S.Lakshmana Rao vs Sri.B.Appala Naidu
2024 Latest Caselaw 1930 AP

Andhra Pradesh High Court - Amravati

S.Lakshmana Rao vs Sri.B.Appala Naidu on 1 March, 2024

 APHC010544402003
                    IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                                    (Special Original Jurisdiction)
                                                                                     [ 3397 ]
                             FRIDAY ,THE FIRST DAY OF MARCH
                            TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

                          FIRST APPEAL NO: 3423 OF 2003

Between:
S.Lakshmana Rao                                                        ...APPELLANT(S)
                                           AND
SRI B APPALA NAIDU AND OTHERS                                         ...RESPONDENT(S)

Counsel for the Appellant(s):SRI. ELEVATED AS JUDGE

Counsel for the Appellant(s):SRI. SREEKANTH REDDY AMBATI

Counsel for the Respondents:

The Court made the following:
JUDGMENT:

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

appellant represented that the sole respondent died and he further represented that

necessary orders may be passed. The representation made by the learned counsel

for the appellant is recorded.

2. In view of the above representation, since the appellant is not getting ready

to prosecute the appeal, the appeal is dismissed for default. 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.01.03.2024 CVD