The Learned Counsel For The vs Unknown
2023 Latest Caselaw 3579 AP

      THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU

APPEAL SUIT NO.554 OF 2017

JUDGMENT:-

The learned counsel for the appellant is not in attendance.

Junior counsel, representing the learned counsel for the

appellant, seeks time and the matter is kept aside informing to

the learned counsel that the matter is coming under the caption

of "dismissal" and let the Advocate on record to make

representation for seeking adjournment with reasons. Later, none

represented for the appellant. Ultimately, the matter is taken up

at 2-15 p.m., and even then none represented for the appellant.

2) Having verified the proceedings sheet, it is clear that

the appellant is not at all getting ready. The appellant obtained

stay of execution of the decree and later he is not getting ready.

3) Under the circumstances, the appeal is dismissed for

default. There shall be no order as to costs.

Consequently, miscellaneous applications pending, if any,

shall stand closed.

________________________ JUSTICE A.V. RAVINDRA BABU Dt. 19.07.2023.

PGR THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU

APPEAL SUIT NO.554 OF 2017

Date: 19.07.2023

PGR