D.Dasaradharama Mohana Rao vs Julakanti Roopavati Anr
2024 Latest Caselaw 4967 AP

Andhra Pradesh High Court - Amravati

D.Dasaradharama Mohana Rao vs Julakanti Roopavati Anr on 1 July, 2024

APHC010178882001
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

                    MONDAY ,THE FIRST DAY OF JULY
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2170/2001

Between:

D.dasaradharama Mohana Rao                           ...APPELLANT

                                 AND

Julakanti Roopavati Anr                             ...RESPONDENT

Counsel for the Appellant:

   1. K ANANDA RAO

Counsel for the Respondent:

   1. B NAGI REDDY

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 alone 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: 01.07.2024 SRT