Dontaraju Surya Kasinadh vs Dontaraju Mallikarjuna Rao
2023 Latest Caselaw 1148 AP

       HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO
                      APPEAL SUIT No.92 of 2009
JUDGMENT:

When the matter was taken up for hearing, none

appeared for both parties, either in the morning or

afternoon.

This Court, by an order dated 13.04.2007, while

permitting the learned counsel for the appellant to take out

personal notice as against the sole respondent through

registered post with acknowledgment due and file proof of

service, within six weeks, observed that failing which the

appeal shall stand dismissed against him without further

reference to the Court.

In view of the dismissal against the sole respondent on

13.04.2007, the appeal stands dismissed. No order as to costs.

Consequently, miscellaneous petitions pending, if

any, shall also stand closed.

____________________________ T. MALLIKARJUNA RAO, J 27.02.2023 BV