K Satyanarayana, Hyd vs Smt.Renu Devi Kedia, Hyd Two ...
2022 Latest Caselaw 6898 Tel

               THE HON'BLE SRI JUSTICE M.LAXMAN
             CITY CIVIL COURT APPEAL No.116 of 2016



JUDGMENT:

1. Today, when the matter is taken up for hearing, there is no

representation for the learned counsel for the appellant, in spite of grant

of multiple adjournments.

2. The present suit i.e., O.S.No.1489 of 2008 is filed for eviction,

recovery of arrears of rents and mesne profits. The suit is of the year

2008. But for this pendency of the proceedings, the relief granted to the

respondents in the suit could not be cancelled.

3. In the said circumstances, this City Civil Court Appeal is

dismissed for non prosecution. Interim orders granted, if any, stand

vacated. No costs. Miscellaneous petitions pending, if any, shall stand

closed.

______________________ JUSTICE M.LAXMAN

19.12.2022 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

CITY CIVIL COURT APPEAL No.116 of 2016

19.12.2022 Dua