THE HON'BLE JUSTICE SMT P.SREE SUDHA
APPEAL SUIT No.145 OF 2005
JUDGMENT:
When the matter was called it was specifically observed that the appellants were absent continuously. Hence, the matter was posted to 14.11.2022 under the caption "for dismissal". Even today also learned counsel for the appellants has not turned up and failed to evince any interest to prosecute the case.
2. Hence, the Appeal Suit is dismissed for non- prosecution. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_______________________________ JUSTICE SMT P.SREE SUDHA Date: 16.11.2022.
sus THE HON'BLE JUSTICE SMT P.SREE SUDHA APPEAL SUIT No.145 OF 2005 16.11.2022 sus