Andhra Pradesh High Court - Amravati
Ch. Subrahmanyam vs M. Yoga Satyanarayana on 22 February, 2024
APHC010079182003
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[ 3397
]
THURSDAY ,THE TWENTY SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA
RAO
FIRST APPEAL NO: 3482 OF 2003
Between:
Ch. Subrahmanyam ...APPELLANT(S)
AND
M Yoga Satyanarayana ...RESPONDENT(S)
Counsel for the Appellant(s):SRI. A RAVINDER REDDY
Counsel for the Respondents: 819/MADHUSUDHAN REDDY PASUNOOR
Counsel for the Respondents: MADHUSUDHAN REDDY PASUNOOR
The Court made the following:
JUDGMENT:
1. When the matter was listed on the last two occasions i.e., on 29.01.2024 and 19.02.2024, there was no representation on either side or the same was posted today under the caption 'For Dismissal'.
2. Today when the matter is called for hearing, there is no representation on either side, 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.22.02.2024 CVD