When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 3586 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                          A.S.No.847 of 2011

JUDGMENT:

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

no representation is made on behalf of appellants and the

learned counsel for the respondent is present and the matter is

passed over till 02.15 PM.

2. When the matter is taken up in the afternoon session at 02.15

PM also, none appeared for appellants. Despite listing the matter

under the caption 'for dismissal', no representation is made on

behalf of the appellants. It seems that the appellants are not

evincing interest to proceed with the appeal.

3. As a result, the appeal is dismissed for default. However, there

shall be no order as to costs.

4. 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.847 of 2011

Date: 19.07.2023

SAK