Pinnintisanjeeva Reddy vs Eluri Mallamma
2022 Latest Caselaw 6631 Tel

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY

                SECOND APPEAL No.334 of 2014

JUDGMENT:

Since 24.01.2022, at the request of the learned counsel for

the appellant the matter is adjourned on five occasions.

2. There was a specific direction on 01.12.2022 that "no

further adjournment will be granted in this matter". Again when the

matter was listed on 07.12.2022, as there was no representation for

the appellant either in the forenoon or in the afternoon, it was

directed to be listed under the caption "for dismissal" on

08.12.2022.

3. Though the matter is coming up under the caption "for

dismissal", today also there is no representation for the appellant

either in the forenoon or in the afternoon. Learned Counsel for the

respondents is present.

4. Therefore, the second appeal is dismissed for default and

for non-prosecution.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 08.12.2022

Lk/Smk