J.Pershad Verma Sklunhera vs Nayantara
2023 Latest Caselaw 3506 Tel

            HON'BLE SRI JUSTICE B. PRAKASH RAO
                            and
            HON'BLE SRI JUSTICE B.N. RAO NALLA
                   C.C.C.A. No. 321 of 2003


Between:

Jagannath Pershad Verma Sunhera
and another                            .... Appellants




Vs.

Nayantara                                     .... Respondent

JUDGMENT: (per Hon'ble Sri Justice B.Prakash Rao) It appears that this matter underwent several adjournments at

the request of the learned counsel appearing on either side. On

07.10.2010, when this matter was called both in the morning and in the

afternoon sessions, none appeared for the appellants, hence, the matter was directed to be listed after Dasara Vacation, 2010 under the

caption "for Dismissal". Even today, when the matter was taken up for

hearing, the learned counsel for the appellants sought further adjournment.

Having regard to the fact that the matter has already undergone

number of adjournments, we are not inclined to grant any further adjournments.

Hence, the appeal is dismissed for non-prosecution. No order

as to costs.

__________________ B. PRAKASH RAO, J

19-10-2010 _________________ B.N. RAO NALLA, J bcj