Judgment vs Unknown
2023 Latest Caselaw 3307 AP

              THE HON'BLE SRI JUSTICE V.SRINIVAS

                APPEAL SUIT No.168 of 2008

JUDGMENT:

None appeared for the appellant.

2. Sri V.Venkata Subbaiah, learned counsel representing Sri

E.Sambasiva Pratap, learned counsel for the 1st respondent and

Sri P.Prabhakar Rao, learned counsel for the 3rd respondent, are

present.

3. On 01.02.2023, learned counsel for respondents present,

but none appeared on behalf of the appellant/plaintiff. Again

the matter was listed on 03.03.2023 and on that day also none

appeared for the appellant and learned counsel for respondents

present. On 27.03.2023 also none appeared on behalf of the

appellant as well no representation for the appellant. Then the

Court listed the matter to 12.04.2023, under the caption 'for

dismissal'.

4. When the matter was listed on 19.06.2023, none

appeared for the appellant and learned counsel for respondents

insisted for disposal. Then the matter was listed to this date

under the same caption 'for dismissal'. But, even today also

none appeared for the appellant either in the morning or in the

afternoon.

5. Hence, the appeal suit is dismissed for default. There

shall be no order as to costs.

6. Interim orders granted earlier if any, stand vacated.

7. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTGICE V.SRINIVAS Date: 04.07.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.168 of 2008

DATE: 04.07.2023

Krs