Chandra Sekhar Picture Palace vs Employees State Insurance ...
2023 Latest Caselaw 993 AP

 THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

          CIVIL MISCELLANEOUS APPEAL No.1491 OF 2008

JUDGMENT:

1. This Civil Miscellaneous Appeal is preferred against the

impugned order in O.A.No.1 of 2003, dated 04.08.2006 on the file of

the Principal Senior Civil Judge, Kurnool.

2. As seen from the docket, dated 14.02.2023, it is

represented that the sole appellant died and in order to take steps to

bring the legal representatives, on record, the matter is posted finally

today under the caption for "dismissal".

3. Despite the matter is posted for "dismissal", there is no

representaion on behalf of the appellant. As per the information

furnished by the office no application has been filed to bring the legal

representatives. It appears that they have no interest in prosecuting

the matter.

4. Accordingly, the Civil Miscellaneous Appeal is dismissed

for default. There shall be no order as to costs.

As a sequel, interlocutory applications pending, if any, in this

Civil Miscellaneous Appeal shall stand closed.

_____________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 21.02.2023 PNS