HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL No.459 of 2000
JUDGMENT:
There is no representation on behalf of the appellant on several adjournments i.e., on 07.01.2021, 04.02.2021 and 11.02.2021. Hence, it is posted to today under the caption 'for dismissal'. Even today also, when the matter is called through video conference, there is no representation on behalf of the appellant.
Hence, the Second Appeal is dismissed for default. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in the Second Appeal shall stand closed.
________________________ B. KRISHNA MOHAN, J Date: 18-02-2021 TM HONOURABLE SRI JUSTICE B. KRISHNA MOHAN Second Appeal No.459 of 2000 Dated: 18.02.2021 TM