Citation : 2021 Latest Caselaw 4687 Tel
Judgement Date : 30 December, 2021
THE HONOURABLE SRI JUSTICE M. LAXMAN
SECOND APPEAL No.447 OF 2012
JUDGMENT:
The docket proceedings shows in spite of granting multiple
adjournments, the appellants are not ready to argue the matter.
2. Therefore, the Second Appeal is dismissed for non-prosecution.
Miscellaneous petitions, if any, pending, shall stand closed.
_______________ M. LAXMAN, J Date: 30.12.2021 mar
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