A. Veeraiah vs Bodlapati Satyanarayana
2023 Latest Caselaw 1028 Tel

          THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                    APPEAL SUIT No.2619 of 2004


JUDGMENT:

This case is of the year 2004. In spite of several fair

opportunities given, the learned counsel for the appellants has not

taken any appropriate steps to bring on record the legal

representatives of the deceased appellant. It is presumed that the

appellants are not interested to proceed with the appeal.

Hence, the Appeal Suit stands dismissed for non-prosecution.

No order as to costs.

Miscellaneous applications, if any, pending shall stand

dismissed.

______________________________ JUSTICE M.G. PRIYADARSINI

01.03.2023 gms 2 MGP,J A.S.No.2619 of 2004

THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

APPEAL SUIT No.2619 of 2004

01.03.2023

gms