Vemareddy Prabhakar Reddy vs Adduru Dasaratharami Reddy
2024 Latest Caselaw 4862 AP

Andhra Pradesh High Court - Amravati

Vemareddy Prabhakar Reddy vs Adduru Dasaratharami Reddy on 27 June, 2024

 APHC010730182001
                      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: 967/2004

Between:

Vemareddy Prabhakar Reddy                                          ...APPELLANT

                                        AND

Adduru Dasaratharami Reddy                                       ...RESPONDENT

Counsel for the Appellant:

     1. M P CHANDRAMOULI

Counsel for the Respondent:

     1.

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