Ravi Vijaya Lakshmi vs Chapalamadugu Sri Kanya
2024 Latest Caselaw 9879 AP

Andhra Pradesh High Court - Amravati

Ravi Vijaya Lakshmi vs Chapalamadugu Sri Kanya on 4 November, 2024

APHC010487632023
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                [3397]
                            (Special Original Jurisdiction)

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

                                PRESENT

       THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                         KRISHNA RAO

                        SECOND APPEAL NO: 511/2023

Between:

Ravi Vijaya Lakshmi                                      ...APPELLANT

                                   AND

Chapalamadugu Sri Kanya and Others                   ...RESPONDENT(S)

Counsel for the Appellant:

  1. NAGESWARA RAO BAIPUDI

Counsel for the Respondent(S):

  1.

The Court made the following:
 JUDGMENT:

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

there is no representation on behalf of the appellant. It seems that the

appellant is not inclined to prosecute the appeal.

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

costs.

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

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 04.11.2024 SRT