P. Narasimha Reddy vs The General Manager,
2024 Latest Caselaw 7362 AP

Andhra Pradesh High Court - Amravati

P. Narasimha Reddy vs The General Manager, on 19 August, 2024

APHC010289242001
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

               MONDAY ,THE NINETEENTH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

       THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                         KRISHNA RAO

                      FIRST APPEAL NO: 2085/2001

Between:

P. Narasimha Reddy                                   ...APPELLANT

                                 AND

The General Manager                                 ...RESPONDENT

Counsel for the Appellant:

  1. K S GOPALA KRISHNAN

Counsel for the Respondent:

  1.

The Court made the following:
 JUDGMENT:

1. Today when the matter is listed under the caption "For

Dismissal", learned counsel for the appellant has represented through

virtual hearing that though he had made several efforts to contact his

party, his party is not in touch with him and requested to record the

same and dispose of the appeal. The representation made by the

learned counsel for the appellant has been recorded.

2. Accordingly, the Appeal Suit is dismissed for non-prosecution.

No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 19.08.2024 SRT