Prashanth Manohar vs Smt.Ch.Sulochana
2023 Latest Caselaw 1338 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
               APPEAL SUIT No.21 OF 2020

JUDGMENT:

None appears on behalf of the appellants. Despite specific

orders for notice, it appears batta was not paid. Report of

personal notice is not filed right from inception i.e., from

22.04.2020 onwards. As such, this Court has directed the

Registry to list the matter under the caption 'for dismissal' on

06.03.2023. Be it stated that except on 05.01.2023, at no point

of time, there was any representation on behalf of the appellants

and on that day, a direction was there for payment of process.

Report of personal notice was not filed. In these facts and

circumstances, 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

20-03-2023 SA