Katari Praveen vs Thoti Manjunadh Manju
2021 Latest Caselaw 316 AP

        HIGH COURT OF ANDHRA PRADESH: AMARAVATI

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

                     WRIT APPEAL No.1658 of 2018

                      (Through video conferencing)

Kattari Praveen, S/o.late K.Mohan                              ... Appellant

                                    Versus
Thoti Manjunadh, and others                                 ... Respondents


Counsel for the appellant       :             ---

Counsel for respondent No.1 :          Mr.Karri Murali Krishna
Counsel for respondents 2 to 4 :       Government Pleader for Home
Counsel for respondent No.5 :                ---

                            JUDGMENT (ORAL)

Dt:22.01.2021

(ARUP KUMAR GOSWAMI, CJ)

None appears for the appellant on call.

On 07.01.2021, this Court passed the following order:

"None appears for the appellant on call.

Ms.S.Anvesha, learned counsel representing Mr.Karri Murali Krishna, learned counsel, appears for respondent No.1.

Mr.Maheshwar Reddy, learned Government Pleader for Home, appears for respondent Nos.2 to 4.

In order to grant an opportunity to the appellant, list again on 20.01.2021."

Thereafter, on 21.01.2021, following order was passed:

"On 7.1.2021, none appeared for the Appellant on call.

Today also there is no representation on behalf of the Appellant.

List under the caption "For Dismissal" on 22.01.2021."

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

                                     2                            HCJ & CPKJ
                                                         W.A.No.1658 of 2018

Mr.Karri Murali Krishna, learned counsel appearing for respondent

No.1 and learned Government Pleader for Home appearing for

respondents 2 to 4, submit that the Writ Appeal has been rendered

infructuous as the same is preferred against an interim order and the

Writ Petition was finally disposed of.

Be that as it may. Since on three consecutive occasions, learned

counsel for the appellant has not appeared, Writ Appeal is dismissed for

non-prosecution.

As a sequel, all pending miscellaneous applications are closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR