When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3921 AP

     THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                 APPEAL SUIT No.200 OF 2009

JUDGMENT:

When the matter is taken up for hearing in the morning as

well as in the afternoon sessions, no representation is made on

behalf of the appellant. But, however, learned counsel for the

respondent is present.

2. In spite of conditional order dated 19.07.2023, this Court

imposed costs of Rs.1000/- payable to the A.P. State Legal

Services Authority, and also listing the matter under the caption

"for dismissal", but the appellant neither paid costs nor appeared

before this Court. It seems that the appellant has not shown any

interest to pursue the appeal.

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

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_________________________________ JUSTICE T.MALLIKARJUNA RAO

Date: 24.08.2023 MS

THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

APPEAL SUIT NO.200 OF 2009

DATE:24.08.2023

MS