Andhra Pradesh High Court - Amravati

The Chairman Managing Director vs D.S. Thothadri on 1 July, 2024

APHC010394852002
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

                    MONDAY ,THE FIRST DAY OF JULY
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      FIRST APPEAL NO: 2096/2002

Between:

The Chairman & Managing Director and Others         ...APPELLANT(S)

                                 AND

D S Thothadri                                       ...RESPONDENT

Counsel for the Appellant(S):

  1. S RAVINDRANATH

Counsel for the Respondent:

  1. O MANOHER REDDY

The Court made the following:
 JUDGMENT:

1. When the matter is listed on 22.04.2024 and 27.06.2024, there

was no representation on behalf of either side and the matter was

posted to 01.07.2024, under the caption "For Dismissal".

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

Dismissal" there is no representation on behalf of the appellants. It

seems that the appellants are 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: 01.07.2024 SRT