Citation : 2023 Latest Caselaw 1788 AP
Judgement Date : 31 March, 2023
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
APPEAL SUIT No.253 of 2006
JUDGMENT:
When the matter was called on 21.03.2023, there was no
representation on behalf of the appellant. The matter was
posted on 27.03.2023 under the caption "for dismissal". The
matter is again called on this day i.e., on 31.03.2023.
2. There is no representation on behalf of the appellant even
today, 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 31.03.2023 Dinesh
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
APPEAL SUIT No.253 of 2006
31.03.2023
Dinesh
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