M.Rajeshwara Rao vs M/S.Shravan Kumar Company
2021 Latest Caselaw 3854 Tel

 IN THE HIGH COURT OF JUDICATURE, ANDHRA PRADESH
                     AT HYDERABAD
               (Special Original Jurisdiction)

              TUESDAY, THE SIXTH DAY OF APRIL
                  TWO THOUSAND AND TEN

                             PRESENT:

           THE HON'BLE SRI JUSTICE P.S. NARAYANA

                  APPEAL SUIT No.2343 of 1988


Between:
The State of Andhra Pradesh, Hyderabad rep. by the District
Collector, Srikakulam

                                                    ..... APPELLANT

AND

M. Sangamnaidu and others

                                                ..... RESPONDENTS


JUDGMENT:

Heard learned Assistant Government Pleader for Appeals.

2. It is shown that the appeal was dismissed for default by order dated 22-10-2008 as against respondent Nos.1, 2, 6, 9, 10, 12, 13, 16, 18, 19, 20, 21, 25, 26, 29, 30, 31, 38, 41, 46, 47, 50, 51, 54, 56, 59, 60, 61, 62, 63, 65, 66, 68, 71, 75, 76, 77, 79 and 80.

3. No doubt, certain submissions were made that even in the absence of those parties the appeal survives and the appeal to be heard on merits this court is not inclined to accept the said contentions in the light of the facts and circumstances of this case.

4. In the light of the same, the appeal is hereby closed giving liberty to the appellant to move appropriate applications, if the appellant is so advised. There shall be no order as to costs.

___________________ P.S. NARAYANA, J April 06, 2010.

Pn

THE HON'BLE SRI JUSTICE P.S. NARAYANA APPEAL SUIT No.2343 of 1988

April 06, 2010