Citation : 2023 Latest Caselaw 1175 AP
Judgement Date : 28 February, 2023
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO
WRIT APPEAL No.112 OF 2009
(Through physical mode)
The Kurnool Municipal Corporation,
Rep., by its Commissioner, Kurnool.
.. Appellant
Versus
Mahavir Distributors, 16-A Srinivasa
Cloth Market, Kurnool, rep., by its
Prop. Motilal Jain, S/o Seshumal Jain,
Aged about 51 years, and others.
...Respondents
***
ORAL JUDGMENT Dt:28.02.2023
(per Prashant Kumar Mishra, CJ)
1. This is an old matter of the year 2009. Today, when this matter
is called, none appears for the appellant to press this appeal. On the
last date of hearing i.e., on 14.02.2023 also, none appeared for the
appellant.
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. Interim order passed by this Court on 05.02.2009 shall stand
vacated. All the pending miscellaneous applications shall stand closed.
PRASHANT KUMAR MISHRA, CJ R. RAGHUNANDAN RAO, J Nn
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO
WRIT APPEAL No.112 OF 2009
(per Prashant Kumar Mishra, CJ)
Dt:28.02.2023
Nn
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