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The Cheif Executive Marketing Movement ... vs The Krishna Dist. Milk Producers ...
2024 Latest Caselaw 10305 AP

Citation : 2024 Latest Caselaw 10305 AP
Judgement Date : 14 November, 2024

Andhra Pradesh High Court - Amravati

The Cheif Executive Marketing Movement ... vs The Krishna Dist. Milk Producers ... on 14 November, 2024

 APHC010079541999
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                    [3397]
                             (Special Original Jurisdiction)

            THURSDAY ,THE FOURTEENTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                         FIRST APPEAL NO: 2507/1999

Between:

The Cheif Executive ( Marketing & Movement ),                 ...APPELLANT

                                    AND

The Krishna Dist Milk Producers Cooperative Union Ltd    ...RESPONDENT(S)
and Others

Counsel for the Appellant:

     1. K SRINIVASA MURTHY

Counsel for the Respondent(S):

     1. N RAJESWAR RAO

     2. A V S LAXMI

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 12.11.2024,

there was no representation on behalf of the appellant and the same was

adjourned to 14.11.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, there is no

representation on both sides, even though the matter is listed under the caption 'For Dismissal'. 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

Date.14.11.2024 CVD

 
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