Chief Engr.,Sc Railway,Secbad 2 ... vs P.Jeevanandam Anr
2022 Latest Caselaw 5107 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

      CIVIL MISCELLANEOUS APPEAL No.1527 OF 2002

JUDGMENT: (Per Hon'ble Dr.SA,J)

        Heard the learned counsel for respondent No.1 and

perused the record.

2. On 12.10.2022, as there was no representation for the

appellants, the matter was directed to be listed today under

the caption 'for orders'. Today also, there is no

representation for the appellants. Earlier, vide order, dated

26.07.2007, the appeal was disposed of and thereafter, vide

order, dated 26.02.2009, passed in CMA.MP.No.1922 of

2008, the appeal was restored to file. The appeal is of the

year 2002. It appears that the appellants have no interest to

pursue the appeal.

3. Under these circumstances, the appeal is dismissed for

default. It is needless to state that the respondent No.1 is

entitled to withdraw the entire amount deposited by the

appellants, without furnishing any security.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J

Date: 13.10.2022 MD