Pilli Ananda Rao vs Margadarsi Chit Fund Ltd.,
2023 Latest Caselaw 1602 AP

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.1017 of 2010

JUDGMENT:

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

none appeared for the appellants. Learned counsel for the

respondent No.1 is present and the matter is passed over till

02.30 PM.

2. Even when the matter is taken up in the afternoon session at

4.10 PM also, none appeared for the appellants. Despite the

matter listed under the caption for dismissal, the appellants are

not getting ready. It seems that the appellants have not shown

any interest to prosecute the appeal.

3. Hence, the appeal is dismissed for default without costs.

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

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 21.03.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.1017 of 2010

Date: 21.03.2023

SAK