The Commissioner vs K Obaiah
2024 Latest Caselaw 9731 AP

Andhra Pradesh High Court - Amravati

The Commissioner vs K Obaiah on 28 October, 2024

APHC010426632013
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                [3397]
                          (Special Original Jurisdiction)

            MONDAY ,THE TWENTY EIGHTH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                      SECOND APPEAL NO: 470/2013

Between:

The Commissioner                                      ...APPELLANT

                                 AND

K Obaiah and Others                                ...RESPONDENT(S)

Counsel for the Appellant:

  1. T BHEEMANNA

Counsel for the Respondent(S):

  1. V NITESH

  2. O M R LAW FIRM

The Court made the following:
          HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO

                       Second Appeal No.470 of 2013
Judgment:

      Today when the matter is taken up for hearing, there is no
representation on behalf of appellant, even though the matter is listed under
the caption for "Dismissal". Learned counsel for the respondents is present. It
seems that the appellant is not inclined to prosecute the appeal.

      2. Therefore, the second appeal is dismissed for non-prosecution.
There shall be no order as to costs.

      As a sequel, miscellaneous petitions, if any, pending in the Appeal shall
stand closed.
                                              __________________________
                                              V. GOPALA KRISHNA RAO, J.

DT.28.10.2024. PGR HONOURABLE SRI JUSTICE V. GOPALA KRISHNA RAO

Dt.28.10.2024. (PGR)