Lakkireddy Chenna Reddy vs Sri Ramanama Sankeerthana Sangham
2024 Latest Caselaw 10261 AP

Andhra Pradesh High Court - Amravati

Lakkireddy Chenna Reddy vs Sri Ramanama Sankeerthana Sangham on 13 November, 2024

 APHC010564882004
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                         [3397]
                             (Special Original Jurisdiction)

              WEDNESDAY ,THE THIRTEENTH DAY OF NOVEMBER
                   TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

        THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                          KRISHNA RAO

                         FIRST APPEAL NO: 3701/2004

Between:

Lakkireddy Chenna Reddy                                          ...APPELLANT

                                     AND

Sri Ramanama Sankeerthana Sangham and Others               ...RESPONDENT(S)

Counsel for the Appellant:

     1. M KESAVA RAO

Counsel for the Respondent(S):

     1. HANUMANTHA RAO VELLALACHERVU

     2. C C S SASTRY

     3. .

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing, there is no

representation on both sides even though the matter is listed under the

caption 'For Dismissal'. It seems that the appellant is not inclined to prosecute

the appeal.

2. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

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

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date.13.11.2024 CVD