N. Sreerama Raju vs Gadiraju Suryanarayana Raju
2022 Latest Caselaw 6612 AP

          THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

                 APPEAL SUIT No. 151 of 2012

JUDGMENT:

On 27.06.2022, as there was no representation for the

appellant, the matter was directed to be listed under the caption

'for dismissal' to 29.07.2022. On 29.07.2022, one Sri T.Venkata

Nandarao, learned counsel represented that Sri G.Arun Showri,

learned counsel would file vakalat for the appellant and hence,

the matter was directed to be listed on 08.08.2022. On

11.08.2022, none filed the vakalat nor representation on behalf of

the appellant. In order to give one more opportunity, the matter

was directed to be listed on 29.08.2022. On 01.09.2022 also, as

there was no representation on behalf of the appellant. Today

also, there is no representation for the appellant, the matter was

directed to be listed on 08.09.2022 under the same caption.

2. Learned counsel for the respondent is present and insisted

for disposal of the matter.

3. Initially, the matter was listed under the caption for

'dismissal' on 27.06.2022. In order to give fair opportunity to the

appellant, this Court adjourned the matter twice. Today also,

there was no representation for the appellant in spite of listing the

matter several times under the caption 'for dismissal'. Hence, the

Appeal Suit is dismissed for non-prosecution. No costs.

4. Interim orders granted earlier if any, stand vacated.

Miscellaneous applications pending if any, shall stand closed.

___________________ VUTUKURU SRINIVAS, J Date: 08.09.2022

Pab/Krs

THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

APPEAL SUIT No. 151 of 2012

DATE: 08.09.2022

Krs/Pab