When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3959 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                          A.S.No.264 of 2015

JUDGMENT:

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

no representation is made on behalf of the appellant and the

learned counsel for the respondent is present 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 the appellant, despite listing the

matter under the caption 'for dismissal'. 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: 31.08.2023 RSD

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.264 of 2015

Date: 31.08.2023

RSD