Citation : 2021 Latest Caselaw 3331 Tel
Judgement Date : 9 November, 2021
THE HONOURABLE SRI JUSTICE M.LAXMAN
SECOND APPEAL No.428 of 2013
JUDGMENT:
When the matter was taken up for hearing on
29.10.2021, none appeared for the appellant, and hence, the
matter was directed to be posted today under the caption 'for
dismissal. In spite of posting the matter today under the
caption 'for dismissal', there is no representation for the
appellant. It appears that the appellant is not evincing any
interest in prosecuting the case.
Therefore, the appeal is dismissed for non-prosecution.
There shall be no order as to costs. Miscellaneous petitions,
if any, pending, shall stand closed.
________________ M.LAXMAN, J Date: 09.11.2021 TJMR
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