Bhagavandas vs Seva Mandal Cooperative Society,
2022 Latest Caselaw 1898 Tel

 HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

      CITY CIVIL COURT APPEAL No.171 of 2001

ORDER :

1. This appeal is filed challenging the judgment and decree

in O.S.No.256 of 1993 dated 20.12.2000 on the file of the III

Senior Civil Judge, City Civil Court, Secunderabad.

2. When this matter was listed on 01.04.2022, there was no

representation for the appellants. However, the learned

counsel for respondents reported that three suits were filed

before the trial Court, out of which, two suits were dismissed

and one suit i.e. O.S.No.256 of 1993 was decreed. Being

aggrieved by the said decree, this appeal is preferred. As there

was no representation for the appellants, the appeal was

directed to be listed today under the caption "for dismissal".

3. Today, though the matter is listed under the caption "for

dismissal", counsel for appellants is called absent in the

forenoon as well as in the afternoon.

GAC, J CCCA.No.171 of 2001

4. Since the appeal is of the year 2001 and as there is no

representation for the appellants inspite of listing the matter

under the caption "for dismissal", this appeal is dismissed for

default. No order as to costs.

5. Pending miscellaneous applications, if any, shall stand

closed.

_________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 13.04.2022

ajr