Sri. H.Srinivas Rao vs Smt. K. Lakshmi , K. Satyamma , K. ...
2023 Latest Caselaw 3784 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                     C.C.C.A. NO.342 OF 2018


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 the appellant is not

evincing any interest to proceed with the matter since long time

and obtaining the adjournments on one pretext or the other. 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 09.11.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NO.342 OF 2018

DATED 09.11.2023

YNK