Mohd. Imtiaz Ali vs S.R. Chit Funds Pvt. Ltd.,
2022 Latest Caselaw 6206 Tel

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                 APPEAL SUIT No.24 of 2007

JUDGMENT:

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

representation for the appellants. Learned counsel for the

respondents is present.

On 11.11.2022 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.24 of 2007

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUIT No.24 of 2007

28.11.2022

Gms/Prv