THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
S.A.No.112 of 2014
JUDGMENT:
When the matter is taken up for hearing on 29.10.2022, there was no representation for the appellant in the forenoon as well as in the afternoon, therefore, the matter was ordered to be posted today under the caption "for dismissal".
Today i.e., 31.10.2022, though the matter is listed under the caption "for dismissal", there is no representation for the appellant when the matter is called in the forenoon as well as in the afternoon.
Therefore, this Court is constrained to dismiss the second appeal for default and for non-prosecution.
Therefore, the second appeal is dismissed for non-prosecution. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 31.10.2022 Lk/ssm