Vallabaneni Suresh Babu vs Brs Chowdhary
2022 Latest Caselaw 6259 Tel

            THE HONOURABLE SRI JUSTICE M.LAXMAN
            CITY CIVIL COURT APPEAL No.117 of 2007

JUDGMENT:

1. The present appeal has been directed against the judgment

and decree dated 19.12.2006 in O.S.No.85 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