M/S Thirumala Cabs vs M/S Arya Omnitalk Wireless ...
2021 Latest Caselaw 2488 Tel

Item No.5

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

         I.A.No.1 OF 2020 IN/AND COMCA.No.2 OF 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

The present appeal was listed on 18.08.2021, when none had

appeared on behalf of the appellant. As a result, it was directed to be

listed today for dismissal. Same is the position today. None is

present on behalf of the appellant. It appears that the appellant is not

interested in prosecuting the present appeal.

2. The present appeal and the condone delay application (I.A.No.1

of 2020) are accordingly dismissed in default and for non-prosecution

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 26.08.2021 Lrkm