Learned Counsel For vs Unknown
2023 Latest Caselaw 3927 AP

         HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                    Appeal Suit No.67 of 2011

JUDGMENT:

Learned counsel for appellant is present and submits that

no instructions received from the appellant. Despite the efforts

made by the learned counsel for appellant by registered post.

There is no response from the appellant.

02. Learned counsel for respondent is present.

03. The matter is adjourned from time to time and it is

posted under the caption 'for dismissal'. It seems that the

appellant has no interest to prosecute the appeal.

04. In view of the submissions made by the learned counsel

for the appellant, this appeal is dismissed for default. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal

shall stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 28.08.2023 KLNS

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

Appeal Suit No.67 of 2011 Date: 28.08.2023

KLNS