Yerramalla Abraham vs Thota Venkateshwarlu And Another
2023 Latest Caselaw 2918 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                SECOND APPEAL NO.1184 OF 2017


JUDGMENT :

Learned counsel for the appellant on record, would

submit that he has no instructions from his client in spite of his

best efforts. Further, though he tried to contact the counsel before

the Court below to get the instructions, it was in vain.

2. In the light of the above, it appears that the appellant

is not interested to prosecute the matter vigilantly and diligently

any more. This appeal is preferred against the concurrent findings

of the Trial Court as well as the first appellate Court. Therefore,

this Court feels that there is no necessity to issue notice to the

appellant asking him to come to the Court. Accordingly, this

appeal is liable to be dismissed for non-prosecution.

3. Resultantly, this appeal is dismissed for non-

prosecution.

Pending miscellaneous application, if any, shall stand

closed.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 05.10.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

SECOND APPEAL NO.1184 OF 2017

DATED 05.10.2023

YNK