M/S. Sri City Private Limited vs Saipreetham
2021 Latest Caselaw 735 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.1597 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

Saipreetham, S/o. Venkata Subramanyam
Reddy, aged 20 years, Occ: Student, and others             ... Respondents

Counsel for the appellant        :          ---

Counsel for respondent Nos.1 & 2          : Mr. S.V. Muni Reddy
Counsel for respondent Nos.3, 4 & 7       : G.P., for Land Acquisition
Counsel for respondent Nos.5 & 6          : 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 to

condone the delay in filing the appeal, leave to file 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