None Appeared For vs Unknown
2023 Latest Caselaw 3578 AP

             THE HON'BLE SRI JUSTICE V.SRINIVAS

                 APPEAL SUIT No.3827 of 2000


JUDGMENT:

None appeared for appellants either in the morning or in

the afternoon.

2. Learned counsel for respondents is present. This matter

pertains to the year, 2000.

3. On 10.05.2023, none appeared for appellants. Learned

counsel for respondents were present and directed the Registry

to print the name of learned counsel for respondent No.1 in the

cause list and listed the matter to 16.06.2023.

4. On 16.06.2023 also none appeared for appellants.

However, posted the matter to 28.06.2023 with a direction to get

ready by the date of next adjournment. Even in the last

occasion i.e., on 06.07.2023, none were present for appellants.

In order to give an opportunity, listed the matter to 14.07.2013.

But today also none appeared for appellants.

5. Thus, in view of the above circumstances, this Court is of

the opinion that appellants are not interested to prosecute the

appeal.

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

shall be no order as to costs.

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

8. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTICE V.SRINIVAS Date: 19.07.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.3827 of 2000

DATE: 19.07.2023

Krs