Valluri Seshagiri vs S. Venkateswara Rao
2024 Latest Caselaw 9729 AP

Andhra Pradesh High Court - Amravati

Valluri Seshagiri vs S. Venkateswara Rao on 28 October, 2024

 APHC010211352004
                     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: 3665/2004

Between:

Valluri Seshagiri                                             ...APPELLANT

                                       AND

S Venkateswara Rao and Others                            ...RESPONDENT(S)

Counsel for the Appellant:

     1. KOWTURU PAVAN KUMAR

Counsel for the Respondent(S):

     1.

The Court made the following:

JUDGMENT:

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

23.09.2024 and 23.10.2024, 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