Smt. Garipally Vijaya Lakshmi vs Dr.K. Jhansi Rani
2022 Latest Caselaw 6201 Tel

           THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                   APPEAL SUIT No.3504 of 2003

JUDGMENT:

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

representation for the appellant party-in-person and

respondents.

On 27.10.2022 also, both the appellant party-in-person

and respondents counsel are absent in spite of issuing notice to

the appellant on 03.06.2022 and therefore, the matter was

directed to be listed under the caption 'for dismissal'. Today

also, there is no representation for the appellant party-in-

person and respondents counsel. 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.3504 of 2003

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.3504 of 2003

28.11.2022

Gms/Prv