When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3290 AP

            HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.507 of 2010

JUDGMENT:

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

none appeared for the appellant. Learned counsel for the

respondent is present and the matter is passed over till 02.15

PM.

2. When the matter is called at 02.15 PM, learned counsel for the

respondent is present, no representation on behalf of the

appellant. The matter is coming on under the caption 'for

dismissal' and the proceeding sheets reveals that no

representation is made on behalf of the appellant, despite

granting several adjournments. It seems that the appellant is not

evincing any interest to prosecute the appeal.

3. Hence, the appeal is dismissed for default. However, no costs.

4. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 03.07.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.507 of 2010

Date: 03.07.2023

SAK