A.Pratap Reddy And 2 Others vs Smt. Goduri Bhagirtha And 2 Others
2023 Latest Caselaw 949 Tel

               THE HON'BLE SRI JUSTICE M.LAXMAN
          CIVIL MISCELLANEOUS APPEAL No.519 OF 2009

JUDGMENT:

1. On 03.02.2023, when the matter was taken up for hearing,

there was no representation for the appellants, and therefore, the

matter was directed to be posted on 06.02.2023 under the caption "for

dismissal". On 20.02.2023 also, there was no representation for the

appellant and this Court gave a direction to the Registry to print the

name of the learned standing counsel for the appellant and the matter

was directed to be posted on 22.02.2023, under the caption "for

dismissal". In spite of the matter being listed today under the caption

"for dismissal", learned counsel for the appellants is not ready to argue

the case. This shows that the appellants have no interest in

prosecuting the case. The appeal is of the year 2009.

2. In the said circumstances, this Civil Miscellaneous Appeal is

dismissed for non prosecution. No costs. Miscellaneous petitions

pending, if any, shall stand closed.

______________________ JUSTICE M.LAXMAN

24.02.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.519 OF 2009

24.02.2023 Dua