When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 1703 AP

            HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.453 of 2011

JUDGMENT:

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

none appeared for the appellant. Learned counsel for the

respondents is present and the matter is passed over till 02.30

PM.

2. Even when the matter is taken up in the afternoon session 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: 27.03.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.453 of 2011

Date: 27.03.2023

SAK