R.Devadas vs G.Yadaiah 5 Ors
2023 Latest Caselaw 1603 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                    I.A.No.1 of 2017
                         In/and
               APPEAL SUIT No.882 OF 2017

COMMON JUDGMENT:

       None appears for the appellants inspite of listing the

matter under the caption 'for dismissal'.    Perused the earlier

proceedings dated 15.02.2023 and 28.03.2023.         It is evident

from   the   above    said   proceedings   that   there   was   no

representation on behalf of the petitioners/appellants and they

have also failed to take notice against respondent No.4 and

batta was also not paid inspite of granting fair opportunity.

Therefore, the matter was directed to be listed under the caption

'for dismissal' only to draw the attention of the learned counsel

for the appellants. However, there is no representation on

behalf of the appellants. Accordingly, I find no merit to adjourn

the matter in the absence of proper representation. I.A.No.1 of

2017 and the Appeal Suit are dismissed for default for non-

prosecution. However, in the circumstances of the case, there

shall be no orders as to the costs. As a sequel, miscellaneous

applications, if any pending, shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J 12-04-2023 SA