Shaik Mohammed Gouse Piduguralla ... vs L.I.C.Of India Machilipatnam
2024 Latest Caselaw 7951 AP

Andhra Pradesh High Court - Amravati

Shaik Mohammed Gouse Piduguralla ... vs L.I.C.Of India Machilipatnam on 30 August, 2024

APHC010186282001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                [3397]
                            (Special Original Jurisdiction)

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

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                        FIRST APPEAL NO: 1975/2001

Between:

Shaik Mohammed Gouse Piduguralla Guntur                  ...APPELLANT

                                   AND

L I C Of India Machilipatnam                          ...RESPONDENT

Counsel for the Appellant:

   1. GADE VENKATESWARA RAO

Counsel for the Respondent:

   1. Y MAHA LAKSHMI

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: 30.08.2024 SRT