Matcha Panduranga Vittal, vs Tirumalaraju Murali Krishnam ...
2023 Latest Caselaw 4510 AP

         HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                    Appeal Suit No.526 of 2009

JUDGMENT:

Sri V.Venkata Subbaiah., learned counsel representing on

behalf of learned counsel for appellant submits that despite his

best efforts, sending registered cover, no response from the

appellant. As such steps could not be taken and prayed to

dismiss the appeal.

02. There is no representation on behalf of respondent.

03. It seems that the appellant has not shown any interest to

proceed with the matter. In view of the submissions made by

the learned counsel for the appellant, this appeal is dismissed

for default. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal

shall stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 25.09.2023 KLNS

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

Appeal Suit No.526 of 2009 Date: 25.09.2023

KLNS