State Bank Of Hyderabad vs M/S. Rashtriya Chemicals ...
2023 Latest Caselaw 920 AP

            THE HON'BLE SRI JUSTICE B. SYAMSUNDER


            CIVIL REVISION PETITION No. 3222 OF 2011


JUDGMENT:

There is no representation for revision petitioner though

the matter is listed under the caption of "Dismissal".

2. The learned counsel Mr. B. Nageshwar Rao

represented on behalf of Mr. Padilam Rajashekhar, learned

counsel for respondent No.1.

3. On perusal of Court proceedings which shows that

on 26.08.2022 also there was no representation for the

petitioner and then the matter was posted "for Dismissal" on

02.09.2022 and thereafter, at request of learned counsel

learned counsel for petitioner and posted the matter for "Final

Hearing".

4. Though sufficient opportunity has been given to the

petitioner, none appeared for the petitioner. Hence, this Civil

Revision Petition is dismissed for default. No order as to costs.

2 BSS, J C.R.P. No.3222 of 2011

Consequently, miscellaneous petitions if any, shall stand

closed. Interim stay if any granted shall stand vacated.

___________________________ JUSTICE B SYAMSUNDER

Date: 15.02.2023

MVK 3 BSS, J C.R.P. No.3222 of 2011

THE HON'BLE SRI JUSTICE B SYAMSUNDER

CIVIL REVISION PETITION No. 3222 OF 2011

Date: 15.02.2023

MVK