D.Hymavathi vs Satavahana Coop.House Building ...
2024 Latest Caselaw 10308 AP

Andhra Pradesh High Court - Amravati

D.Hymavathi vs Satavahana Coop.House Building ... on 14 November, 2024

 APHC010428352003
                    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: 1871/2003

Between:

D.hymavathi and Others                                   ...APPELLANT(S)

                                    AND

Satavahana Coop House Building Society Limited and     ...RESPONDENT(S)
Others

Counsel for the Appellant(S):

     1. VIJAYA BHASKAR MOOLA

Counsel for the Respondent(S):

     1. C N MOORTY

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 12.11.2024,

there was no representation on both sides and the matter 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 appellants are 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