Citation : 2021 Latest Caselaw 3742 Tel
Judgement Date : 24 November, 2021
THE HONOURABLE SRI JUSTICE M.LAXMAN
SECOND APPEAL No.134 of 2012
JUDGMENT:
When the matter was taken up for hearing on
25.10.2021, 01.11.201 and 16.11.2021, none appeared for
the appellants, 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 appellants. The appeal still
requires framing of substantial question of law.
In the said circumstances, the Second 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: 24.11.2021 TJMR
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