Andhra Pradesh High Court - Amravati

Smt.Dantuluri Karuna vs Chintalapti Sitaramaraju on 5 July, 2024

 APHC010451752007
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3397]
                           (Special Original Jurisdiction)

                     FRIDAY ,THE FIFTH DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 639/2007

Between:

Smt.dantuluri Karuna                                            ...APPELLANT

                                      AND

Chintalapti Sitaramaraju and Others                       ...RESPONDENT(S)

Counsel for the Appellant:

     1. B UDAYA BHASKAR

Counsel for the Respondent(S):

     1. V V N NARAYANA RAO

     2. ADVOCATE IN THIS CASE HAS TO BE REGISTERED

     3. T V S PRABHAKARA RAO

The Court made the following:

JUDGMENT:

1. When the matter was listed on the earlier occasions i.e., on 25.06.2024,

29.04.2024, and 01.07.2024, there was no representation on both sides 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 appellant is 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