Dhan Raj Singh, vs M/S. Margadarsi Chit Fund ...
2023 Latest Caselaw 1320 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
       CITY CIVIL COURT APPEAL No.65 OF 2015

JUDGMENT:

None appears for the appellants. Even as per the

proceedings dated 16.02.2023 also there was no representation.

Accordingly, the matter was directed to be listed under the

caption 'for dismissal'. This Appeal Suit is filed by the

appellant/defendant assailing the judgment and decree dated

03.06.2014 in O.S.No.761 of 2010. As such, presence or

representation on behalf of appellant/defendant No.1 is felt

essential to proceed further. Since the matter is listed today

under the caption 'for dismissal', I find no merit to adjourn the

matter in the absence of any representation on behalf of the

appellants. Accordingly, the appeal 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

17-03-2023 SA