Bata India Limited vs M/S. J.K.Enterprises
2024 Latest Caselaw 7851 AP

Andhra Pradesh High Court - Amravati

Bata India Limited vs M/S. J.K.Enterprises on 29 August, 2024

                                                                            [3

             IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

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

                                      PRESENT

 THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA R

                          FIRST APPEAL NO: 2181 OF 2003

Appeal against the Decree and Judgment in O.S.No.524 of 1994 on the Prl. Senio
Judge, Visakhapatnam dt: 24-2-2003

Between:
   1. Bata (India ) Limited, rep. by Managing Director 6A,S.N.Banerjee R
      P.B.NO.8913, Calcutta-700013.

                                                                  ...APPELLA
                                           AND
     1. M/s. J.K.Enterprises, rep. by P.V.Narasimha Rao         ...RESPONDE

Counsel for the Appellant(s):SRI. M GUNNESWARA RAO

Counsel for the Respondents: SRINIVASA RAO KESAPRAGADA

The Court made the following:
JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 27.08.2024,

was no representation on both sides and the matter was posted to 29.08.2

under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, there is no represen

on either side, even though the matter is listed under the caption 'For Dismi

It seems that the appellant is not inclined to prosecute the appeal.

3. Therefore, the Appeal Suit is dismissed for non-prosecution. There sh

no order as to costs.

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

___________________________ JUSTICE V.GOPALA KRISHNA