On An Earlier Occasion I.E. vs Unknown
2023 Latest Caselaw 3956 AP

        HONOURABLE DR. JUSTICE K. MANMADHA RAO

        CIVIL MISCELLANEOUS APPEAL No. 558 of 2017

JUDGMENT:

On an earlier occasion i.e., on 17.08.2023, at request of

learned counsel for the appellant the matter was directed to be

listed on 31.08.2023 with a condition that, if the appellant is not

ready on next date of adjournment, this C.M.A. shall stand

dismissed.

2. Today also when the matter is taken up for hearing, Sri

K.Nagaraju, learned counsel representing Sri C.Subodh, learned

counsel for the appellant again sought adjournment.

3. As seen from the proceeding sheet, since long time, appellant

seeks adjournment. Even though conditional order was passed by

this Court, he did not choose to argue the case and again and

again he seeks adjournment. It seems that the appellant is no

more interested in prosecuting the case.

4. Hence, this Civil Miscellaneous Appeal is dismissed for

default and for non-prosecution as well. There shall be No order as

to costs.

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

shall stand closed.

____________________________ Dr. K. MANMADHA RAO, J Date: 31.08.2023 MKK

HONOURABLE DR. JUSTICE K. MANMADHA RAO

CIVIL MISCELLANEOUS APPEAL No. 558 of 2017

Dt: 31.08.2023

MKK