THE HON'BLE SMT. JUSTICE P. SREE SUDHA
APPEAL SUIT No.741 of 2002
JUDGMENT:
When the matter is taken up for hearing, there is no representation for the appellant. Learned counsel for the respondent is present.
On 10.11.2022 also, there is no representation for the appellant and therefore, the matter was directed to be listed 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: 28.11.2022 Gms/Prv 2 PSS,J A.S.No.741 of 2002 THE HON'BLE SMT. JUSTICE P. SREE SUDHA APPEAL SUIT No.741 of 2002 28.11.2022 Gms/Prv