Sri M. V. S. Suresh Kumar vs S. Suresh Kumar
2023 Latest Caselaw 3212 AP

          THE HON'BLE SRI JUSTICE V.SRINIVAS

            APPEAL SUIT No.177 of 2008


JUDGMENT

Sri M. V. S. Suresh Kumar, learned counsel for

the appellant, submits that he filed a memo dated

27.03.2023 stating that as he is designated as Senior

Counsel, the appellant may engage another counsel by

taking necessary steps and to that effect he addressed

a letter dated 26.11.2020 to the appellant. The said

letter was received by the appellant on 14.12.2020 and

the acknowledgment is also placed on record. He

further submits that he has no further instructions in

the matter. Even though, the letter is served on the

appellant, he is not coming forward to pursue the

matter.

2. In view of the above submissions, the appeal is

dismissed for default. There shall be no order as to

costs.

3. Interim orders granted earlier if any, stand

vacated.

4. Miscellaneous applications pending if any, shall

stand closed.

_______________________ JUSTICE V.SRINIVAS

Date: 19.06.2023 MSI

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.177 of 2008

DATE: 19.06.2023 MSI