Sri Durga Kameswari Chemicals ... vs State Bank Of India
2022 Latest Caselaw 6200 Tel

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                APPEAL SUIT No.4007 of 2003

JUDGMENT:

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

representation for the appellants. Learned counsel for the

respondent is present.

On 27.10.2022 also, both the counsel are absent and

therefore, the matter was directed to be listed under the

caption 'for dismissal'. Today, there is no representation for the

appellants. Therefore, this Court is of the considered view that

the appellant is 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.4007 of 2003

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.4007 of 2003

28.11.2022

Gms/Prv