The Nedungadi Bank ... vs Ilasarapu Ramulu Anr
2022 Latest Caselaw 3814 AP

   THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.2157 of 2004

JUDGMENT:-

There was no representation on either side on 27.06.2022.

Hence, the matter was directed to be listed on 29.06.2022 under

the caption, "for dismissal". On 30.06.2022, there was no

representation for the appellant and the matter was again directed

to be listed under the same caption.

Despite, the matter being listed under the caption, "for

dismissal", today i.e., on 07.07.2022, there is no representation

on behalf of the appellant, both in the forenoon as well as in the

afternoon. Hence, the Civil Miscellaneous Appeal is dismissed for

non-prosecution, accordingly. No costs.

Miscellaneous Petitions pending, if any, shall stand closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO

Date: 07.07.2022 EPS

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.2157 of 2004

Date: 07-07-2022

EPS