When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 1715 AP

            HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.297 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 is present and the matter is passed over till 02.15

PM.

2. Even when the matter is taken up in the afternoon session 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: 28.03.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.297 of 2010

Date: 28.03.2023

SAK