Citation : 2022 Latest Caselaw 409 Tel
Judgement Date : 2 February, 2022
THE HONOURABLE JUSTICE G. SRI DEVI
M.A.C.M.A.No.613 OF 2007
JUDGMENT:
On the previous date of hearing, it was submitted across the
Bar that Mr.Venkateshwar Varanasi, learned counsel for the appellant
is no more. Hence, this court issued notice to the appellant.
2. The acknowledgment card, which has been returned, shows that
notice was received by the GPA holder of the appellant viz.,
Mrs.N.Sarada. However, none appears on behalf of the appellant to
pursue the matter.
3. Hence, this appeal is dismissed for default. No costs.
4. Pending miscellaneous applications, if any, shall stand closed.
____________________ JUSTICE G.SRI DEVI Date: 02.02.2022 Lrkm
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