M/S Anjaneya Enterprises,Prakasam vs M/S Navabharath Tobacco Throvagunta
2024 Latest Caselaw 4475 AP

Andhra Pradesh High Court - Amravati

M/S Anjaneya Enterprises,Prakasam vs M/S Navabharath Tobacco Throvagunta on 18 June, 2024

APHC010089362000
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI               [3397]
                            (Special Original Jurisdiction)

                   TUESDAY ,THE EIGHTEENTH DAY OF JUNE
                     TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                        FIRST APPEAL NO: 2109/2000

Between:

M/s Anjaneya Enterprises,prakasam                      ...APPELLANT

                                    AND

M/s Navabharath Tobacco Throvagunta                   ...RESPONDENT

Counsel for the Appellant:

  1. T RAJENDRA PRASAD

Counsel for the Respondent:

  1. M V S SURESH KUMAR

The Court made the following:
 JUDGMENT:

1. When the matter is listed on 18.04.2024, 23.04.2024,

29.04.2024 and 10.05.2024, there was no representation on behalf of

the appellant and the matter was posted to 18.06.2024, 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 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: 18.06.2024 SRT