M.Indra Bai 3 Others vs T.Sulochana Another
2022 Latest Caselaw 6529 Tel

 THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                      SECOND APPEAL No.1045 of 2000
JUDGMENT:

On 13.06.2022, it was reported to the Court that the appellant

No.1 died and sought time to bring the LRs of the appellant No.1

on to the record. Therefore, the matter was directed to be listed on

20.06.2022.

2. Inspite of specific direction of the Court, the matter was

not listed on that day and it was listed on 18.11.2022. On the said

day, there was no representation for the appellants. Again when the

matter was listed on 02.12.2022, as there was no representation for

the appellants in the forenoon or in the afternoon, it was directed to

be listed under the caption 'for dismissal' on 05.12.2022.

3. Though the matter is coming up under the caption

'for dismissal', today also there is no representation for the

appellants either in the forenoon or in the afternoon.

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: 06.12.2022 Lk/Smk