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M. Rammohan Rao & 2 Ors And Others vs Y Lakshmirajyam
2024 Latest Caselaw 5175 AP

Citation : 2024 Latest Caselaw 5175 AP
Judgement Date : 5 July, 2024

Andhra Pradesh High Court - Amravati

M. Rammohan Rao & 2 Ors And Others vs Y Lakshmirajyam on 5 July, 2024

 APHC010172222003
                    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: 226/2003

Between:

M. Rammohan Rao & 2 Ors and Others                       ...APPELLANT(S)

                                      AND

Y Lakshmirajyam                                           ...RESPONDENT

Counsel for the Appellant(S):

     1. Y VIVEKANANDA SWAMY

Counsel for the Respondent:

     1. A K KISHORE REDDY

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 03.07.2024,

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 both sides, 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.05.07.2024 CVD

 
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