L.I.C.Housing Finance Ltd.Tirupati vs Avapali Rajanna
2024 Latest Caselaw 7952 AP

Andhra Pradesh High Court - Amravati

L.I.C.Housing Finance Ltd.Tirupati vs Avapali Rajanna on 30 August, 2024

 APHC010537092002
                      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: 16/2002

Between:

L.i.c.housing Finance Ltd.tirupati                        ...APPELLANT

                                      AND

Avapali Rajanna                                        ...RESPONDENT

Counsel for the Appellant:

   1. PODILA HARI PRASAD

Counsel for the Respondent:

   1. K G KRISHNA MURTHY

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