Hdfc Bank Limited, vs D. Ranga Swamy
2024 Latest Caselaw 10490 AP

Andhra Pradesh High Court - Amravati

Hdfc Bank Limited, vs D. Ranga Swamy on 19 November, 2024

 APHC010321382006
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3397]
                            (Special Original Jurisdiction)

              TUESDAY ,THE NINETEENTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                        FIRST APPEAL NO: 503/2006

Between:

Hdfc Bank Limited,                                            ...APPELLANT

                                    AND

D Ranga Swamy and Others                                 ...RESPONDENT(S)

Counsel for the Appellant:

     1. J LOKESH REDDY

Counsel for the Respondent(S):

     1. K JANAKIRAMI REDDY

     2.

     3. U SUMAN

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last two occasions i.e., on

22.10.2024 and 14.11.2024, there was no representation on both sides and

the matter was adjourned to 19.11.2024, 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.19.11.2024 CVD