Smt. Suvarna And 2 Others vs K. Venkatesh And 4 Others
2023 Latest Caselaw 1407 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
               APPEAL SUIT No.128 OF 2020
JUDGMENT:

None appears on behalf of the appellants. Perused the

proceedings dated 16.03.2023 wherein it is mentioned that

despite specific directions, personal notice ordered against

respondents was not yet returned and no report is filed. There

was a representation stating that Sri.T.Prasad, Advocate is

appointed as Government Pleader and requested for short time

for engaging the services of another counsel and accordingly the

matter was earlier listed to 01.03.2023 and again from there to

16.03.2023 and to this day under the caption 'for dismissal'.

Therefore, in the above circumstances, presence or

representation on behalf of the appellants is felt essential to

proceed further. In the absence of any representation, I find no

merit to adjourn the matter. Accordingly, 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 24-03-2023 SA