Uttam Kumar Singal,Hyd vs Shravana Chit Funds P.Ltd,Hyd3 ...
2022 Latest Caselaw 3988 Tel

   THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY
                     CCCA No.174 of 2002
JUDGMENT:

The learned counsel for the appellant called absent.

There is no representation on her behalf.

Again when the matter is called at 1.00 p.m. there is no

representation on behalf of the appellant, though the matter

is listed under the caption 'for dismissal'. Hence, presence or

representation on behalf of the appellant is felt essential.

Having regard to the fact that the appeal is pending

since 2002, I find no justification or merit to adjourn the

matter in the absence of proper representation, despite listing

the matter under the caption 'for dismissal'. Therefore, the

appeal is dismissed for default due to 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: 29.07.2022 Isn