Smt. Gurram Nagarajamma vs Shaik Mahaboob Basha
2024 Latest Caselaw 10382 AP

Andhra Pradesh High Court - Amravati

Smt. Gurram Nagarajamma vs Shaik Mahaboob Basha on 15 November, 2024

APHC010278112006
                   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: 283/2006

Between:

Smt. Gurram Nagarajamma                               ...APPELLANT

                                  AND

Shaik Mahaboob Basha and Others                   ...RESPONDENT(S)

Counsel for the Appellant:

  1. KRISHNA MURTHY ATTIVILLI

Counsel for the Respondent(S):

  1.

  2. R RADHA KRISHNA REDDY

  3. T V S KUMAR

The Court made the following:
 JUDGMENT:

Today though the matter is listed under the caption "For Dismissal"

there is no representation on behalf of the appellant. Learned counsel for the

respondents is present. It seems that the appellant is not inclined to prosecute

the appeal.

2. Accordingly, the Appeal Suit is dismissed for non-prosecution. No costs.

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

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 15.11.2024 SRT