M/S. Neo Sovereign Stores vs Ved Prakesh Mahon
2023 Latest Caselaw 3121 Tel

         THE HONOURABLE DR.JUSTICE G. RADHA RANI

                    SECOND APPEAL No.1253 of 2010

JUDGMENT:

This Second Appeal is filed by the appellant - defendant aggrieved by the

judgment passed in A.S.No.113 of 2006 dated 31.08.2006 by the I Additional

Chief Judge, City Civil Court, Secunderabad, confirming the judgment and

decree passed in O.S.No.1316 of 2004 dated 03.04.2006 by the I Junior Civil

Judge, City Civil Court, Secunderabad.

2. When the matter came up for hearing on 20.09.2023, there was no

representation by either counsel. Accordingly, the matter was directed to be

posted to 12.10.2023 under the caption 'for dismissal'. Even today also, there

is no representation by the learned counsel for the appellant though the matter is

posted under the caption 'for dismissal'. It appears that the appellant is not

interested in prosecuting the matter.

3. As the appellant is not evincing any interest in proceeding with the

matter, it is considered fit to dismiss the appeal.

4. Hence, the Second Appeal is dismissed for default. No order as to

costs.

As a sequel, miscellaneous applications pending in this appeal if any,

shall stand closed.

____________________ Dr. G.RADHA RANI, J Date: 12th October, 2023 Nsk.