B. Chandrasekhar Chetty, vs Entral Bank Of India, Chittoor
2024 Latest Caselaw 10038 AP

Andhra Pradesh High Court - Amravati

B. Chandrasekhar Chetty, vs Entral Bank Of India, Chittoor on 7 November, 2024

APHC010024432003
                   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: 1278/2003

Between:

B. Chandrasekhar Chetty,                             ...APPELLANT

                                  AND

Entral Bank Of India Chittoor                       ...RESPONDENT

Counsel for the Appellant:

   1. CH RAMESH BABU

Counsel for the Respondent:

   1. SATYANARAYANA DHARA

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. 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