The Spl Employement Cum ... vs Smt.Baswanthi Kumari Sahu
2023 Latest Caselaw 105 Tel

                 THE HON'BLE SRI JUSTICE M.LAXMAN
         CIVIL MISCELLANEOUS APPEAL No.3106 of 2004

JUDGMENT:

1. This Court, on 08.02.2016, has directed the appellants to

take out personal notice on the unserved respondents, in default,

the appeal stands dismissed as against the unserved respondents

and also gave permission to file appropriate application for

substituted service, if necessary. Such direction has not been

complied with.

2. Thereafter, on 04.01.2023, when the matter was taken up

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

therefore, the matter was directed to be post on 05.01.2023 under

the caption "for dismissal".

3. Today, even though the matter is listed under the caption

"for dismissal", learned Government Pleader appearing for the

appellants seeks time on the ground that they have not case

bundles. It appears that the learned counsel for the appellants is

not ready to argue the case. This shows that the appellants are

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

the year 2004.

4. In the said circumstances, I do not find any valid ground to

adjourn the case.

5. Accordingly, this Civil Miscellaneous Appeal is dismissed. 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.3106 of 2004

05.01.2023 Dua