M.N.Narasimha Reddy vs Srinivas
2023 Latest Caselaw 3803 AP

                  THE HON'BLE SRI JUSTICE V.SRINIVAS


             APPEAL SUIT Nos.2003 of 2004 and 576 of 2006


COMMON JUDGMENT:

       Sri     M.Chiranjeevi   Babu,   learned   counsel   representing    Sri

M.N.Narasimha Reddy, learned counsel for the appellant, submits that they

have no instructions from the appellant.

02.     Learned counsel for the respondents insisted for disposal of the

matter.

3. Since the matter pertains to the year 2006 and the Original Suit is of

the year 1998 and as the parties are not evincing any interest to proceed

with the matter, this Court is of the opinion that even if the matter is kept

pending, it may not serve any purpose.

4. In view of the above, the Appeal Suit is dismissed for default. There

shall be no order as to costs.

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

6. Miscellaneous applications pending if any, shall stand closed.

V. SRINIVAS, J

Date:04.08.2023 GRL

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT Nos.2003 of 2004 and 576 of 2006

DATE:04.08.2023

GRL