A.V. Narasimha Rao vs V.L. Koteswa Rao
2022 Latest Caselaw 6198 Tel

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                   APPEAL SUIT No.115 of 2002

JUDGMENT:

When the matter is taken up for hearing, there is no

representation for the appellant.

On 10.06.2022, notice was ordered to the appellant to

appear before the Court but he has not turned up even on

10.10.2022. On 15.11.2022, learned counsel for the

respondent is present. Learned counsel for the appellant is

absent and therefore, the matter was directed to be listed

under the caption 'for dismissal'. Today also, there is no

representation for the appellant. Therefore, this Court is of the

considered view that the appellant is not interested to pursue

the litigation.

Hence, the Appeal is dismissed for non-prosecution. No

costs.

Pending miscellaneous applications, if any, shall stand

closed.

____________________ P. SREE SUDHA, J Date: 28.11.2022 Gms/Prv 2 PSS,J A.S.No.115 of 2002

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.115 of 2000

28.11.2022

Gms/Prv