Chittivalasa Jute Mills vs The Managing Director
2024 Latest Caselaw 1337 AP

Andhra Pradesh High Court - Amravati

Chittivalasa Jute Mills vs The Managing Director on 16 February, 2024

APHC010477692004 IN THE HIGH COURT OF ANDHRA PRADESH
                               :: AMARAVATI
                       (Special Original Jurisdiction)                    [
                                                                      3397
                                                                          ]
                       FRIDAY ,THE SIXTEENTH DAY OF FEBRUARY
                          TWO THOUSAND AND TWENTY FOUR
                                PRESENT

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA
                           RAO

                    FIRST APPEAL NO: 960 OF 2004

A.S. against O.S.NO.38/97,dtd.24/8/01,on the file of Additional Senior Civil
Judge Court,Chittoor.

Between:
  1. Chittivalasa Jute Mills, (A Division of Willard India Ltd) By Vice
     President,Commercial, Office at Chittivalasa, Visakhapatnam.

                                                          ...APPELLANT(S)
                                    AND
   1. The Managing Director, Sri K.B.Venkat Rao the Chittoor Cooperative
      Sugars Limited,Chittoor, Office at Chavatapalle,

                                                         ...RESPONDENTS

I.A. NO: 4 OF 2004(ASMP. NO: 12807 OF 2004)

      Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased vacate the interim ordes dt.17-2-04 made in CMP No.3769/04
in AS No.960/04 as extended by its order dt.30-7-04 made in CMP
No.12210/04 in AS No.960/04

I.A. NO: 3 OF 2004(ASMP. NO: 12210 OF 2004)

       Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to extend the time granted by this Hon'ble court for depositing
a sum of Rs. 2.5 lakhs and costs by orders in CMP NO. 3769 of 2004
upto 8 more seeks from the date of the passing of the orders on this
petition for extension of time.

I.A. NO: 2 OF 2004(CMP. NO: 3769 OF 2004)

      Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased To stay of all further proceedings in furtherance of the decree
 dtd.24/8/01 in O.S.NO.38/97 on the file of the court of the Additional
Senior Civil Judge, Chittoor pending disposal of the main appeal.

I.A. NO: 6 OF 2004(ASMP. NO: 41612 OF 2004)

      Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased

I.A. NO: 1 OF 2004(CMP. NO: 3350 OF 2004)

      Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to condone the delay of 115 days in representation of days in
AS.Sr.NO.85414/01.

Counsel for the Appellant(s):SRI. KOKA RAGHAVA RAO

Counsel for the Respondents: T BALAJI

The Court made the following:


JUDGMENT:

1. When the matter was listed on 14.02.2024, there was no

representation on behalf of the appellant and the matter was posted to

16.02.2024, under the caption "For Dismissal".

2. Today, when the matter is taken up for hearing, learned counsel

for the respondents is present and there is no representation on behalf

of the appellant, it seems that the appellant is not inclined to

prosecute the appeal.

3. 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: 16.02.2024 SRT