Syed Attan vs Doulat Khatoon
2022 Latest Caselaw 6377 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                 SECOND APPEAL No.199 of 2002

JUDGMENT:

It is reported by the learned counsel for the appellant

that they have sent a letter to the appellant on 19.11.2022

through registered post, seeking instructions, informing the

appellant that matter was listed for hearing and the said letter

was returned with an endorsement "No such person". A memo

is filed by the learned counsel for the appellant vide U.S.R.No.

110802 of 2022, to that effect.

2. The learned counsel for the appellant reported that

they have no instructions in the matter to proceed with the case

and requested to pass appropriate orders.

3. On the other hand, Mr P.Mani Sahith, learned counsel

representing Sri Abdul Najeeb Khan, learned counsel for the

respondent No.1 that he has given no objection to the

respondent No.1 and they have no instructions to prosecute the

case.

4. Therefore, the second appeal is dismissed for default

and for non-prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 02.12.2022 Lk/Smk