Nune Arun vs The Singareni Collieries Company ...
2022 Latest Caselaw 3848 Tel

 THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

                        A.S.No.8 of 2016
JUDGMENT:

The appellants/party-in-persons called absent. There

is no representation.

In fact, as per the proceedings dated 05.07.2022, the

name of the learned counsel, Sri Rudresh Deshpande was

deleted with a direction to print the name of appellants in

the cause list. Accordingly, on 15.07.2022 the name of the

appellants is printed in the cause list, but there was no

representation. Today, the matter is listed under the

caption 'for dismissal'. Hence, the presence or

representation on behalf of the appellants is felt essential.

Accordingly, the Appeal Suit is dismissed for non-

prosecution. However, in the circumstances of the case,

there shall be no order as to costs. As a sequel,

interlocutory applications, if any pending in this appeal,

shall stand closed.

__________________________________ A. VENKATESHWARA REDDY, J.

Date: 22.07.2022 Isn