M/S. The Church Of South India ... vs The Prohibition Excise ...
2022 Latest Caselaw 9493 AP

     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.1011 OF 2007
                          (Though physical mode)

M/s. The Church of South India Trust Association,
Krishna-Godavari Diocese, CSI Diocesan Office,
Gopalreddy Road, Vijayawada, Rep., by its
Property Secretary Mr. S. Babu Victor,
S/o late Sundaram, aged about 69 years.
                                                    .. Appellant
          Versus

The Prohibition & Excise Superintendent,
Vijayawada, Krishna District, and others.
                                                    ... Respondents
                                  ***

ORAL JUDGMENT Dt:08.12.2022

(per Prashant Kumar Mishra, CJ)

1. This matter has been pending for the last about 15 years.

Today, when this matter is called, none appears for the appellant to

press this appeal.

2. In the above circumstances, this Court has no other option but

to dismiss this writ appeal for want of prosecution.

3. Accordingly, this Writ Appeal is dismissed for non-prosecution.

No costs. All the pending miscellaneous applications shall stand

closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

W.A.No.1011 OF 2007

(per Prashant Kumar Mishra, CJ)

Dt:08.12.2022

Nn