Paka Shyam vs Doddukuri Madhava Rao
2023 Latest Caselaw 1493 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                     I.A.No.1 of 2021
                          In/and
                APPEAL SUIT No.271 OF 2021

COMMON JUDGMENT:

      None appears for the appellants.       Perused the proceedings

dated 05.01.2023 and 23.03.2023. On both the dates, there was no

representation on behalf of the appellants. Learned counsel for the

respondent present and represented that half of the suit schedule

property is already sold out and the Appeal Suit is filed assailing the

judgment and decree in a suit for specific performance. Appellants

are not evincing any interest. Having regard to the proceedings dated

05.01.2023 and also the submissions made by learned counsel for the

respondents, in the absence of any representation on behalf of

appellants, since the suit is listed today under the caption 'for

dismissal', I find no merit to adjourn the matter. Accordingly,

I.A.No.1 of 2021 and the Appeal Suit are 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 31-03-2023 SA