The Depot Manager, A.P.S.R.T.C vs Ch. Kondaiah
2021 Latest Caselaw 1597 Tel

Item No.9



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          W.A.No.284 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

The matter is listed today in the category of 'for dismissal', as

none had appeared on behalf of the appellant on the last date of

hearing. Today, Mr.Anurag, learned proxy counsel for learned

counsel for the appellant enters appearance and states that the present

case was settled before the Lok Adalat on 14.09.2019 and nothing

further survives for adjudication in the present appeal. He therefore

states that he has instructions not to press the same.

2. The present appeal is disposed of as not pressed along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

09.06.2021 JSU/PLN