M/S. Anup Constructions Private ... vs M/S. G.J. Fernandez Engineers ...
2022 Latest Caselaw 6732 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
      THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

      CIVIL MISCELLANEOUS APPEAL No.101 OF 2007

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

      Heard. Perused the record.

2.    No representation for the appellant.

3.    It is brought to the notice of this Court by Sri P.Venugopal,

learned Senior Counsel appearing for respondent No.1 that CMA

No.100 of 2007, which is connected to the present appeal, was

dismissed for default.

4. It appears that the appellant has no interest to pursue the

appeal.

5. In view of these circumstances, the Civil Miscellaneous

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

______________________ M.G.PRIYADARSINI, J Date: 12.12.2022 ssp