S.Venkateswara Rao vs G.Nsarasimha Murthy
2024 Latest Caselaw 9972 AP

Andhra Pradesh High Court - Amravati

S.Venkateswara Rao vs G.Nsarasimha Murthy on 6 November, 2024

APHC010305252004
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

               WEDNESDAY ,THE SIXTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 3698/2004

Between:

S.venkateswara Rao and Others                      ...APPELLANT(S)

                                 AND

G Nsarasimha Murthy                                 ...RESPONDENT

Counsel for the Appellant(S):

  1. A V S LAXMI

Counsel for the Respondent:

  1. V HARI HARAN

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 appellants. It seems that the

appellants are 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: 06.11.2024 SRT