Citation : 2022 Latest Caselaw 1931 Tel
Judgement Date : 18 April, 2022
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
C.M.A.No.560 OF 2015
JUDGMENT:
Despite listing the matter under the caption "for orders"
today, there is no representation for the appellant. It appears
that the appellant has no interest to pursue the matter.
2. Learned counsel for the respondent is present.
3. Under these circumstances, the appeal is dismissed for
default.
Miscellaneous Petitions, if any, pending in this appeal
shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J
___________________ JUVVADI SRIDEVI, J Date: 18.04.2022 ssp
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