Vemareddi Vishnu vs Adduru Dasadarami Reddy
2024 Latest Caselaw 4860 AP

Andhra Pradesh High Court - Amravati

Vemareddi Vishnu vs Adduru Dasadarami Reddy on 27 June, 2024

 APHC010730372001
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3397]
                           (Special Original Jurisdiction)

             THURSDAY ,THE TWENTY SEVENTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                           FIRST APPEAL NO: 671/2002

Between:

Vemareddi Vishnu                                                ...APPELLANT

                                     AND

Adduru Dasadarami Reddy                                        ...RESPONDENT

Counsel for the Appellant:

     1. M P CHANDRAMOULI

Counsel for the Respondent:

     1. P V MAHESH

The Court made the following:

JUDGMENT:

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

20.02.2024, 10.05.2024, 18.06.2024 and 25.06.2024, 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

Dt.27.06.2024 CVD