Kenchanagudda Nagaraj Shetty, vs Satyam Computer Services Limited
2023 Latest Caselaw 3284 Tel

               THE HON'BLE Dr. JUSTICE G. RADHA RANI

                      SECOND APPEAL No.475 of 2009

JUDGMENT:

This Second Appeal is filed by the appellant-appellant-plaintiff

aggrieved by the judgment and decree dated 16.12.2008 passed in A.S.No.186 of

2006 on the file of the I Additional Chief Judge, City Civil Court, Secunderabad,

confirming the judgment and decree dated 08.09.2006 passed in O.S.No.1611 of

2001 on the file of the XI Junior Civil Judge, City Civil Court, Secunderabad.

2. When the matter came up for hearing on 26.09.2023, there is no

representation by the learned counsel for the appellant. The matter was posted to

17.10.2023 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 evincing any

interest in proceeding with the matter.

3. In the result, the Second Appeal is dismissed for default. No costs.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr. G. RADHA RANI, J October 17, 2023 ss

THE HON'BLE Dr. JUSTICE G. RADHA RANI

SECOND APPEAL No.475 of 2009

17.10.2023

ss