THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL No.558 OF 2013 JUDGMENT: (Per Hon'ble Dr.SA,J) In spite of listing the matter under the caption "for orders", there is no representation for both sides. It appears that the appellant has no interest to pursue the matter.
2. Under these circumstances, the Civil Miscellaneous Appeal is dismissed for default.
Miscellaneous Petitions, if any, pending in this appeal shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 22.12.2022 ssp