Chanduri Venkata Subrahmanyam vs Kadambari Venkata Rama Seshagiri Rao
2024 Latest Caselaw 7684 AP

Andhra Pradesh High Court - Amravati

Chanduri Venkata Subrahmanyam vs Kadambari Venkata Rama Seshagiri Rao on 23 August, 2024

APHC010395981999
                   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: 2691/1999

Between:

Chanduri Venkata Subrahmanyam and Others            ...APPELLANT(S)

                                 AND

Kadambari Venkata Rama Seshagiri Rao and Others    ...RESPONDENT(S)

Counsel for the Appellant(S):

  1. D PARDHASARADHY

Counsel for the Respondent(S):

  1. N VIDYA

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: 23.08.2024 SRT