R. Lalithamma vs R. Samrajyam
2024 Latest Caselaw 8973 AP

Andhra Pradesh High Court - Amravati

R. Lalithamma vs R. Samrajyam on 26 September, 2024

APHC010533522003
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

          THURSDAY ,THE TWENTY SIXTH DAY OF SEPTEMBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 1514/2003

Between:

R. Lalithamma and Others                            ...APPELLANT(S)

                                 AND

R Samrajyam and Others                             ...RESPONDENT(S)

Counsel for the Appellant(S):

  1. KOWTURU VINAYA KUMAR

Counsel for the Respondent(S):

  1. NANDIGAM KRISHNA RAO

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. 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: 26.09.2024 SRT