Citation : 2022 Latest Caselaw 6464 Tel
Judgement Date : 5 December, 2022
THE HON'BLE SMT. JUSTICE P. SREE SUDHA
A.S.No.888 of 2003
JUDGMENT
When the matter is taken up for hearing, there is
no representation for the appellant.
On 15.11.2022, there is no representation for the
appellant and therefore, the matter was directed to be
listed under the caption 'for dismissal'. Today also,
there is no representation for the appellant. Therefore,
this Court is of the considered view that the appellant
is not interested to pursue the litigation.
Hence, the Appeal is dismissed for non-
prosecution. No costs.
Pending miscellaneous applications, if any, shall
stand closed.
___________________ P. SREE SUDHA, J Date: 05.12.2022 Prv
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