M/S. Sri City Private Limited vs K. Venkata Subramanayam Reddy
2021 Latest Caselaw 733 AP

        IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

      HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                &
              HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                       I.A.Nos.1, 2 & 3 of 2018
                                in/and
                     WRIT APPEAL No.1601 of 2018

                      (Through Video Conferencing)

M/s. Sri City Private Limited, rep. by its
Director Mr. P. Mukund Reddy, S/o.P.C. Ranga Reddy,
aged about 50 years, Occ: Director of Sri City (P) Ltd.,
O/o.85, Kutchery Road, Mylapore, Chennai                      ... Appellant

                                  Versus
K. Venkata Subramanyam Reddy,
S/o.Ranganadha Reddy, aged about
56 years, Occ: Cultivation, and others              ... Respondents

Counsel for the appellant         :          ---

Counsel for respondent Nos.1 to 4          : Mr. S.V. Muni Reddy
Counsel for respondent Nos.5, 6 & 9        : G.P., for Land Acquisition
Counsel for respondent Nos.7 & 8           : Mr. J. Ugranarasimha, S.C.


                            JUDGMENT (ORAL)

Dt: 09.02.2021

(ARUP KUMAR GOSWAMI, CJ)

On 07.01.2021, none had appeared for the appellant on call.

I.A.Nos.1, 2 & 3 of 2018 are applications filed seeking leave to file

the appeal, condone the delay in filing the appeal and to dispense with

certified copy of the order under appeal, respectively.

Today also, there is no appearance on behalf of the appellant. Since

today also there is no representation on behalf of the appellant, the

I.As., are dismissed for non-prosecution.

Consequently, the Writ Appeal stands dismissed.

Pending miscellaneous applications, if any, shall also stand

disposed of.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR