Mortha Naga Ratnam vs Neduuri Karuna Suseela
2023 Latest Caselaw 2697 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                          A.S.No.613 of 2010

JUDGMENT:

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

no representation is made on behalf of either side. This Court

has passed over the matter till 02.15 PM.

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

02.15 PM also, none appeared for the both sides. It seems that

the appellants are not evincing any interest to dispose of the

matter, despite posting the matter under the caption 'for

dismissal' or filed proof of settlement of the matter before the Lok

Adalat in Trial Court.

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: 01.05.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.613 of 2010

Date 01.05.2023

SAK