Thimmapuram Thyagarajulu vs Smt. P. Lalitamma
2024 Latest Caselaw 4915 AP

Andhra Pradesh High Court - Amravati

Thimmapuram Thyagarajulu vs Smt. P. Lalitamma on 28 June, 2024

APHC010331382000
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

             WEDNESDAY ,THE TWENTY SIXTH DAY OF JUNE
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 1187/2000

Between:

Thimmapuram Thyagarajulu                               ...APPELLANT

                                 AND

Smt P Lalitamma and Others                         ...RESPONDENT(S)

Counsel for the Appellant:

  1. SRINIVASA RAO DUGGARAJU

Counsel for the Respondent(S):

  1. O MANOHER REDDY

The Court made the following:
 JUDGMENT:

1. When the matter is listed on 22.04.2024, 30.04.2024,

07.05.2024 and 21.06.2024, there was no representation on behalf of

the appellant. Learned counsel for the respondent alone is present and

the matter was posted to 28.06.2024, under the caption "For

Dismissal".

2. Today, though the matter was listed under the caption "For

Dismissal" there is no representation on behalf of the appellant.

Learned counsel for the respondents alone is present. It seems that

the appellant is not inclined to prosecute the appeal.

3. Accordingly, the Appeal Suit is dismissed for non-prosecution.

No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 28.06.2024 SRT