Commercial Tax Officer vs Korukonda Rambabu
2024 Latest Caselaw 8590 AP

Andhra Pradesh High Court - Amravati

Commercial Tax Officer vs Korukonda Rambabu on 18 September, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

APHC010308142005
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                       [3494]
                          (Special Original Jurisdiction)

        WEDNESDAY, THE EIGHTEENTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR
                                   PRESENT
        THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
       THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
                        FIRST APPEAL NO:87/2005
Between:
   1. COMMERCIAL TAX OFFICER,, TUNI
   2. DEPUTY COMMERCIAL TAX OFFICER,, TUNI
   3. STATE OF A.P., REP. BY DISTRICT COLLECTOR EAST
      GODAVARI, KAKINADA
                                                           ...APPELLANT(S)
                                     AND
   1. KORUKONDA RAMBABU, S/o Sambamurthy Business Kothapeta,
      Tuni, East Godavari Dist.
                                                            ...RESPONDENT

Appeal against the Judgment and Decree dated 4-10-2004 in O.S.No.11 of 1999 on the file of the III Addl. Judge, Kakinada IA NO: 1 OF 2005(ASMP 2054 OF 2005 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased IA NO: 1 OF 2006(ASMP 1266 OF 2006 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the operation of the decree & judgment dt.04-10- 04, in OS No.11/99 on the file of the III Addl. Dist. Judge, Kakinada pending disposal of the above appeal Counsel for the Appellant(S):

1. C SHAM RAO Counsel for the Respondent:

1. E S R PRASAD

2. SURIBABU S(SPL SC FOR CT AP)

AS_87_2005

The Court made the following JUDGMENT: (per NJS,J)

Though the appeal is listed under the caption "For Dismissal", none appearance on behalf of the appellants. It appears that the appellants are not interested to pursue the appeal.

2. Hence, the appeal is dismissed for non-prosecution. The interim order granted on 13.7.2006 shall stand vacated. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed.

____________________ NINALA JAYASURYA,J

__________________________ SUMATHI JAGADAM,J September 18, 2024 vasu