M/S. Sri Rayalaseema Power ... vs Andhra Pradesh Transmission ...
2023 Latest Caselaw 151 Tel

             THE HON'BLE SRI JUSTICE M.LAXMAN

        CIVIL MISCELLANEOUS APPEAL No.523 of 2008

JUDGMENT:

1. This Court, on 30.06.2022, has dictated an oral order in the

open Court during the morning session. However, before the

order was signed, learned counsel for the appellants requested to

hear the matter in the afternoon session. On the said request, the

dictated order was not given effect and the matter was posted for

hearing. The present Appeal was again called on 05.01.2023. But,

there was no representation from the appellant.

2. Today i.e., on 06.01.2023, this matter is listed under the

caption, "for dismissal". But there is no representation for the

appellant despite the matter being listed under the caption, "for

dismissal". This shows that there is willful lack of diligence on

behalf of the appellant in prosecuting the case.

3. In the said circumstances, the Civil Miscellaneous Appeal is

dismissed for non-prosecution. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 06.01.2023 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.M.A.No.523 of 2008

Dated: 06.01.2023

ESP