Swarna Lakshmi Narayana vs Union Of India
2023 Latest Caselaw 1408 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
                THE HON'BLE SRI JUSTICE N.TUKARAMJI
                    I.A.No.1 of 2023 in/& W.A.No.56 of 2023
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

       There is no representation on behalf of the appellant though

Ms. N.V.R.Rajyalakshmi, learned counsel representing Mr. Gadi

Praveen Kumar, learned Deputy Solicitor General of India for

respondents No.1 and 2 is present.

2. We find that on 21.02.2023, there was no representation on

behalf of the appellant for which the case was directed to be listed

on the next date under the caption 'for dismissal'. On 10.03.2023,

a submission was made that learned counsel for the appellant was

indisposed. Accordingly, the case was directed to be listed today

under the same caption.

3. Today, we find that there is no representation on behalf of

the appellant.

4. That being the position, Writ Appeal No.56 of 2023 as well

as I.A.No.1 of 2023 filed for condoning the delay of 42 days in ::2::

filing the related appeal, are dismissed for non-prosecution. No

costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ UJJAL BHUYAN, CJ

_______________ N.TUKARAMJI, J Date: 24.03.2023 LUR