G. Subramanyam vs State Of A.P.,
2023 Latest Caselaw 4709 AP

             THE HON'BLE SRI JUSTICE V.SRINIVAS

                  APPEAL SUIT No.35 of 2007

JUDGMENT:

None appeared for the appellant either in the morning or

in the evening.

2. Learned Government Pleader appearing for the

respondents is present and insisted for disposal.

3. On the previous six adjournments i.e., on 15.03.2023,

21.03.2023, 14.06.2023, 28.06.2023, 06.07.2023, 08.08.2023

and 21.09.2023, none appeared for the appellant. At any point

of time, inspite of notice ordered by this Court to the appellant,

neither the appellant nor his counsel present. But, on all these

occasions i.e., on 15.03.2023, 21.03.2023, 06.07.2023 and

21.09.2023, learned Government Pleader for Appeals is present

and insisted for disposal.

4. Having regard to the above, this Court is of the opinion

that the appellant has no interest to prosecute the appeal.

Hence, the appeal suit is dismissed for default. There shall be

no order as to costs.

5. Interim orders granted earlier if any, stand vacated.

6. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTICE V.SRINIVAS Date: 05.10.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.35 of 2007

DATE: 05.10.2023

Krs