M/S Spark Solutions vs Bheem Kumar Sharma,
2023 Latest Caselaw 3696 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                     C.C.C.A. NO.329 OF 2019


JUDGMENT :

None appeared for the appellant, though the matter

has been listed today under the caption 'for dismissal'. On perusal

of the proceeding sheet, it depicts that since long time the matter

had been listing from time to time, the appellant is not evincing

any interest to proceed with the matter, even on the previous

dates of hearing, there was no representation for the appellant.

Thus, it appears that the appellant is not interested to prosecute

the matter vigilantly and diligently anymore. Therefore, this appeal

is liable to be dismissed for non-prosecution.

2. Resultantly, this appeal is dismissed for non-

prosecution.

Pending miscellaneous application, if any, shall stand

closed.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 07.11.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NO.329 OF 2019

DATED 07.11.2023

YNK