K. Venkateswara Rao vs Brs Chowdary
2022 Latest Caselaw 6257 Tel

          THE HONOURABLE SRI JUSTICE M.LAXMAN
           CITY CIVIL COURT APPEAL No.116 of 2007

JUDGMENT:

1. The present appeal has been directed against the judgment

and decree dated 18.12.2006 in O.S.No.83 of 2003 on the file of the

XII Additional Senior Civil Judge, City Civil Court, Hyderabad.

2. There is no representation for the appellant.

3. On the last date of hearing, when the matter was taken up for

hearing, there was no representation for the appellant, and

therefore, the matter was directed to be posted to today under the

caption 'for dismissal'. In spite of matter being listed today under

the caption 'for dismissal' and passed over to after lunch, there is no

representation for the appellant. This shows that the appellant is

not interested in prosecuting the case. Therefore, this appeal is

liable to be dismissed for non-prosecution.

4. Accordingly, this appeal is dismissed for

non-prosecution. There shall be no order as to costs.

Miscellaneous petitions, if any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 29.11.2022 GVR