Mohd Shafi, Hyd And Another vs The Greater Hyderabad Municipal ...
2023 Latest Caselaw 649 Tel

            THE HON'BLE Dr. JUSTICE G. RADHA RANI

                     SECOND APPEAL No.905 of 2017

JUDGMENT:

This appeal is filed challenging the judgment dated 09-06-2017

passed in A.S. No.99 of 2011 by the IX Additional Chief Judge, City Civil

Court, Hyderabad.

2. When the matter was posted on 24-01-2023, there was no

representation by the learned counsel for the appellants. Hence, the matter

was directed to be posted under the caption 'for dismissal' to 08-02-2023.

Even today also when the matter is taken up for hearing, there is no

representation by the learned counsel for the appellants. Hence, it is

considered fit to dismiss the appeal, as the appellants are not evincing any

interest to proceed with the matter.

3. Accordingly, the Second Appeal is dismissed for default. No

order as to costs.

Miscellaneous Applications, if any pending, shall stand closed.

_____________________ Dr. G. RADHA RANI, J February 08, 2023 HK/KTL