Mr.R.Chandrahasa Rao, vs M/S Margadarasshi Chit Fund P Ltd,
2022 Latest Caselaw 3031 Tel

 THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA


                 C.C.C.A.No.22 of 2015


JUDGMENT :

Challenge in this appeal is the judgment and decree

rendered by the Court of IV Senior Civil Judge, City

Civil Court at Hyderabad, in O.S.No.1941 of 2011,

dated 29.11.2014.

2. No representation on appellants' side on call, though

learned counsel for respondent No.1 is present. On

29.03.2022, learned counsel for the appellants sought

time and acceding to the said request, the matter

stood posted to 11.04.2022. On 11.04.2022, there was no

representation on appellants' side, however, to give fair

opportunity, the matter stood listed to 10.06.2022. On

10.06.2022, again learned counsel for the appellants

sought time and again time was granted and the matter

stood posted to this day. However, on this day, again there

is no representation on appellants' side. All these facts 2 Dr. CSL, J C.C.C.A.No.22 of 2015

demonstrate that the appellants are not interested and

diligent in pursuing the matter.

3. Therefore, this appeal is dismissed for non-

prosecution. No order as to costs.

4. As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA 23.06.2022.

Msr
                       3              Dr. CSL, J
                                    C.C.C.A.No.22 of 2015

THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

C.C.C.A.No.22 of 2015

23.06.2022 (Msr)