Prabhu Dayal Agarwal, vs Smt. Suguna,
2022 Latest Caselaw 3952 Tel

  THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

                   CCCA No.108 of 2000
JUDGMENT:

The appellant called absent. There is no

representation on his behalf.

Earlier on 04.07.2022, there was a representation to

the effect that the sole appellant died on 04.02.2022.

Thereafter, the matter was adjourned from time to time

only for taking steps. Finally, it was adjourned with a

condition that in default of taking steps, the appeal stands

dismissed. However, today also, there is no representation

on behalf of the appellant, despite conditional order.

In such circumstances, having regard to the previous

proceedings dated 04.07.2022, 20.07.2022, I find no merit

to adjourn the matter, as the appeal relates to the year

2000 and the learned counsel for the appellant is not

evincing any interest to bring the legal representatives of

the deceased-appellant on record.

AVRJ CCCA No.108 of 2000

Accordingly, the appeal 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: 28.07.2022 Isn