When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3842 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                           A.S.No.31 of 2009

JUDGMENT:

1. When the matter is taken up for hearing in the morning session,

no representation is made on behalf of both sides and the matter

is passed over till 02.15 PM.

2. When the matter is taken up in the afternoon session at 02.15

PM also, none appeared for both sides. Despite listing the matter

under the caption 'for dismissal', no representation is made on

behalf of the appellant. It seems that the appellant is not

evincing interest to proceed with the appeal.

3. As a result, the appeal is dismissed for default. However, there

shall be no order as to costs.

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

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 08.08.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.31 of 2009

Date: 08.08.2023

SAK