Idapalapati Venkatasubba Rao vs Yeratapalli Meera Reddy
2023 Latest Caselaw 2172 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.748 of 2010

JUDGMENT:

1. When the matter is taken up for hearing at 01.00PM, none

appeared for the appellant and the matter is passed over till

02.15 PM.

2. Learned the counsel for respondent is present.

3. Even when the matter is taken up in the afternoon session at

02.15 PM also, none appeared for the appellant. Despite the

matter listed 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.

5. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 20.04.2023 KGM HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

A.S.No.748 of 2010 Dated 20.04.2023

KGM