Palla Varija Devi vs Palla Venkata Rama Rao
2023 Latest Caselaw 4554 AP

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                          A.S.No.241 of 2015

JUDGMENT:

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

no representation is made on behalf of appellant and the learned

counsel for respondent is present and the matter is passed over

till 02.15 PM.

2. When the matter is taken up in the afternoon session also, none

appeared for appellant. Despite listing the matter under the

caption 'for dismissal', no representation is made on behalf of

the appellant. It seems that the appellant is not evincing interest

to proceed with the appeal.

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: 26.09.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.241 of 2015

Date: 26.09.2023

SAK