When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3582 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                            A.S.No.113 of 2012

JUDGMENT:

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

no representation is made on behalf of appellant and the learned

counsel for the respondent is present and the matter is passed

over till 02.15 PM.

2. In the afternoon session at 02.15 PM also, none appeared for the

appellant. Learned counsel for the respondent submitted that

the sole appellant died four years back and no steps have been

taken so far, though the matter is listed under the caption 'for

dismissal' and granted several adjournments.

3. Recording the submission of the learned counsel for the

respondent, the suit is liable to be dismissed as abated.

4. As a result, the appeal is dismissed as abated. However, there

shall be no order as to costs.

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

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 19.07.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.113 of 2012

Date: 19.07.2023

SAK