Boddapati Raghavendra Rao 2 Ors. vs Smt.Palla Aravlamma Anr.
2022 Latest Caselaw 2523 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 SECOND APPEAL No.1022 of 2000

JUDGMENT:-

      No representation from either side even in the revised call.

      On      21.10.2019,   07.11.2019,   29.06.2021,   13.07.2021,

13.12.2021

, 15.02.2022, 22.02.2022, 15.03.2022 and on

26.04.2022, none appeared for the appellants.

On 29.07.2021, it was represented by the learned counsel

for the appellants that they are unable to contact their clients and

at request, two (02) weeks time was granted to seek instructions.

Since thereafter as noted above, the above case was listed on

mentioned dates, but there was no representation for the

appellants.

Today also there is no representation for the appellants.

Accordingly, the Appeal is dismissed for non prosecution.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 14.06.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

SECOND APPEAL No.1022 of 2000

Date: 14.06.2022

Scs