Boyi Sree Devi vs Boyi Appala Narasamma
2024 Latest Caselaw 4707 AP

Andhra Pradesh High Court - Amravati

Boyi Sree Devi vs Boyi Appala Narasamma on 24 June, 2024

 APHC010285112003
                      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: 666/2003

Between:

Boyi Sree Devi                                                  ...APPELLANT

                                     AND

Boyi Appala Narasamma and Others                          ...RESPONDENT(S)

Counsel for the Appellant:

     1. M C ACHARYULU

Counsel for the Respondent(S):

     1. A V S LAXMI

The Court made the following:

JUDGMENT:

1. When the matter was listed on the earlier occasions i.e., on 06.03.2024,

07.05.2024 and 21.06.2024, there was no representation on either side 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

Dt.24.06.2024 CVD