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Judgment
5 paragraphs · 83 words
B V L N Chakravarthi, J
1.
Ms.R.Durga Latha Sri, learned counsel representing Sri E.V.V.S.Ravi Kumar, learned counsel for the appellant would submit that letter was addressed to the appellant, but none come forward to prosecute the appeal.
2.
Sri N.Sriram Murthy, learned counsel for the respondent is in attendance.
3.
In that view of the matter, the Appeal Suit is dismissed for non-prosecution. There shall be no order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.