Mandaloju Neelanjana Rao, vs Akula Sai Sreedhar Rao,
2022 Latest Caselaw 6588 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

   CIVIL MISCELLANEOUS APPEAL NO.1243 of 2017

JUDGMENT :

None appears on behalf of appellants. On

01.12.2022, there was no representation on behalf of the

appellants. Consequently, this matter was directed to be

listed under the caption "for dismissal".

2. Civil Miscellaneous Appeal is preferred assailing

the orders in IA.No.12 of 2017 in OS.No.1 of 2017 in an

application under Order 39 Rule 1 and 2 CPC.

3. Therefore, presence or representation on behalf of

the appellants is felt essential to proceed further. Despite

the fact that the matter is listed under the caption "for

dismissal" there is no representation on behalf of

appellants

4. Accordingly, this Civil Miscellaneous Appeal is

dismissed for default for non-prosecution.

5. In the circumstances of the case, there shall be no

order as to the costs.

6. Miscellaneous applications, if any pending, shall

stands closed.

________________________________ A.VENKATESWHARA REDDY, J

07-12-2022 PL THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

CIVIL MISCELLANEOUS APPEAL NO.1243 of 2017 Dated: 07-12-2022

PL