Abdul Raheem Rizwan vs Sayeed Bin Mohammed Alkhaili
2023 Latest Caselaw 4051 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                     C.C.C.A. NO.145 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 the appellant is not

evincing any interest to proceed with the matter since long time

and even on the previous dates of hearing i.e., on 06.10.2023 and

06.11.2023, 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 15.11.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NO.145 OF 2019

DATED 15.11.2023

YNK