Mohd Rafeeq vs Abdul Ghani Sadiq Qureshi
2022 Latest Caselaw 6487 Tel

           THE HONOURABLE SRI JUSTICE M.LAXMAN
                   APPEAL SUIT No.209 of 2016
JUDGMENT:

1. The present appeal has been directed against the judgment

and decree dated 16.12.2015 in O.S.No.38 of 2013 on the file of

Special Judge for Trial of offences under SC/ST. (Prevention of

Atrocities) Act -cum- V Additional District Judge, Medak at

Sangareddy.

2. There is no representation for the appellants.

3. On the last date of hearing, when the matter was taken up

for hearing, learned counsel for appellants reported not ready,

and therefore, the matter was directed to be posted to today

under the caption 'for dismissal'. In spite of matter being listed

today under the caption 'for dismissal', there is no

representation for appellants. This shows that the appellants

have not evinced any interest in prosecuting the case.

Therefore, this appeal is liable to be dismissed for non-

prosecution.

4. Accordingly, this appeal is dismissed for

non-prosecution. There shall be no order as to costs.

Miscellaneous petitions, if any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 05.12.2022 GVR