When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3433 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                          A.S.No.509 of 2012

JUDGMENT:

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

no representation is made on behalf of both sides and the matter

is passed over till 02.15 PM.

2. When the matter is taken up in the afternoon session at 02.15

PM also, none appeared for both sides. Despite listing the matter

under the caption 'for dismissal', the appellant is not getting

ready to dispose of the matter. It seems that the appellant is not

evincing any interest to prosecute the appeal.

3. As a result, the appeal is dismissed for default. However, there

shall be no order as to costs.

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

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 13.07.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.509 of 2012

Date: 13.07.2023

SAK