The Depot Manager vs S.Krishna Rao Alias Kishan Rao
2021 Latest Caselaw 3328 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

          I.A.No.2 of 2020 In/and W.A.No.123 of 2020

COMMON JUDGMENT:          (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      On 29.06.2021, time was granted in I.A.No.2 of 2020 to the

appellant/corporation to bring the legal representatives of the

deceased respondent No.1 on record.                     The order has not been

complied with.

Therefore, both I.A.No.2 of 2020 and the writ appeal are

dismissed, on account of non-compliance of the order dated

29.06.2001. However, liberty is granted for restitution of the writ

appeal as and when need arises in future.

The miscellaneous applications pending in this writ appeal,

if any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 09.11.2021 JSU