Hindustan Zinc Limited Smelter ... vs M/S United Freight Carrying ...
2023 Latest Caselaw 2007 AP

      THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO


                 APPEAL SUIT No.606 OF 2010

JUDGMENT:

When the matter is taken up for hearing at 12.10 P.M, no

representation is made on behalf of the appellant. But, however,

learned counsel for the respondent is present. The matter is

passed over till 2.15 P.M.

2. When the matter is called at 2.15 P.M, no representation is

made on behalf of the appellant. Learned counsel for the

respondent is present.

3. Despite listing the matter under the caption "for dismissal",

the appellant is not getting ready. It seems that the appellant has

not shown any interest to prosecute the appeal.

4. Hence, the appeal is dismissed for default without costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 17.04.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.606 OF 2010

DATE: 17.04.2023

MS