The Joint Regional Director, Esi ... vs M/S Hotel Great India, ...
2022 Latest Caselaw 4120 AP

   THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                          C.M.A.No.1037 of 2009

JUDGMENT:-

      There        was   no   representation   for   the   appellants   on

07.07.2022

and the matter was listed on 14.07.2022. On

14.07.2022, there was no representation for the appellants.

Therefore, the matter was directed to be listed under the caption,

"for dismissal".

Today i.e., on 18.07.2022 also, there is no representation for

the appellants, despite the matter being listed under the caption,

"for dismissal". Hence, there is no other option except to dismiss

the Appeal for non-proseuction.

Accordingly, the Civil Miscellaneous Appeal is dismissed for

non-prosecution. No costs.

Miscellaneous Petitions pending, if any, shall stand closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO

Date: 18.07.2022 EPS

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

C.M.A.No.1037 of 2009

Date: 18-07-2022

EPS