The Daminid Upender Redy vs Vattikonda Vijaya Sekhar
2022 Latest Caselaw 6717 Tel

Citation : 2022 Latest Caselaw 6717 Tel
Judgement Date : 12 December, 2022

Telangana High Court

The Daminid Upender Redy vs Vattikonda Vijaya Sekhar on 12 December, 2022

Bench: P.Sree Sudha

      THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                   A.S.No.728 of 2006

JUDGMENT

When the matter is taken up for hearing, there is no representation for the appellant.

On 26.10.2022, there was no representation for the appellant and on 22.11.2022 there is no representation. Therefore, the matter was directed to be listed under the caption 'for dismissal'. Today, though the matter is listed under the caption 'for dismissal', there is no representation for the appellant. Therefore, this Court is of the considered view that the appellant is not interested to pursue the litigation.

Accordingly, the Appeal is dismissed for non- prosecution. No costs.

Pending miscellaneous applications, if any, shall

stand closed.

___________________ P. SREE SUDHA, J Date: 12.12.2022 AQS

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