Mohd. Parvez vs A.P. State Electricity Board
2023 Latest Caselaw 2285 Tel

            THE HON'BLE SRI JUSTICE M. LAXMAN

                APPEAL SUIT NO.2920 OF 2000

JUDGMENT:

1. Inspite of granting several adjournments, on 05.09.2023

learned counsel for the appellant report not ready and the matter

is posted to today under the caption for dismissal. Inspite of the

appeal is listed under the caption for dismissal; today also seeks

time to advance the arguments.

2. The suit is filed by the appellant challenging the assessment

notice dated 09.01.1996 for consumption of electricity charges

and the same was dismissed. No stay is granted by this Court;

perhaps the recovery must have been done.

3. Accordingly, the Appeal Suit is dismissed for non-

prosecution. No costs. Miscellaneous petitions, pending if any,

shall stand closed.

_______________ M.LAXMAN, J Date: 12.09.2023.

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THE HON'BLE SRI JUSTICE M. LAXMAN

APPEAL SUIT NO.2920 OF 2000

Date: 12.09.2023

pld