Ch.Venkat Reddy 2 Others vs Kalki Supreme Constructions Pvt ...
2022 Latest Caselaw 6629 Tel

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

      CIVIL MISCELLANEOUS APPEAL No.671 OF 2014

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


      Heard the learned counsel for the respondents and

perused the record.

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

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

It appears that the appellants have no interest to pursue the

matter.

3. The subject suit is ripened for disposal. Hence, it is not

appropriate to express any opinion in relation to the merits of

the case and the same can be adverted to when the subject suit

is finally determined in between the parties.

4. In view of 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