Andhra Pradesh High Court - Amravati
Asst.Engg/Apseb/Vizianagaram And ... vs M.Narayanamma And 6 Others on 15 July, 2022
THE HON'BLE SRI TARLADA RAJASEKHAR RAO
CIVIL MISCELLANEOUS APPEAL NO.1596 OF 2008
JUDGEMENT:
It appears from the record that on 08.07.2022, when the matter came up for hearing, none appeared for the respondents and hence, the matter was directed to be listed under the caption 'for dismissal' on 15.07.2022.
Even today also, when the matter came up for hearing, there is no representation even though the matter is listed under the caption 'for dismissal'. As such, this Court is left with no other option except to dismiss the appeal for default.
Accordingly, the Civil Miscellaneous Appeal is dismissed for default. There shall be no order as to costs.
Consequently, miscellaneous petitions, pending if any, shall stand closed.
_________________________________________ JUSTICE TARLADA RAJASEKHAR RAO Dated: 15.07.2022 ASH 2 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO CIVIL MISCELLANEOUS APPEAL NO.1596 OF 2008 Dated: 15.07.2022 ASH