P.Muniramaiah vs Kudamala Balaiah
2024 Latest Caselaw 4706 AP

Andhra Pradesh High Court - Amravati

P.Muniramaiah vs Kudamala Balaiah on 24 June, 2024

 APHC010180462000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3397]
                           (Special Original Jurisdiction)

               MONDAY ,THE TWENTY FOURTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                         FIRST APPEAL NO: 5/2000

Between:

P.muniramaiah                                                ...APPELLANT

                                      AND

Kudamala Balaiah                                          ...RESPONDENT

Counsel for the Appellant:

     1. NANDIGAM KRISHNA RAO

Counsel for the Respondent:

     1. V SUDHAKAR REDDY

The Court made the following:

JUDGMENT:

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

representation on behalf of the appellant, even though the matter is listed

under the caption 'For Dismissal'. Sri V. Sudhakar Reddy, learned counsel

representing on behalf of the respondent is alone present. It seems that the

appellant is not inclined to prosecute the appeal.

2. 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.24.06.2024 CVD