THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
CIVIL MISCELLANEOUS APPEAL No.1027 of 2006
JUDGMENT: (Per Hon'ble Dr.SA,J)
The learned counsel for the respondent No.1 is present.
No representation for the appellant. Though the matter is listed today under the caption "for orders" and passed over for some time, there is no representation for the appellant. On previous occasion also, there was no representation for the appellant. It appears that the appellant has no interest to pursue the appeal.
2. Under these circumstances, this Civil Miscellaneous Appeal is dismissed for default.
Miscellaneous Petitions, if any, pending in this appeal shall stand closed. No order as to costs.
______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 17.11.2022 scs