T. Parthasarathy vs Smt. Jabu Munemma
2024 Latest Caselaw 9728 AP

Andhra Pradesh High Court - Amravati

T. Parthasarathy vs Smt. Jabu Munemma on 28 October, 2024

 APHC010300192002
                    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: 173/2002

Between:

T. Parthasarathy                                                 ...APPELLANT

                                     AND

Smt Jabu Munemma and Others                                ...RESPONDENT(S)

Counsel for the Appellant:

     1. P JAGADISH CHANDRA PRASAD

Counsel for the Respondent(S):

     1. K A NARASIMHAM

     2. M N SRINIVASAN

The Court made the following:

JUDGMENT:

1. 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.

2. 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