Citation : 2023 Latest Caselaw 807 Tel
Judgement Date : 16 February, 2023
THE HONOURABLE SRI JUSTICE A.SANTHOSH REDDY
SECOND APPEAL No.500 of 2005
JUDGMENT:
No representation on behalf of the appellants.
2. Learned counsel for the respondent is present.
3. On perusal of the record, the present appeal is pertaining
to the year 2005 and inspite of listing the matter on 01.02.2023
and 09.02.2023 under the caption 'for dismissal', none
represented the appellants. It appears that the appellants are
not interested to prosecute the matter.
4. Accordingly, the Second Appeal is dismissed for non-
prosecution. No costs.
Pending miscellaneous applications, if any, shall stand
closed.
____________________________ JUSTICE A.SANTHOSH REDDY Date: 16.02.2023 ns
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