M. Sambasiva Rao vs M. Vidya Sagar
2024 Latest Caselaw 10298 AP

Andhra Pradesh High Court - Amravati

M. Sambasiva Rao vs M. Vidya Sagar on 14 November, 2024

 APHC010525552006
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3397]
                           (Special Original Jurisdiction)

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

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 474/2006

Between:

M. Sambasiva Rao                                               ...APPELLANT

                                    AND

M Vidya Sagar                                                 ...RESPONDENT

Counsel for the Appellant:

     1. MADHAVA RAO AMBADIPUDI

Counsel for the Respondent:

     1. P PRABHAKAR RAO

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 13.11.2024,

there was no representation on behalf of the appellant and the same was

adjourned to 14.11.2024, under the caption 'For Dismissal'.

2. 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.

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.14.11.2024 CVD