G. Jai Prakash vs Nagalli Bal Reddy
2022 Latest Caselaw 4181 Tel

             THE HON'BLE SRI JUSTICE M. LAXMAN

                  SECOND APPEAL No.797 OF 2016

JUDGMENT:

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

dated 02.06.2016 passed in A.S.No.123 of 2009 by the Principal District

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

judgment and decree dt.27.02.2009 passed in O.S.No.766 of 2000 by the

IV Additional Senior Civil Judge, was reversed. The said suit was filed

by the plaintiff for specific performance of contract.

2. The present appeal is at the instance of plaintiff. Direction given

not complied with by the learned Counsel for appellant in spite of

availing sufficient time for service of notice on the respondent. 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