Meda Saibabu vs The Vijayawada Municipal Contractors ...
2024 Latest Caselaw 7689 AP

Andhra Pradesh High Court - Amravati

Meda Saibabu vs The Vijayawada Municipal Contractors ... on 23 August, 2024

APHC010373462000
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                    [3397]
                          (Special Original Jurisdiction)

               FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 916/2000

Between:

Meda Saibabu                                               ...APPELLANT

                                  AND

The Vijayawada Municipal Contractors Association and   ...RESPONDENT(S)
Others

Counsel for the Appellant:

  1. M RAVINDRANATH REDDY

Counsel for the Respondent(S):

  1. KANAKAMEDALA RAVINDRA KUMAR

The Court made the following:
 JUDGMENT:

1. Today, though the matter was listed under the caption "For

Dismissal" there is no representation on behalf of the appellant.

Sri.D.Shiva Kumar, learned counsel representing Sri.Kanakamedala

Ravindra Kumar, learned counsel for the respondent No.2 is present

through virtual hearing. It seems that the appellant is not inclined to

prosecute the appeal.

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: 23.08.2024 SRT