Renuka .V vs Gurunath Reddy .G
2023 Latest Caselaw 4133 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                   M.A.C.M.A.NO.127 OF 2019


JUDGMENT :

None appeared for the appellant, though today the

matter was listed under caption 'for dismissal'. On perusal of the

proceeding sheet, it depicts that since the beginning, there was no

representation for the appellant and that on 10.11.2023 learned

counsel for the appellant in M.A.C.M.A.No.586 of 2017 informed

this Court the appellant herein has filed M.A.C.M.A.No.586 of

2017 with the very same relief as prayed for in this appeal. Thus,

it appears that the appellant is not interested to prosecute the

matter vigilantly and diligently anymore. Therefore, this appeal is

dismissed for non-prosecution.

2. Accordingly, this appeal is dismissed for non-

prosecution.

Pending miscellaneous application, if any, shall stand

closed.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 18.11.2023 YNK