learned counsel for the

appellant represented through virtual hearing that when he has sent a notice

to the sole appellant through RPAD, the same was returned with a postal

endorsement as "no such addressee" and he further represented that

necessary orders may be passed.

3. Considering the representation made by the learned counsel for the

appellant, I am of the considered view that the appellant is not inclined to

prosecute the appeal.

4. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

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

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.23.08.2024 CVD