Vajrala Rambyamma vs Daggula Krishna Veni
2023 Latest Caselaw 1540 Tel

         THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                    APPEAL SUIT No.639 of 2010


JUDGMENT:

In spite of giving fair opportunities, the learned counsel for the

appellants has not submitted his arguments on the earlier occasion,

the matter, which pertains to 2010, was directed to be listed today

under the caption 'For Dismissal'. Even today, the learned counsel for

the appellants has not submitted his arguments. It is presumed that

the appellants are not interested to proceed with the appeal.

Hence, the Appeal Suit stands dismissed for non-prosecution.

No order as to costs.

Miscellaneous applications, if any, pending shall stand

dismissed.

______________________________ JUSTICE M.G. PRIYADARSINI

06.04.2023 gms 2 MGP,J A.S.No.639 of 2010

THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

APPEAL SUIT No.639 of 2010

06.04.2023

gms