Yelluri Nallapa Naidu, vs The Superintending Engineer, ...
2024 Latest Caselaw 7248 AP

Andhra Pradesh High Court - Amravati

Yelluri Nallapa Naidu, vs The Superintending Engineer, ... on 14 August, 2024

APHC010392892005
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3369]
                          (Special Original Jurisdiction)

          WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
              TWO THOUSAND AND TWENTY FOUR

                               PRESENT

     THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 1419/2005

Between:

Yelluri Nallapa Naidu,                              ...APPELLANT

                                 AND

The Superintending Engineer Operations A P S E   ...RESPONDENT(S)

Board and Others

Counsel for the Appellant:

1. SINGAM SRINIVASA RAO

Counsel for the Respondent(S):

1. 0

THE COURT MADE THE FOLLOWING JUDGMENT:

On 18.07.2024, learned counsel for the appellant submitted

that he addressed a letter to the appellant but it was returned

with an endorsement „person not available‟. In view of the same,

this Court ordered notice on the appellant to the address

mentioned in the appeal but it was returned un-served with an

endorsement "no such person in the address".

2. In such circumstances, on 08.08.2024, the matter was

directed to be listed under the caption "For dismissal".

3. Even today, when the matter is called, there is no

representation on behalf of the appellant. It appears the appellant is

not evincing any interest in prosecuting the appeal.

4. Hence, the appeal is dismissed for default. There shall be no

order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date:14.08.2024 ASR

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

14.08.2024

ASR