Section 283 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
283. Default by applicant:
- If at any time it is made to appear to the Court that the applicant has failed to comply with any order of the Court, or any of the provisions of the Code or these rules, or is not proceeding with due diligence, the Court may make such order as to the application for sale, or the suit or matter, and the costs thereof, as it thinks fit.
