None Appeared For vs Unknown
2023 Latest Caselaw 3767 AP

              THE HON'BLE SRI JUSTICE V.SRINIVAS

                 APPEAL SUIT No.3557 of 2004


JUDGMENT:

None appeared for appellants either in the morning or in

the afternoon.

2. On the last five occasions i.e., on 16.06.2023, 27.06.2023,

04.07.2023, 18.07.2023 as well 24.07.2023, none appeared for

appellants.

3. In the previous adjournment i.e., on 24.07.2023, learned

counsel for respondents submitted that Sri P.Satyanarayana,

learned counsel for appellants, is no more and Ms.N(P) Anjana

Devi, learned counsel, who is also on record for appellants, not

at all attending the Court.

4. Moreover, on perusal of the record, both the appellants

are minors and no guardian name is mentioned in the cause

title of the appeal. Hence, it cannot be sent notice to the

appellants, who are minors.

5. In view of the above circumstances, the appeal suit is

dismissed for default. There shall be no order as to costs.

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

7. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTICE V.SRINIVAS Date: 31.07.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.3557 of 2004

DATE: 31.07.2023

Krs