Citation : 2023 Latest Caselaw 2265 AP
Judgement Date : 24 April, 2023
HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO
A.S.No.772 of 2010
JUDGMENT:
1. When the matter is taken up for hearing in the morning session,
none appeared on either side and the matter is passed over till
02.15 PM.
2. Even when the matter is taken up in the afternoon session at
02.15 PM also, none appeared on either side. Despite listing the
matter under the caption 'for dismissal', the appellant has not
getting ready. It seems that the appellant has not shown any
interest to prosecute the appeal.
3. Hence, the appeal is dismissed for default without costs.
4. Miscellaneous petitions pending, if any, in this appeal shall
stand closed.
____________________________ T. MALLIKARJUNA RAO, J
Date: 24.04.2023 KGM HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO
A.S.No.772 of 2010 Dated 24.04.2023
KGM
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