Leo Arujswantm vs Smt.Rita Hary,Lalaguda
2022 Latest Caselaw 3322 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

               SECOND APPEAL No.116 of 2001


JUDGMENT:-

1.

The present second appeal is filed aggrieved by the

judgment and decree dated 23.09.1999 in A.S.No.55 of 1995, on

the file of the I Additional Chief Judge, City Civil Court,

Secunderabad.

2. There is no representation from the counsel for appellants

inspite of the matter being listed under the caption "For

Dismissal". In the said circumstances, this Court feels that the

appellants are not willing to prosecute the case.

3. In the result, the Second Appeal is dismissed for non-

prosecution. There shall be no order as to costs.

4. Miscellaneous petitions, if any pending in this appeal,

shall stand closed.

_____________________ JUSTICE M.LAXMAN

Dt.04.07.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

SECOND APPEAL No.116 of 2001

Dt.04.07.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.523 of 2008

Dt.30.06.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.523 of 2008