T.Koteswaramma, Gunturanr vs T.Subba Reddy, Guntur.11 Ors
2024 Latest Caselaw 7850 AP

Andhra Pradesh High Court - Amravati

T.Koteswaramma, Gunturanr vs T.Subba Reddy, Guntur.11 Ors on 29 August, 2024

                                                                                [3

           IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               THURSDAY ,THE TWENTY NINETH DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                      PRESENT

 THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA R

                         FIRST APPEAL NO: 1233 OF 1999

Between:
   1. T.KOTESWARAMMA, GUNTUR&ANR, -

                                                                     ...APPELLA
                                  AND
     1. T.SUBBA REDDY, GUNTUR.&11 ORS, -

                                                                     ...RESPOND

I.A. NO: 1 OF 1999(CMP. NO: 12296 OF 1999)

       Petition under Section 151 CPC praying that in the circumstances stat
the affidavit filed in support of the petition, the High Court may be pleased to gr
temporary injunction restraining the respondents 2 to 8 from in anyway alie
encumber, charge the Items 3 to 8 of the plaint schedule propertie
O.S.No.339/1989 on the file of the Court of the Prl. Senior Civil J
Narasaraopet, pending disposal of the above appeal

Counsel for the Appellant(s):SRI. G SRIRAMA RAO

Counsel for the Appellant(s):SRI. B CHINNAPA REDDY

Counsel for the Respondents: MOVVA CHANDRASHEKAR RAO

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 28.08.2024,

was no representation on both sides and the matter was posted to 29.08.2

under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, there is no represen

on either side, even though the matter is listed under the caption 'For Dismi

It seems that the appellants are not inclined to prosecute the appeal.

___________________________ JUSTICE V.GOPALA KRISHNA

Dt.29.08.2024 CVD