P.Krishna Rao Anr vs Sanapala Narasimha Murthy 2 Ors
2023 Latest Caselaw 2694 AP

  HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

       CIVIL MISCELLANEOUS APPEAL No.242 OF 2006


JUDGMENT:-

      This Civil Miscellaneous Appeal is preferred under

Section 75(1) of the Insolvency Act, against the impugned

order dated 31.01.2006 in I.P. No.1 of 2001 on the file of

Senior Civil Judge's Court, Sompeta, Srikakulam District.

      None represented the matter, despite the matter is

posted under the caption dismissal.

      Nonetheless, Sri A.Rama Rao, learned counsel for the

respondents would submit that, though the 1st respondent

died, no steps have been taken inspite of filing memo

informing the same to the Court. It appears that, they have no

interest in prosecuting the matter.

Accordingly, the Civil Miscellaneous Appeal is dismissed

for default. No order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stands closed.

______________________________________ VENKATA JYOTHIRMAI PRATAPA, J Date :28.04.2023 PND