Andhra Pradesh High Court - Amravati
Josyula Durga Prasad vs Josyula Nageswara Rao on 14 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH ::
[ 3397
AMARAVATI
]
(Special Original Jurisdiction)
WEDNESDAY ,THE FOURTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
FIRST APPEAL NO: 672 OF 2005
Appeal against the Judgement and decree of the learned SCJ, Narsapur in OS
NO.199/2004 dated 31/08/2005
Between:
1. Josyula Durga Prasad, S/o Siva Bhaskara Kanakachalam R/o H.No.14-13-51,
Narsapur, NPJCJC
2. Josyula Vijaya Bhaskar, S/o Siva Bhaskara Kanakachalam R/o H.No.14-13-
51, Narsapur, NPJCJC Devunithota, Raypeta,
3. Josyula Blatripura Sundarai, D/o Siva Bhaskara Kanakachalam R/o H.No.14-
13-51, Narsapur, NPJCJC Devunithota, Raypeta,
4. Josyula Viswapratap, S/o Siva Bhaskara Kanakachalam R/o H.No.14-13-51,
Narsapur, NPJCJC Devunithota, Raypeta,
...APPELLANT(S)
AND
1. Josyula Nageswara Rao, S/o Siva Bhaskara Kanakachalam Lace Business
R/o Roypet, NPJCJC
2. Authorised Officer SBI Narsapur Br, Narsapur, JPJCJC, W.G.District
3. Pachigolla Sreenivas Rao, S/o Satyanarayana Business R/o Nidadavolu,
Kovvur DMC
4. Pachipulusu Rama Rao, S/o Radhayya Business R/o Rajamundry, R.P.
JCJC.
5. Penumatsa Anuradha, S/o Alluri Ganga Raju Housewife R/o Sikile School
Road, Narsapur, NJCJC
6. Josyula Sarajinamma, W/o Siva Bhaskara Kanakachalam R/o Devunithota
Street, Roypeta, Narsapur, NPJCJCJ
...RESPONDENTS
I.A. NO: 1 OF 2005(ASMP. NO: 2307 OF 2005)
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased To
stay all further proceedings including registration proceedings consequent to
decree and judgement in OS NO.199/2004 on the file of the SCJ, Narsapur dated
31.08.05
Counsel for the Appellant(s):SRI. NARAM NAGESWARA RAO
Counsel for the Respondents: M SRIKANTH REDDY
Counsel for the Respondents: 12107/M SRIKANTH REDDY
The Court made the following:
JUDGMENT:
1. When the matter was listed on the last two occasions i.e., on 05.02.2024 and 12.02.2024, there was no representation on behalf of the appellants and the same was posted today under the caption 'For Dismissal'.
2. Today also, there is no representation on behalf of the appellants, even though the matter is listed under the caption 'For Dismissal'. It seems that the appellants are not inclined to prosecute the appeal. Learned counsel for the respondents alone present.
3. Hence, the appeal 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.14.02.2024 CVD