K.Naga Rama Koteswara Rao vs Ch.Venkata Koteswara Rao
2024 Latest Caselaw 10380 AP

Andhra Pradesh High Court - Amravati

K.Naga Rama Koteswara Rao vs Ch.Venkata Koteswara Rao on 15 November, 2024

APHC010391642008
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

               FRIDAY ,THE FIFTEENTH DAY OF NOVEMBER
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 337/2008

Between:

K.naga Rama Koteswara Rao                            ...APPELLANT

                                 AND

Ch Venkata Koteswara Rao                            ...RESPONDENT

Counsel for the Appellant:

  1. SINGAM SRINIVASA RAO

Counsel for the Respondent:

  1. K SESHARAJYAM

The Court made the following:
          HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO

                        Appeal Suit No.337 of 2008
Judgment:

      It was represented by the learned counsel for the appellant, Sri Singam
Srinivasa Rao, through virtual mode that the parties are not inclined to
prosecute the case and the matter has been settled outside the Court and
appeal may be dismissed by recording the same. The same is recorded.

      2. Therefore, the appeal is dismissed as infructuous. There shall be no
order as to costs.

      As a sequel, miscellaneous petitions, if any, pending in the Appeal shall
stand closed.
                                             __________________________
                                             V. GOPALA KRISHNA RAO, J.

DT.15.11.2024. PGR HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO

Dt.15.11.2024. (PGR)