Narla Venkata Subba Reddy Subba ... vs Smt. Narla Subhadramma Died
2022 Latest Caselaw 9929 AP

     THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR

                SECOND APPEAL NO.117 OF 2012

JUDGMENT:

Learned counsel for the respondent No.2 and the learned counsel for the respondent No. 4 & 5 are in attendance.

There is no representation for the appellant, it is so on 18.11.2022, 15.12.2022 & 20.12.2022. This matter has been coming under the Caption 'for dismissal', yet there is no representation for appellant. Against the concurrent judgments of the two courts below, the Second Appeal was preferred. Despite sufficient opportunities being granted the appellant has not been prosecuting the appeal. In these circumstances, this appeal has to be dismissed for non-prosecution.

Accordingly, this Appeal is dismissed for non-prosecution.

There shall be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________________ JUSTICE Dr.V.R.K.KRUPA SAGAR Dt.30.12.2022.

LSP THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR

SECOND APPEAL NO.117 OF 2012

Dt.30.12.2022

LSP