None Appeared For The vs Unknown
2023 Latest Caselaw 3483 AP

             THE HON'BLE SRI JUSTICE V.SRINIVAS

                 APPEAL SUIT No.544 of 2006


JUDGMENT:

None appeared for the appellant either in the morning or

in the afternoon.

2. On perusal of the docket, on 28.06.2023, as none

appeared, listed the matter to 06.07.2023. On 06.07.2023, one

Sri Y.Venkatesh, learned counsel representing Sri

V.Venkataramana, learned counsel for the appellant, requested

time and undertaken to argue the matter by the next date of

adjournment, in-order to give an opportunity, listed the matter

to yesterday i.e., on 13.07.2023.

3. On 13.07.2023, again on the request made by the learned

counsel for the appellant, listed the matter to this date. But,

today none appeared for the appellant.

4. Hence, in view of the above circumstances, this Court is

of the opinion that the appellant is not interested to prosecute

the appeal. Thereby, the appeal suit is dismissed for default.

There shall be no order as to costs.

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

6. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTGICE V.SRINIVAS Date: 14.07.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.544 of 2006

DATE: 14.07.2023

Krs