Citation : 2023 Latest Caselaw 1007 AP
Judgement Date : 21 February, 2023
HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO
M.A.C.M.A. No.4041 of 2012
JUDGMENT:
Learned Counsel for the Respondent is present, none
appeared for the Appellant. Even though the matter is listed
under the caption for dismissal on 13.02.2023, it appears that
the appellant is not interested in prosecuting the case.
Accordingly, this Appeal is dismissed for non-prosecution.
There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall
stand closed.
____________________________ V. GOPALA KRISHNA RAO, J.
21.02.2023 KPV
HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO
M.A.C.M.A. No.4041 of 2012
21.02.2023
KPV
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!