Smt. Zaheda Khatoon vs Sri Mohd. Aijaz Hafeez
2022 Latest Caselaw 2838 Tel

THE HONOURABLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY

                    APPEAL SUIT No.797 of 2008

ORDER

This Appeal is filed being aggrieved by the decree and judgment

dated.19.09.2008 in O.S.No.101 of 2005 on the file of Senior Civil

Judge, Siddipet, whereunder the relief sought for declaration was

dismissed.

2. When the matter came up on 27.04.2022 for hearing, the

learned Counsel for the appellants filed a Memo before this Court

intimating that the appellants have expired last year and sought time

for taking proper steps to bring their Legal Representatives on record

and posted the matter today. Today, both the Counsel present and it

is reported by the learned Counsel for the appellants that he contacted

the Legal Representatives of the appellants, but they have not evinced

any interest.

3. Recording the above submission, the appeal is dismissed as

abated. No costs.

4. Pending miscellaneous applications, if any, shall stand closed.

_________________________________ SMT.G.ANUPAMA CHAKRAVARTHY,J 15th June, 2022 trr