D.S.Srinivasa Chary vs D Sanjeeva Rao
2023 Latest Caselaw 628 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                 APPEAL SUIT No.77 OF 2019

JUDGMENT:

None appears on behalf of petitioners. As per the proceedings

dated 25.01.2023, there was no representation on behalf of the

appellants/petitioners. Accordingly, the Registry was directed to list

this Appeal Suit along with I.A.No.1 of 2019 which is filed under

Section 5 of Limitation Act to condone the delay of 76 days under the

caption "for dismissal" to draw the attention of the learned counsel for

the petitioners/appellants. Inspite of listing the matter under the

caption "for dismissal", there is no representation on behalf of them.

2. Therefore, having regard to the fact that the Appeal Suit

is filed in the year 2019 along with delay condonation application and

there is no representation on behalf of the appellants, this Appeal

Suit is dismissed for default for non-prosecution.

In the circumstances of the case, there shall be no order as to

the costs. Miscellaneous applications, if any pending, shall stands

closed.

________________________________ A.VENKATESWHARA REDDY, J 07-02-2023 SA