Mr. Gaddam Jaipal Reddy vs Narani Lakshmaiah
2022 Latest Caselaw 2898 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

      CIVIL MISCELLANEOUS APPEAL No.957 OF 2006


JUDGMENT:-

1.

The present Civil Miscellaneous Appeal is filed by the

appellant aggrieved by the order dated 28.04.2006 in I.a.No.468

of 2006 in O.S.No.15 of 2006, on the file of the Court of I

Additional District Judge, Nalgonda.

2. Today, when the matter came is taken up for hearing, the

appellant counsel reported not ready to proceed with the case.

The appeal is of the year 2006. The docket proceedings shows

that sufficient time is granted to the appellant for hearing the

case, but still adjournment is sought on the ground that

instructions are needed.

3. I do not find any merits on the request made by the

learned counsel for appellant and the appeal is liable to be

dismissed.

4. In the result, the Civil Miscellaneous Appeal is dismissed

for non-prosecution. There shall be no order as to costs.

5. Miscellaneous petitions, if any pending in this appeal,

shall stand closed.

_____________________ JUSTICE M.LAXMAN

Dt.17.06.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.957 OF 2006

Dt.17.06.2022 ysk