Koneru Anil Kumar vs Davuluri Syamala Devi
2023 Latest Caselaw 1603 AP

            HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.668 of 2010

JUDGMENT:

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

none appeared for the appellant. Learned counsel for the

respondent 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 appellant. Despite the

matter listed under the caption for dismissal, the appellant is

not getting ready. It seems that the appellant has 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.668 of 2010

Date: 21.03.2023

SAK