Y. Jagan Mohan Reddy vs Y. Prathap Reddy 3 Ors
2022 Latest Caselaw 6624 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.74 of 2008

JUDGMENT: (Per Hon'ble Dr.SA,J)

Heard. Perused the record.

2. The learned counsel for the appellant would submit that he

addressed a letter to the appellant seeking instructions and even

though said letter was delivered to him, he did not turn up.

3. It is an old C.M.A pending since 2008. The appellant is

supposed to be diligent in pursuing the matter.

4. In view of these circumstances, this Civil Miscellaneous

Appeal is dismissed for default. Interim suspension granted by

this Court in C.M.A.M.P.No.168 of 2008 stands vacated.

Miscellaneous petitions pending, if any, shall stand closed.

No order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 scs