Andhra Pradesh High Court - Amravati
Nirma Consumer Care Limited vs M/S. Varalakshmi Agencies, Anantapur on 16 February, 2024
APHC010449942006
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: 719 OF 2006
appeal against the decree & judgment in OS No. 11/99 on the file of the court of the
Addl. Dist. Judge, Ananthapur, dt. 19-12-05
Between:
1. Nirma Consumer Care Limited, Nirma House, Basement, Ashram Road,
Ahmed, Gujarath Stato, Rep by its General Manager, Ahmedabad.
...APPELLANT(S)
AND
1. M/s Varalakshmi Agencies Anantapur, Rep by its prop. S. Nagaraju R/o D.No.
15/451-E-1, Opp. Kishore Nursing Home, Kamalanagar
2. Nirma Management Services Pvt Ltd, Regd. Officer at Nirma House, Ashram
Road, Ahmedabad, Gujarath State, Rep byits Manager.
3. Apla Marketing Enterprises, Basement, Nirma House, Ashram Road,
Ahmedabad, Gujarath State, Rep byits Manager.
...RESPONDENTS
I.A. NO: 2 OF 2006(ASMP. NO: 2083 OF 2006)
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 108 days in representing the above appeal
I.A. NO: 1 OF 2006(ASMP. NO: 2082 OF 2006)
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 51 days in presenting the appeal
I.A. NO: 3 OF 2006(ASMP. NO: 2230 OF 2006)
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
suspent he operation of the decree and judgement dated 19.12.2005 passed in
OS No.11/1999 on the file of the Addl. District Judge, Ananthapur, pending
appeal.
Counsel for the Appellant(s):SRI. Y SRINIVASA MURTHY
Counsel for the Respondents: 2176/J NARAYANA SWAMY
Counsel for the Respondents: J NARAYANA SWAMY
The Court made the following:
JUDGMENT:
1. Today when the matter is taken up for hearing, learned counsel for the
appellant fairly represented that the party is not in touch with him and that
necessary orders may be passed. The representation made by the learned counsel
for the appellant is recorded.
2. In view of the above representation, since the appellant is not getting ready
to prosecute the appeal, the appeal is dismissed for default. There shall be no order
as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
___________________________
JUSTICE V.GOPALA KRISHNA RAO
Dt.16.02.2024
CVD
