P. Venkata Ramanad Rao vs M. Mastan Rao
2024 Latest Caselaw 10415 AP

Andhra Pradesh High Court - Amravati

P. Venkata Ramanad Rao vs M. Mastan Rao on 18 November, 2024

 APHC010020512003
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                        [3397]
                              (Special Original Jurisdiction)

                 MONDAY ,THE EIGHTEENTH DAY OF NOVEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                      PRESENT

        THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                          KRISHNA RAO

                           FIRST APPEAL NO: 1337/2003

Between:

P. Venkata Ramanad Rao                                           ...APPELLANT

                                        AND

M Mastan Rao and Others                                     ...RESPONDENT(S)

Counsel for the Appellant:

     1. J SESHAGIRI RAO

Counsel for the Respondent(S):

     1. .

     2. SUNKARA RAJENDRA PRASAD

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 15.11.2024,

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

adjourned to 18.11.2024, under the caption 'For Dismissal'.

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

representing on behalf of the respondents is alone present. Though the matter is listed under the caption 'For Dismissal', there is no representation on

behalf of the appellants. 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.18.11.2024 CVD