Rahamathunnisa 5 Ors. vs Syed Ahmed Anr.
2022 Latest Caselaw 5132 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

M.A.C.M.A.Nos.1841 OF 2006 AND 942 OF 2007

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

On 12.10.2022, as there was no representation for both

sides, these matters were directed to be listed today under the

caption 'for orders'. Even today, there is no representation for

both sides. It appears that the appellants have no interest to

pursue the matters.

2. Under these circumstances, the Appeals are dismissed for

default.

3. In view of the dismissal of the appeals, the interim order

dated 23.04.2007 passed by this Court in MACMA MP No.2192 of

2007 in MACMA No.942 of 2007 stands vacated.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 14.10.2022 ssp