Yerva Rajamallu, Bansilalpet, ... vs Bangari Rajaiah, Hanamkonda, ...
2023 Latest Caselaw 1469 Tel

            THE HONOURABLE SRI JUSTICE M.LAXMAN

         CIVIL MISCELLANEOUS APPEAL No.1244 of 2009

JUDGMENT:

1. On 15.03.2023, when the matter was listed the learned counsel

for the appellant on record reported that his client has taken no-

objection and he does not hold vakalath for the appellant. In the

said circumstances, the name of learned counsel for appellant was

deleted and the name of appellant was printed in the cause list.

2. On the last date of hearing i.e., 20.03.2023, when the matter

was taken up for hearing, there was no representation from the

appellant, and therefore, the matter was directed to be posted to

today under the caption 'for dismissal'. In spite of matter being

listed today under the caption 'for dismissal', there is no

representation from the appellant. This shows that the appellant

has not evinced any interest in prosecuting the case. Therefore, this

appeal is liable to be dismissed for non-prosecution.

3. Accordingly, this appeal is dismissed for non-prosecution. There

shall be no order as to costs. In consequence, all the interlocutory

applications pending are closed.

______________ M.LAXMAN, J Date: 29.03.2023 GVR