B.Venkateswara Sarma vs D.Chinna Brahmaiah
2024 Latest Caselaw 9400 AP

Citation : 2024 Latest Caselaw 9400 AP
Judgement Date : 16 October, 2024

Andhra Pradesh High Court - Amravati

B.Venkateswara Sarma vs D.Chinna Brahmaiah on 16 October, 2024

 APHC010426602003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                           [3397]
                           (Special Original Jurisdiction)

              WEDNESDAY, THE SIXTEENTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        APPEAL SUIT NO: 1596/2003

Between:

B.Venkateswara Sarma                                             ...APPELLANT

                                     AND

D Chinna Brahmaiah                                            ...RESPONDENT

Counsel for the Appellant:

     1. ADDEPALLI SURYANARAYANA

Counsel for the Respondent:

     1. S SYAMSUNDER RAO

The Court made the following:
JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 14.10.2024,

there was no representation for the appellant and the matter was posted to

16.10.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, there is no

representation for the appellant, even though the matter is listed under the

caption 'For Dismissal'. It seems that the appellant is not inclined to prosecute

the case.

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