Nethikoppula Narsimhulu vs Kosgi Ramu And Another
2023 Latest Caselaw 1541 Tel

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

                      M.A.C.M.A.No.1052 of 2018


JUDGMENT:

Since there was no representation on behalf of appellant on the

earlier occasion, the matter, which pertains to 2018, was directed to

be listed today under the caption 'For Dismissal'. Even today, there is

no representation on behalf of appellant. It is presumed that the

appellant is not interested to proceed with the appeal.

Hence, the Appeal 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 MACMA No.1052 of 2018

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

M.A.C.M.A.No.1052 of 2018

06.04.2023

gms