Ponnam Yadaiah, vs Keshavadasu Kiran Kumar.
2022 Latest Caselaw 4184 Tel

THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

                    AS No.76 of 2015

JUDGMENT:

The appellant/defendant called absent. There is

no representation on his behalf.

As per the proceeding sheet dated 11.07.2022

also, there was no representation on behalf of the

appellant.

In fact, earlier it was submitted that the advocate

on record for the appellant has given no objection

Vakalat. Consequently, Registry is directed to print the

name of the appellant in the cause title and it was

printed. Still there is no response from the appellant.

Having regard to the said fact, as the appellant is

not evincing any interest in prosecuting the matter and

that the appellant's counsel has already given no

objection Vakalat to the appellant, I find no merit to

adjourn the matter.

AVRJ CCCA No.308 of 2004

Accordingly, the appeal is dismissed for default for

non-prosecution. However, in the circumstances of the

case, there shall be no order as to costs.

As a sequel, interlocutory applications, if any

pending in this appeal, shall stand closed.

__________________________________ A. VENKATESHWARA REDDY, J.

Date: 17.08.2022 Isn