Smt. Anjum Azra vs D. Karunakar Reddy And 2 Others
2023 Latest Caselaw 2971 Tel

THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

                M.A.C.M.A.No.1534 of 2011

JUDGMENT:

When the matter is taken up for hearing, there is no representation for the appellant either in the morning session or in the after session.

On 24.08.2023, when the matter was taken up for hearing, there was no representation for the appellant and therefore, the matter was directed to be listed on 29.08.2023 under the caption 'for dismissal'. Thereafter, on two occasions, the matter was adjourned. Today, though the matter is listed under the caption 'for dismissal', there is no representation for the appellant. Therefore, this Court is of the considered view that the appellant is not interested to pursue the litigation.

Hence, the M.A.C.M.A. is dismissed for non- prosecution. No costs.

Pending miscellaneous applications, if any, shall stand closed.

____________________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO

Date:06-10-2023 Prv