A.Samba Siva Rao vs G.Ranga Rao Another
2021 Latest Caselaw 3105 AP

              THE HON'BLE Ms. JUSTICE J. UMA DEVI

                        A.S. No.659 OF 2002

JUDGMENT:

Appellant's side no representation.

It appears that when the case was listed on 12.07.2021, there

was no representation on behalf of the appellant and therefore a

direction was given to the office to post the case on 10.08.2021 under

the caption "for dismissal". On 10.08.2021, when the matter was

taken up for hearing, there was no representation on behalf of the

appellant and therefore, the case was again adjourned and was posted

to 16.08.2021 under the same caption to provide a reasonable

opportunity of hearing to the appellant. Today, when the matter is

taken up for hearing, there is no representation on behalf of the

appellant.

The above conduct of the appellant shows that he does not have

any inclination to proceed with the case.

Having regard to the aforementioned reasons, the appeal is

dismissed for non prosecution. No order as to costs.

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

shall stand closed.

________________ J. UMA DEVI, J Date.18.08.2021 Gk

HON'BLE MS. JUSTICE J. UMA DEVI

A.S. No.659 OF 2002

18.08.2021 Gk