THE HON'BLE SMT. JUSTICE P. SREE SUDHA
APPEAL SUIT No.281 of 1999
JUDGMENT:
When the matter is taken up for hearing, both the learned counsel present and submitted that records are not available with them. As the records are also not available with the Court. Therefore, this court is of the considered view that no purpose would be served in continuing the appeal.
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.281 of 1999 THE HON'BLE SMT. JUSTICE P. SREE SUDHA APPEAL SUIT No.281 of 1999 28.11.2022 Gms/Prv