Mohd Nazeer vs K.V.Siva Reddy 3 Others
2021 Latest Caselaw 1637 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

       CIVIL MISCELLANEOUS APPEAL No. 2198 of 2004


JUDGMENT:

A perusal of the proceeding sheet discloses that this matter

was adjourned several times. However, on 03.06.2021, as there

was no representation on behalf of the appellant, this Court

directed the matter to be listed on 11.06.2021 under the caption

'For Dismissal'. Today, when the matter is taken up, there is no

representation on behalf of the appellant. In the circumstances, it

is presumed that the appellant is not interested in prosecuting this

Civil Miscellaneous Appeal.

Learned Standing Counsel appearing for the respondent

insurance company points out that there is no evidence produced

by the appellant before the Court below.

Accordingly, this Civil Miscellaneous Appeal is dismissed

for non-prosecution.

Miscellaneous Petitions, if any pending, shall stand

dismissed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 14th JUNE, 2021.

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