Andhra Pradesh High Court - Amravati

Dogiparthi Venkata Ramana vs Mahankali Subba Rao on 3 July, 2024

APHC010115682000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI               [3397]
                           (Special Original Jurisdiction)

                   WEDNESDAY ,THE THIRD DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                       FIRST APPEAL NO: 2505/2000

Between:

Dogiparthi Venkata Ramana                             ...APPELLANT

                                  AND

Mahankali Subba Rao                                  ...RESPONDENT

Counsel for the Appellant:

  1. ELEVATED AS JUDGE

Counsel for the Respondent:

  1. N (P) ANJANA DEVI SATYANARAYANA

The Court made the following:
 JUDGMENT:

1. Today, though the matter was listed under the caption "For

Dismissal" there is no representation on behalf 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: 03.07.2024 SRT