Syndicate Bank, vs P.N.Hanumantha Rao Died Per Lrs
2022 Latest Caselaw 2930 Tel

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

                SECOND APPEAL No.940 OF 2016

JUDGMENT:

Learned counsel for the appellant Sri E.Madan Mohan Rao

absent. No representation. In view of the proceedings dated

12.04.2022 as learned counsel for the appellant was advised to

inform the next date of hearing and file memo to that effect

before this Court, in view of the submission that he has given no

objection Vakalath to the appellant, the presence or

representation on behalf of the appellant is felt essential. I do

not find any merit to adjourn the matter in the absence of any

representation on behalf of the appellant in compliance of

proceedings dated 12.04.2022. Accordingly, this second appeal

is dismissed as default for non-prosecution.

2. However, in the facts of the case, there shall be no

order as to the costs. In sequel to it, miscellaneous petitions if

any, pending in this second appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J

Dated : 20-06-2022 abb