Guntur Janardhan vs K. Peda Lingaiah
2022 Latest Caselaw 6207 Tel

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                APPEAL SUIT No.3601 of 2004

JUDGMENT:

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

representation for the respondents. Learned counsel for the

appellant is present and stated that they have not received any

communication from the client even though they tried to

contact them. As such matter is listed today under the caption

'for dismissal', the appellant fail to take necessary steps.

Therefore, this court is of the considered view that no purpose

would be served in continuing the appeal.

Hence, the Appeal is dismissed.

Pending miscellaneous applications, if any, shall stand

closed.

____________________ P. SREE SUDHA, J Date: 28.11.2022 Gms/Prv 2 PSS,J A.S.No.3601 of 2004

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.3601 of 2004

28.11.2022

Gms/Prv