T.Siva Tarun, vs T.Lakshmi Sujatha,
2022 Latest Caselaw 3321 Tel

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                  APPEAL SUIT No.399 OF 2016

JUDGMENT:

No representation on behalf of the appellant. As per

proceedings dated 21.04.2022 Sri Najiuddin Khan, Advocate has

made a representation that Sri Milind G.Gokhale, Advocate on

record for the appellant is no more and that he will be filing

vakalat in his place and requested for short time. But on

verification of the record, till today no such vakalat is filed by Sri

Najiuddin Khan, Advocate for the appellant. There is no

representation on behalf of the appellant. In that view of the

matter, in the above circumstances, I do not find any merit to

further adjourn the matter. Accordingly, the appeal is dismissed

for default for non-prosecution.

2. However, in the facts of the case, there shall be no

order as to the costs. As a sequel, miscellaneous petitions if

any, pending in this appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J Dated : 04-07-2022 abb