HONOURABLE SMT JUSTICE P. SREE SUDHA
SECOND APPEAL NOS. 212, 213, 214, 217, 218, AND
223 OF 2005
COMMON JUDGMENT:
When these matters were taken up for hearing on
01.11.2019
it was brought to the notice of this Court by Sri K.V. Raghuveer, learned counsel that Sri N.V.S. Gopal Krishnamacharyulu, learned counsel for the appellants died and his junior is representing the matters. It is further informed that the parties are not in touch with him.
2. On 22.11.2022 there was no representation for the appellants and the matters were posted for 'final hearing' on 07.12.2022. On 28.08.2023 also there was no representation on behalf of the appellants and the matters were posted 'for dismissal'. It appears that there has been no representation on behalf of the appellants since long time in all these batch appeals and no purpose would be served if the appeals are pending since these appeals had been filed way back in the year 2005.
3. In view of the above facts and circumstances, no purpose would be served in continuing this batch of Second Appeals.
4. Accordingly, all the above Second Appeals are dismissed for non-prosecution. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
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P. SREE SUDHA, J
Date: 14.09.2023
Skj.