Sriven Marketings vs The Union Of India
2023 Latest Caselaw 1273 Tel

Citation : 2023 Latest Caselaw 1273 Tel
Judgement Date : 15 March, 2023

Telangana High Court

Sriven Marketings vs The Union Of India on 15 March, 2023

Bench: Ujjal Bhuyan, C.V. Bhaskar Reddy

          HON'BLE SRI JUSTICE DILIP B. BHOSALE
                           AND
       HON'BLE SRI JUSTICE A. RAMALINGESWARA RAO

                    WRIT APPEAL No. 228 OF 2012


JUDGMENT: (per the Hon'ble Sri Justice Dilip B. Bhosale)



       None appears for the appellant. Learned Advocate General

represents respondent No.7.         Learned Assistant Solicitor General

represents respondent Nos.1 to 4. Mr. Jalakam Sathyaram, learned counsel represents respondent No.5. Even on the last occasion (27-

02-2015), they were present when we passed the following order:

"None appears for the appellant. Stand over to 13-03-2015, as a last chance.

It is made clear that if on the next date, the appellant does not appear either in person or through his advocate, this appeal will be dismissed for non-prosecution."

In the circumstances, we are constrained to dismiss this writ appeal for non-prosecution. Order accordingly. The interim order, if

any, is vacated.

Miscellaneous petitions, if any, also stand disposed of.

______________________ DILIP B. BHOSALE, J

_______________________________ A. RAMALINGESWARA RAO, J

18-03-2015 ks