Chirala Cooperative Spinning Mills ... vs A. Subba Rao
2024 Latest Caselaw 4863 AP

Andhra Pradesh High Court - Amravati

Chirala Cooperative Spinning Mills ... vs A. Subba Rao on 27 June, 2024

 APHC010289612000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3397]
                           (Special Original Jurisdiction)

             THURSDAY ,THE TWENTY SEVENTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                       FIRST APPEAL NO: 1069/2000

Between:

Chirala Co-operative Spinning Mills Ltd.,                       ...APPELLANT

                                     AND

A Subba Rao and Others                                    ...RESPONDENT(S)

Counsel for the Appellant:

     1. C RAMANANDA VITTAL

Counsel for the Respondent(S):

     1. SREEKANTH REDDY AMBATI

The Court made the following:

JUDGMENT:

1. When the matter was listed on the earlier occasions i.e., on 22.04.2024,

29.04.2024 and 25.06.2024, there was no representation on behalf of the

appellant and the same was posted today, under the caption 'For Dismissal'.

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

representing on behalf of the respondents is alone present through virtual

hearing. Though the matter is 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. Therefore, the Appeal Suit is dismissed for non-prosecution. 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.27.06.2024 CVD