Telangana High Court
G. Pochaiah vs R.Lingamma on 7 November, 2022
Bench: P.Sree Sudha
THE HON'BLE SMT. JUSTICE P. SREE SUDHA
A.S.No.1598 of 2003
JUDGMENT
When the matter is taken up for hearing, there is no representation for the appellant.
On 18.01.2011 and 20.10.2022, there is no representation for the appellant and therefore, the matter was directed to be listed today under the caption 'for dismissal'. Today also, there is no representation for the appellant. Therefore, this Court is of the considered view that the appellant is not interested to pursue the litigation.
Hence, the Appeal is dismissed for non- prosecution. No costs.
Pending miscellaneous applications, if any, shall stand closed.
____________________ P. SREE SUDHA, J Date: 07.11.2022 MNV/Prv