Mohd.Ashfaq Khandied vs Md. Osman Ali
2023 Latest Caselaw 2965 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                     C.C.C.A. NO.275 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 since long time the matter

has been listing under the caption 'for dismissal, the appellant

has been taking adjournments stating that the matter was going

to adjust between the parties, however, there was no progress.

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 06.10.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NO.275 OF 2018

DATED 06.10.2023

YNK