Rajender Naidu vs Bhaskar Rao
2022 Latest Caselaw 3425 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
     CITY CIVIL COURTS APPEAL NO.147 OF 2017
JUDGMENT:

Heard Sri M.Shankar, Advocate on behalf of learned

counsel for the appellants Sri G.Vasantha Rayudu.

Though the matter was called initially before lunch, having

regard to the submissions made by learned counsel and

also in view of the proceedings dated 17.06.2022, it was

taken up after lunch at 03.00 p.m., still learned counsel

has requested for short time. However, it is clearly

mentioned in proceedings dated 17.06.2022 that the

matter was posted to 05.07.2022 under the caption for

dismissal with a direction that in case the appellants fail to

submit their contentions on 05.07.2022, the appeal would

be dismissed for non-prosecution. In that view of the

matter, as the appellants are not ready since morning, this

Court has no other option except to dismiss the appeal for

non-prosecution. Accordingly, this appeal is dismissed for

non-prosecution, as observed on 17.06.2022.

2. In the facts and circumstances of the case, there

shall be no order as to costs. Miscellaneous petitions, if

any, pending, in this appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J 05-07-2022 abb