Bandari Ram Reddy vs Bandari Pratap Reddy
2022 Latest Caselaw 6197 Tel

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                  APPEAL SUIT No.1929 of 1999

JUDGMENT:

When the matter is taken up for hearing, there is no

representation for the appellants and respondents.

On 04.11.2022 also, there is no representation for the

appellants and therefore, the matter was directed to be listed

under the caption 'for dismissal'. Today also, there is no

representation for the appellants. Therefore, this Court is of the

considered view that the appellants are not interested to pursue

the litigation.

Hence, the Appeal is dismissed for non-prosecution. No

costs.

Pending miscellaneous applications, if any, shall stand

closed.

____________________ P. SREE SUDHA, J Date: 28.11.2022 Gms/Prv 2 PSS,J A.S.No.1929 of 1999

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.1929 of 1999

28.11.2022

Gms/Prv