Smt.Nirmala B.J.Rao vs K.P.Suresh Naidu 2 Ors
2023 Latest Caselaw 104 Tel

               THE HON'BLE SRI JUSTICE M.LAXMAN
         CIVIL MISCELLANEOUS APPEAL No.1028 of 2006

JUDGMENT:

1. On 03.01.2023, when the matter was taken up for hearing, none

appeared for both parties and therefore, the matter was directed to be

list on 05.01.2023 under the caption "for dismissal". Even today, when

the matter is called, there is no representation for the learned counsel

for the appellant, in spite of the matter being listed under the caption

"for dismissal".

2. Further, on a perusal of the proceeding sheet, it appears that

respondent No.1 died, but no steps have been taken till now.

3. In view of the above, it appears that the learned counsel for the

appellant is not ready to argue the case. This shows that the appellant

is not evinced any interest in prosecuting the case. The appeal is of the

year 2006.

4. 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

05.01.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.1028 of 2006

05.01.2023 Dua