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Y. Narasimha Reddy vs Y. Anjina Reddy
2024 Latest Caselaw 9636 AP

Citation : 2024 Latest Caselaw 9636 AP
Judgement Date : 24 October, 2024

Andhra Pradesh High Court - Amravati

Y. Narasimha Reddy vs Y. Anjina Reddy on 24 October, 2024

APHC010143432004
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

          THURSDAY ,THE TWENTY FOURTH DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2093/2004

Between:

Y. Narasimha Reddy and Others                       ...APPELLANT(S)

                                 AND

Y Anjina Reddy and Others                          ...RESPONDENT(S)

Counsel for the Appellant(S):

  1. R V SUBBA RAO

Counsel for the Respondent(S):

  1. K S GOPALA KRISHNAN

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. Learned counsel for the

respondents is present through virtual hearing. 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: 24.10.2024 SRT

 
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