Ch. Koteshwar Rao vs M. Bal Reddy
2022 Latest Caselaw 4180 Tel

             THE HON'BLE SRI JUSTICE M. LAXMAN

                  SECOND APPEAL No.377 OF 2016

JUDGMENT:

1. The present appeal has been directed against judgment and decree

dated 09.12.2015 passed in A.S.No.100 of 2012 by the III Additional

District Judge, Ranga Reddy District at L.B. Nagar, wherein and whereby

the judgment and decree dt.31.12.2011 passed in O.S.No.703 of 2000 by

the Principal Junior Civil Judge, Ranga Reddy, was confirmed. The said

suit was filed by the plaintiff for injunction.

2. The present appeal is at the instance of defendant No.1. Though the

matter is listed under the caption "for dismissal" there is no

representation from the appellant.

3. Accordingly, this Second Appeal is dismissed for non-prosecution.

No order as to costs.

4. As a sequel, pending miscellaneous applications, if any,

shall stand closed.

                                                      _______________
                                                       M. LAXMAN, J
DATE:17.08.2022
BDR
 2                 ML,J
    SA No.1263 of 2017