Mandela Chitti Babu vs Sri Ithi Rambabu
2024 Latest Caselaw 1947 AP

Andhra Pradesh High Court - Amravati

Mandela Chitti Babu vs Sri Ithi Rambabu on 1 March, 2024

APHC010456902008 IN THE HIGH COURT OF ANDHRA PRADESH ::
                                 AMARAVATI
                        (Special Original Jurisdiction)
                                                                  [3
                           FRIDAY ,THE FIRST DAY OF MARCH
                          TWO THOUSAND AND TWENTY FOUR
                                PRESENT

 THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISH
                            RAO

                      FIRST APPEAL NO: 333 OF 2008

Between:
Mandela Chitti Babu                                     ...APPELLAN
                                  AND
SRI ITHI RAMBABU AND OTHERS                           ...RESPONDEN


Counsel for the Appellant(s):SRI. S V INDIRA

Counsel for the Appellant(s):SRI. 7066/S V INDIRA

Counsel for the Respondents: E VENKATA REDDY

Counsel for the Respondents: 7057/E VENKATA REDDY

The Court made the following:


JUDGMENT:

1. Today when the matter is taken up for hearing, there i

representation on either side though the matter is listed under

caption "For Dismissal". It seems that the appellant is not incline

prosecute the appeal.

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

costs.

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

closed.

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