Muppalla Nagamma vs Raja Srinivasulu 3 Others
2022 Latest Caselaw 1987 AP

         HONOURABLE SMT. JUSTICE V.SUJATHA

CIVIL MISCELLANEOUS APPEAL NOS. 1226 AND 1227 OF

COMMON JUDGMENT:

As there was no representation on behalf of the appellant

in both the appeals on 18.02.2022, 04.03.2022 and 11.04.2022,

the matters were directed to be posted to today under the

caption "for dismissal". Even today i.e., on 22.04.2022, the

matters were called in the morning. As there was no

representation, they were passed over and even at 2:15 p.m.

also, there is no representation on behalf of the appellant in

both the appeals. Therefore, it appears that the appellant in

both the appeals is not interested to prosecute the matter.

Hence, the Civil Miscellaneous Appeals are dismissed for

default. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in these Civil

Miscellaneous Appeals shall stand closed.

_______________________ JUSTICE V.SUJATHA

Date : 22.04.2022 ARR

HONOURABLE SMT. JUSTICE V.SUJATHA

CIVIL MISCELLANEOUS APPEAL NOS. 1226 AND 1227 OF

Date : 22.04.2022

ARR