When The Matter Was Called On ... vs Unknown
2023 Latest Caselaw 1474 AP

Citation : 2023 Latest Caselaw 1474 AP
Judgement Date : 16 March, 2023

Andhra Pradesh High Court - Amravati

When The Matter Was Called On ... vs Unknown on 16 March, 2023

      HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                 APPEAL SUIT No.265 of 2005

JUDGMENT:

When the matter was called on 07.03.2023, learned

counsel for the appellant submitted that the matter was

compromised between the parties and on his request, the matter

was posted to 10.03.2023 under the caption "For Dismissal".

Again the matter is called on this day i.e., on 16.03.2023.

2. There is no representation on behalf of the appellant even

today inspite of posting the matter under the caption "For

Dismissal", as the appellant does not appear to be interested in

prosecuting the appeal.

3. Hence, the appeal is dismissed for non-prosecution. There

shall be no order as to costs.

4. Consequently, miscellaneous petitions, if any pending, in

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 16.03.2023 ANI

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.265 of 2005

16.03.2023

ANI

When The Matter Was Called On ... vs Unknown
2023 Latest Caselaw 1474 AP

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