Abdul Salamdied Per Lr Appellants 3 To 10 vs Pakeerabad Babu Rao
2024 Latest Caselaw 5124 AP

Andhra Pradesh High Court - Amravati

Abdul Salamdied Per Lr Appellants 3 To 10 vs Pakeerabad Babu Rao on 4 July, 2024

 APHC010034332006
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                           [3397]
                             (Special Original Jurisdiction)

                    THURSDAY ,THE FOURTH DAY OF JULY
                     TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                           FIRST APPEAL NO: 88/2006

Between:

Abdul Salam(died) Per Lr Appellants 3 To 10 and Others         ...APPELLANT(S)

                                        AND

Pakeerabad Babu Rao and Others                               ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. M BASITH ALI YAVAR

Counsel for the Respondent(S):

     1.

The Court made the following:

JUDGMENT:

1. When the matter was listed on the earlier occasions i.e., on 29.04.2024,

26.06.2024 and 02.07.2024, there was no representation on behalf of the

appellants and the same was posted today, under the caption 'For Dismissal'.

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

representation on either side, even though the matter is listed under the caption 'For Dismissal'. It seems that the appellants are not inclined to

prosecute the appeal.

3. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.04.07.2024 CVD