Mrs.S.Maheswari vs G.Drakwhavali
2022 Latest Caselaw 1783 Tel

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

              APPEAL SUIT No.2069 of 2003

ORDER :

1. Learned counsel for appellant is called absent. Learned

counsel for respondent is present.

2. This appeal is filed against the judgment and decree

dated 18.07.2003 passed by the Principal Senior Civil Judge,

Ranga Reddy District, in O.S.No.380 1995.

3. This appeal was listed on 04.04.2022, and as there was

no representation for the appellant, it was ordered to be listed

today under the caption "for dismissal".

4. Though the matter is listed under the caption "for

dismissal" today, there is no representation for the appellant in

the forenoon as well as in the afternoon. Therefore, this

appeal is dismissed for default. No order as to costs.

GAC, J A.S.No.2069 of 2003

5. The interim order granted on 27.08.2003 shall stand

vacated.

6. Pending miscellaneous applications, if any, shall stand

closed.

_________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 07.04.2022

ajr