M/S Hindustan Cables Ltd.,,Hyd vs K.Samba Siva Rao
2022 Latest Caselaw 3184 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

      CIVIL MISCELLANEOUS APPEAL No.727 of 2003

JUDGMENT:-

1.    The present appeal assails the order dated 04.05.1996

passed in O.P.No.101 of 1991, on the file of the V Additional

Judge, City Civil Court, Hyderabad.


2.    On 10.06.2022, this Court directed the appellant to take

out personal notice to the 1st respondent and file proof of service

without fail by the next date of hearing. When the matter came

up for hearing today, proof of service, as directed by this Court,

not filed and there is no representation from the appellant side.

Hence, direction of this Court had not been complied with.

This is an appeal of 2003. No diligency is exhibited by the

appellant or their counsel in prosecuting the case. Hence, it is a

fit case to dismiss the case for non-prosecution.

3. Hence, the appeal is dismissed for non-prosecution.

There shall be no order as to costs.

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

stand closed.

_____________________ JUSTICE M.LAXMAN

Dt.30.06.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.727 of 2003

Dt.30.06.2022 ysk