K. Gopal And 3 Others vs K. Srinivas Chakravarthy
2023 Latest Caselaw 1505 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                          AND
       THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

       I.A.No.1 of 2022 IN/AND C.M.A.No.443 OF 2022
                            AND
       I.A.No.2 of 2022 IN/AND C.M.A.No.464 OF 2022

COMMON JUDGMENT: (Per the Hon'ble Dr.SA,J)

       I.A.No.1 of 2022 in C.M.A.No.443 of 2022 is filed by the

petitioners/appellants seeking to condone the delay of 89 days

caused in filing the appeal.


2.     I.A.No.2 of 2022 in C.M.A.No.464 of 2022 is filed by the

petitioners/appellants seeking to condone the delay of 100 days

caused in filing the appeal.


3.     Heard the learned counsel for the respondent in both the

appeals and perused the record.

4. On 28.11.2022, as there was no representation for the

appellants in C.M.A.No.443 of 2022, the matter was directed to

be listed today along with C.M.A.No.464 of 2022. The parties in

both the appeals are similar. Today also, there is no

representation for the appellants. It appears that the

appellants have no interest to pursue the appeals.

5. Under these circumstances, I.A.No.1 of 2022 in

C.M.A.No.443 of 2022 and I.A.No.2 of 2022 in C.M.A.No.464 of

2022 are dismissed for default. Consequently, C.M.A.Nos.443

and 464 of 2022 stand dismissed.

Miscellaneous Petitions, if any, pending in these appeals

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

____________________ M.G.PRIYADARSINI, J Date:09.12.2022 MD