Vyvyarapu Appa Rao vs Endowments Department Anr
2022 Latest Caselaw 7278 AP

          THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

          CIVIL MISCELLANEOUS APPEAL No.78 of 2012


JUDGMENT:

On 15.07.2022, it was represented that the learned counsel

for the appellant on record had given up vakalat and hence, this

Court directed to issue notice to the appellant. A memo in USR

No.42019 of 2022 dated 15.07.2022 is filed stating that the learned

counsel had given up vakalat and the same was informed to the

appellant.

2. Though notice was served on 30.07.2022 to the appellant,

there is no representation for the appellant. Hence, the Civil

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

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

Miscellaneous applications pending if any, shall stand closed.

___________________ VUTUKURU SRINIVAS, J Date: 21.09.2022

pab/krs

THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

CIVIL MISCELLANEOUS APPEAL No.78 of 2012

DATE: 21.09.2022

krs/pab