A.Veera Bapuji vs A.Venkata Vasudeva Raodied Per Lr Rr 6 To ...
2024 Latest Caselaw 9725 AP

Andhra Pradesh High Court - Amravati

A.Veera Bapuji vs A.Venkata Vasudeva Raodied Per Lr Rr 6 To ... on 28 October, 2024

 APHC010334042004
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                     [3397]
                            (Special Original Jurisdiction)

             MONDAY ,THE TWENTY EIGHTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                          FIRST APPEAL NO: 3247/2004

Between:

A.veera Bapuji                                                ...APPELLANT

                                       AND

A Venkata Vasudeva Raodied Per Lr Rr 6 To 9 and          ...RESPONDENT(S)
Others

Counsel for the Appellant:

     1. VORUGANTI BHARATHI

Counsel for the Respondent(S):

     1. T BHEEMSEN & T V PRANAI KUMAR

     2. T BHEEMSEN T V PRANAI KUMAR

The Court made the following:

JUDGMENT:

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

17.09.2024 and 25.10.2024, there was no representation on both sides and

the same was adjourned to today, 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

Dt.28.10.2024 CVD