B. Venkateswara Reddy vs Andhra Pradesh State Road Transport ...
2024 Latest Caselaw 7761 AP

Andhra Pradesh High Court - Amravati

B. Venkateswara Reddy vs Andhra Pradesh State Road Transport ... on 27 August, 2024

APHC010459212009

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI           [3487]



       THURSDAY, THE TWENTY NINETH DAY OF AUGUST
            TWO THOUSAND AND TWENTY FOUR

                              PRESENT

          THE HONOURABLE SRI JUSTICE G.NARENDAR

  THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

                       WRIT APPEAL NO: 361/2009

Between:

B. Venkateswara Reddy                             ...APPELLANT

                                 AND

Andhra Pradesh State Road Transport Corporation ...RESPONDENT

Counsel for the Appellant:

   1. CHILAMKURI HANUMANTHA RAYUDU
      (Not present)

Counsel for the Respondent:

   1. K VISWANATHAM (SC FOR APSRTC)

The Court made the following:
                                      2




           HONOURABLE SRI JUSTICE G. NARENDAR
                                 AND
      HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA


                   WRIT APPEAL No.361 of 2009

JUDGMENT:

(per Hon'ble Sri Justice G. Narendar)

On the last date of hearing i.e., on 27.08.2024, there was no

representation on behalf of the appellant. Hence, the matter was

directed to be listed today under the caption 'For Dismissal'.

2. Even today, when the case is called, there is no

representation on behalf of the appellant, despite the matter being

listed under the caption 'For Dismissal'.

3. Hence, the writ appeal stands dismissed for non-prosecution.

As a sequel, pending interlocutory applications, if any, shall stand

closed. There shall be no order as to costs.

____________________ JUSTICE G. NARENDAR

_____________________________ JUSTICE KIRANMAYEE MANDAVA Dt: 29.08.2024 IBL

THE HONOURABLE SRI JUSTICE G. NARENDAR AND HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA

Date: 29.08.2024

IBL