Gulla Ramaswamy Surya Prakash Rao vs U. Kamala Devi
2024 Latest Caselaw 4864 AP

Andhra Pradesh High Court - Amravati

Gulla Ramaswamy Surya Prakash Rao vs U. Kamala Devi on 27 June, 2024

 APHC010396852000
                      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: 1091/2000

Between:

Gulla Ramaswamy @ Surya Prakash Rao and Others                 ...APPELLANT(S)

                                        AND

U Kamala Devi and Others                                     ...RESPONDENT(S)

Counsel for the Appellant(S):

     1. D L KIRAN PRAKASH

Counsel for the Respondent(S):

     1.

The Court made the following:

JUDGMENT:

1. When the matter was listed on the earlier occasions i.e., on 22.04.2024,

29.04.2024 and 25.06.2024, there was no representation on behalf of the

appellants and the same was posted today, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, learned counsel

representing on behalf of the respondent is alone present. Though the matter

is listed under the caption 'For Dismissal', there is no representation on behalf of the appellants. 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.27.06.2024 CVD