K Chinna Pullaiah vs Annasamudram Ranga Rao And 9 ...
2023 Latest Caselaw 310 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
               APPEAL SUIT No. 328 of 2020

JUDGMENT:

None appears on behalf of appellants. Today, this Appeal

Suit is listed under the caption 'for dismissal'. As per the

proceedings dated 09.01.2023 and 23.11.2020 also there was

no representation on behalf of the appellants. As such, notice

issued to the respondents was not served and no report of

personal notice was filed. Accordingly, the Registry was directed

to list the matter under the caption 'for dismissal'. Therefore,

presence or representation on behalf of appellants is felt

essential. I find no merit to adjourn the matter in the absence

of proper representation. Accordingly, this appeal Suit is

dismissed for default for non prosecution.

However, in the circumstances of the case, there shall be

no orders as to the costs. As a sequel, miscellaneous

applications, if any pending, shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J

24-01-2023 SA