Uppala Karnakar vs Pasham Narayana
2022 Latest Caselaw 2669 Tel

          THE HONOURABLE SRI JUSTICE M.LAXMAN

             SECOND APPEAL NO.1037 OF 2000


JUDGMENT:-

1.

The present Second Appeal is filed aggrieved by the

judgment and decree dated 18.01.1999 in A.S.57 of 1994, on

the file of I Additional District & Sessions Judge at Nalgonda,

confirming the decree and judgment dated 07.12.1994 in

O.S.No.531 of 1991, on the file of District Munsif at Nalgonda.

2. The learned counsel appearing for the appellant filed a

memo dated 07.06.2022 on the last date of hearing reporting

that he has no instructions from his client to proceed with the

matter. Upon such instruction, he was directed to send notice

to the client about his discontinuation. Today, when the matter

is taken up for hearing, there is no representation from the

counsel for appellant and the directions given by this Court are

not complied with inspite of the matter being listed under the

caption "For Dismissal". Therefore, this Court is inclined to

dismiss the appeal for non-prosecution.

3. In the result, the Second Appeal is dismissed for non-

prosecution. There shall be no order as to costs.

4. Miscellaneous petitions, if any pending, shall stand closed.

_____________________ JUSTICE M.LAXMAN Dt.13.06.2022 ysk

THE HONOURABLE SRI JUSTICE M.LAXMAN

SECOND APPEAL NO.1037 OF 2000

Dt.13.06.2022 ysk