D. Ravi Krishna vs M/S.Can Fin Homes Ltd.,
2022 Latest Caselaw 6203 Tel

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                 APPEAL SUIT No.829 of 2004

JUDGMENT:

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

representation for the appellant. Learned counsel for the

respondents is present.

On 02.11.2022, 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

appellant. 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.829 of 2004

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.829 of 2004

28.11.2022

Gms/Prv 3 PSS,J A.S.No.829 of 2004