Citation : 2022 Latest Caselaw 9436 AP
Judgement Date : 7 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.1075 of 2006
(Through physical mode)
N.C. Shetty, Managing Director,
FABSON Engineering Private Limited,
Ananthapur/Bangalore
.. Appellant
Versus
The Andhra Pradesh Industrial Development
Corporation represented by its Vice-Chairman &
Managing Director, Basheerbagh, Hyderabad and another
..Respondents
ORAL JUDGMENT
Dt: 07.12.2022
(per Prashant Kumar Mishra, CJ) This writ appeal has been pending for the last fifteen years. Today, when the matter is called, none appears for the appellant to press this case. In the circumstances, this Court has no other option but to dismiss this case for want of prosecution.
2. Accordingly, this writ appeal is dismissed for non-prosecution. No costs. Pending miscellaneous applications, if any, shall stand closed.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J MP
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.1075 of 2006
(per Prashant Kumar Mishra, CJ)
Dt: 07.12.2022
MP
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!