A.P.Foods,A Govt. Of A.P. ... vs G.Narasimloo, Manna Narsimloo
2022 Latest Caselaw 1044 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.556 OF 2007

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
        On 31.08.2017, there was no appearance for the parties.

On 11.02.2022, a prayer was made by the learned Advocate

General for adjournment and the case was adjourned to

25.02.2022

. On 25.02.2022 again, the learned Government

Advocate prayed for adjournment and the case was adjourned.

Today, the learned Government Advocate submits that the office

of Advocate General does not have instructions to appear in the

matter.

There is no appearance and the case is being adjourned

again and again.

Therefore, the writ appeal is dismissed for want of

prosecution.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

04.03.2022 JSU