Boinpally Aravind Rao Raghuveer vs Y. Raghunandan Rao
2023 Latest Caselaw 655 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
   I.A.Nos.1 and 2 of 2019 along with 1 and 2 of 2021
                         in/and
              APPEAL SUIT No.255 OF 2019

COMMON JUDGMENT:

      None appears on behalf of the petitioners/appellants.

Perused the proceedings dated 09.01.2023. On that day also,

there was no representation on behalf of the petitioners.

However, for a fair play all these Interlocutory Applications

along with the Appeal Suit were directed to be listed today with

a direction that in default of any representation, all these

Interlocutory Applications stands dismissed.

      2.      I.A.No.1 of 2019 is filed under Section 5 of

Limitation Act to condone the delay of 627 days whereas

I.A.No.2 of 2019 is filed to implead the respondent Nos.2 to 4 in

the Appeal Suit. I.A.No.1 of 2021 is filed to implead the

proposed parties as respondent Nos.5 to 7 in the Appeal Suit

and A.S.No.2 of 2021 is filed for grant of injunction against the

proposed respondent Nos.2 to 7.

3. Therefore, in view of the proceedings dated

09.01.2023, presence or representation on behalf of the

petitioners is felt essential. Since there is no representation,

considering the proceedings dated 09.01.2023, all these Interlocutory Applications along with Appeal Suit are 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 in

this Appeal Suit, shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J 08-02-2023 SA