Learned Counsel For vs Unknown
2023 Latest Caselaw 3536 AP

                THE HON'BLE SRI JUSTICE V.SRINIVAS

                   APPEAL SUIT No.468 of 2008

JUDGMENT:

Learned counsel for appellants submits that they

contacted the appellant No.2, but he did not respond to address

arguments in this case. In view of non-response, she reports no

instructions.

2. On 03.07.2023, learned counsel for the appellants

submits that appellant Nos.3, 4 and 5 are died and seeks time

to take steps. It is further submitted by learned counsel for

appellants that even she intends to file L.R. application for

appellant Nos.5 and 6, who said to be died, there is no response

from the concerned legal representatives. In these

circumstances, learned counsel for the appellants reports no

instructions.

3. In view of the above, this Appeal Suit is dismissed for

default. There shall be no order as to costs.

4. Interim orders granted earlier if any, shall stands vacated.

5. Miscellaneous applications pending if any, shall stand closed.

_______________________ JUSTICE V.SRINIVAS Date: 18.07.2023 MKK

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.468 of 2008

DATE: 18.07.2023

MKK