Talasila Vijaya Laxmi Anr vs Talasila Udaya Laxmi 2 Ors
2022 Latest Caselaw 3082 Tel

      THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                  SECOND APPEAL No.605 OF 2015

JUDGMENT :

Appellants called absent. No representation. As per

proceedings dated 20.04.2022 also there was no representation

on behalf of the appellants. Earlier on 11.02.2022 notice was

ordered to the respondents. Learned counsel for the appellants

was also permitted to take out personal notice to the respondents

by RPAD. But till date no such report is filed and appellants are

not showing any interest. As per the proceedings, on 29.03.2022

and 20.04.2022 also there was no representation on behalf of the

appellants. Accordingly, this second appeal is dismissed for

default for non-prosecution.

In the circumstances of the case, the parties shall bear

their respective costs. Miscellaneous petitions, if any, pending, in

this second appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J 27-06-2022 abb