Iqbal Hussain vs Commr. Mch. Hyd Anr
2022 Latest Caselaw 3325 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

              SECOND APPEAL No.1027 of 2001

JUDGMENT:-

1.

The present second appeal is filed aggrieved by the

judgment and decree dated 13.07.2001 in A.S.No.433 of 1998,

on the file of the Court of XIV Additional Chief Judge, City Civil

Court (Fast Track Court), Hyderabad.

2. There is no representation from the counsel for appellant

inspite of the matter being listed under the caption "For

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

appellant is 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.1027 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