Khadigramodyog Samiti vs A.P.Housing Board Anr.
2022 Latest Caselaw 2409 Tel

         THE HON'BLE SRI JUSTICE M. LAXMAN

              SECOND APPEAL No.1041 OF 2000

JUDGMENT:

1. The present appeal has been directed against the

judgment and decree dated 05.07.2000 passed in A.S. No.349

of 1996 on the file of the III Additional Chief Judge, City Civil

Court, Hyderabad, wherein the appeal of the

appellant/plaintiff is dismissed.

2. This appeal has been filed by the plaintiff.

3. Learned Counsel for the appellant filed a Memo

reporting that the appellant has failed to contact them, as

such, they are reporting "no instructions" from the appellant.

It appears the appellant is not interested in prosecuting the

case. Therefore, the appeal is liable to be dismissed.

4. In the result, the appeal is dismissed for non-

prosecution. No order as to costs.

5. As a sequel, pending miscellaneous applications, if any, shall stand closed.

_______________ M. LAXMAN, J

DATE: 07.06.2022 BDR