S.V.Shankar Reddy vs Sada Narasimha Reddy And 6 Others
2022 Latest Caselaw 6625 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

      CIVIL MISCELLANEOUS APPEAL No.754 OF 2013

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


      Heard the learned counsel for the respondent Nos.5 to 7

and perused the record.

2. Learned counsel for the respondent Nos.5 to 7 would

submit that the subject suit in O.S.No.750 of 2013 is coming up

for hearing.

3. In spite of listing the matter under the caption "for

orders", there is no representation on behalf of the appellant. It

appears that the appellant has no interest to pursue the matter.

4. Under these circumstances, the appeal is dismissed for

default.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 ssp