Kodapaka Kondapaka Laxmi ... vs The Assistant Commissioner Of ...
2022 Latest Caselaw 6746 Tel

     THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

           CIVIL MISCELLANEOUS APPEAL No.438 of 2013

JUDGMENT:

None appears on behalf of appellants. Perused the proceedings

dated 28.11.2022. On that day Ms.Sravani, Advocate on behalf of

learned counsel for the appellants requested short time expressing

personal inconvenience. Accordingly, though the matter was being

listed under the caption 'for dismissal' for the last three hearings, on

that day, it was adjourned to this day i.e., 12.12.2022 under the same

caption with a condition that under no circumstances, any such

representations will be entertained. Hence, presence or

representation on behalf of appellants is felt essential to proceed

further.

2. Be it stated that this Civil Miscellaneous Appeal is

pending since 2013. Therefore, in the above circumstances, I do not

find any merit to adjourn the matter in the absence of proper

representation. Accordingly, This Civil Miscellaneous Appeal is

dismissed for default for non-prosecution.

However, in the circumstances of the case, there shall be no

orders as to the costs. As a sequel, miscellaneous applications, if any

pending, shall stands closed.

________________________________ A.VENKATESHWARA REDDY, J

12-12-2022 SA 2 of 2