Shalimar Chemical Works Ltd vs Surenderrr Oil Dal Mills 2 Others
2022 Latest Caselaw 5493 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

          CITY CIVIL COURT APPEAL No.17 of 1999

JUDGMENT:

1. The present appeal has been directed against the judgment

and decree dated 28.09.1998 in O.S.No.1 of 1995 on the file of

the III Additional Chief Judge, City Civil Court, Hyderabad.

2. There is no representation for the appellant. Learned

counsel for respondent No.2 and 3 is present.

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', there is no representation for

the appellant. This shows that the appellant is not evinced any

interest 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: 29.10.2022 GVR/TJMR