M. Venkateswara Rao vs K. Bala Venkata Ramesh
2024 Latest Caselaw 10263 AP

Andhra Pradesh High Court - Amravati

M. Venkateswara Rao vs K. Bala Venkata Ramesh on 13 November, 2024

 APHC010065592004
                    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: 2624/2004

Between:

M. Venkateswara Rao                                            ...APPELLANT

                                      AND

K Bala Venkata Ramesh                                        ...RESPONDENT

Counsel for the Appellant:

     1. G KRISHNA MURTHY

Counsel for the Respondent:

     1. TURAGA SAI SURYA

The Court made the following:

JUDGMENT:

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

appellant has represented that, though he made a correspondence to his

client, but he is not in touch with him and further represented that, he is not

evincing any interest to prosecute the appeal. The same is recorded.

2. Though the matter is listed under the caption 'For Dismissal', the

appellant is not inclined to prosecute the appeal.

3. 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