THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL No.1166 of 2002 AND CIVIL REVISION PETITION No.2743 of 2002 COMMON JUDGMENT: (Per the Hon'ble Dr.SA,J) On 12.10.2022, as there was no representation for both sides, these matters were directed to be listed today under the caption 'for orders'. Even today, there is no representation for both sides. It appears that the appellant has no interest to pursue the matters.
2. Under these circumstances, the Civil Miscellaneous Appeal and the Civil Revision Petition are dismissed for default.
Miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J ______________________ NAGESH BHEEMAPAKA, J Date: 14.10.2022 ssp