M/S. Chimmani Venkateshwar Rao ... vs Chimmani Ekambaram 6 Others
2022 Latest Caselaw 5131 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1230 of 2005

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

Heard. Perused the record.

2. In the course of submissions, it is brought to the notice of

this Court by the learned counsel for the appellant-company that

Sri Chimmani Venkateshwar Rao, Managing Partner, representing

the appellant-company passed away and that he has no

instructions from the appellant-company.

3. The appellant-company did not take any steps to bring the

present representative of the appellant-company on record, till

today. Under these circumstances, it appears that the appellant-

company has no interest in pursuing the appeal.

4. Accordingly, this Civil Miscellaneous Appeal is dismissed for

default. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 14.10.2022 ssp