D.Ravi Krishna vs M/S. Can Fin Homes Ltd.,
2022 Latest Caselaw 6204 Tel

         THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                  APPEAL SUIT No.1004 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 03.11.2022 also, there is no representation for the

appellant and therefore, the matter was directed to be listed

under the caption 'for dismissal'. Today also, 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.1004 of 2004

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.1004 of 2004

28.11.2022

Gms/Prv