Koppula Venkata Seshagiri Rao, vs Turlapati Anjaneya Prabhu,
2023 Latest Caselaw 5024 AP

                HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                     SECOND APPEAL No.1079 of 2013

JUDGMENT:

1. When the matter is taken up for hearing, no representation is made on

behalf of the appellant.

2. This Court ordered notice to the appellant, as the learned counsel

appearing for appellant has elevated as Judge. Registry sent notice to

the appellant by Registered Post with Acknowledgment Due. But, the

notice was returned un-served as 'left' vide postal endorsement. As

such, this Court has no other option, except to dispose of the matter.

3. As a result, the appeal is dismissed for default. However, there shall be

no order as to costs.

4. Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 16.10.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

S.A.No.1079 of 2013 Date: 16.10.2023

SAK