Nagishetti Venkaiah vs Budde Posani
2022 Latest Caselaw 2993 Tel

       THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

                       SECOND APPEAL No.20 OF 2017


JUDGMENT :

1. Learned counsel for the appellant called absent. No

representation.

2. Learned counsel for the second respondent present. As

per proceedings dated 19-04-2022, respondent Nos. 1 and 3 to

5 reportedly died and the respondent No. 5 is being

represented by respondent Nos. 6 to 9. Accordingly, fresh

notice was ordered. Personal notice is also permitted against

the respondent Nos. 6 to 9.

3. But, as per the available material of record, the

appellants failed to take out notice as directed. It is also

evident from the proceedings dated 19-04-2022 also the

appellant remained absent without any representation. In that

view of the matter, as the appellants are not evincing any

interest and also failed to take out notice to the respondent

Nos. 6 to 9 as directed, I do not find any merit to adjourn the

matter.

4. Accordingly, this appeal is dismissed for default for

non-prosecution.

5. As a sequel, miscellaneous applications, if any,

pending, in this second appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J

22-06-2022 tssb THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

SECOND APPEAL No.20 OF 2017

Date:22-06-2022

tssb