U. Guravaiah vs M. Narayana
2024 Latest Caselaw 10034 AP

Andhra Pradesh High Court - Amravati

U. Guravaiah vs M. Narayana on 7 November, 2024

APHC010268522004
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

              THURSDAY ,THE SEVENTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2422/2004

Between:

U. Guravaiah                                         ...APPELLANT

                                 AND

M Narayana                                          ...RESPONDENT

Counsel for the Appellant:

  1. VENUGOPALA RAO PASNOORU

Counsel for the Respondent:

  1. LAKSHMI D S

The Court made the following:
 JUDGMENT:

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 is present through virtual hearing. It seems that the appellant is

not inclined to prosecute the appeal.

2. 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: 07.11.2024 SRT