N.Ramesh Kumar vs E.Bhagwandas
2023 Latest Caselaw 3303 Tel

              THE HON'BLE SRI JUSTICE M.LAXMAN

                  SECOND APPEAL No.560 of 2002

JUDGMENT:

1. On 19.09.2023, when the matter was taken up for hearing, none

appeared for both parties and therefore, the matter was directed to be

listed on 27.09.2023 under the caption "for dismissal". Again on

27.09.2023, when the matter was called, there was no representation

for the appellants and therefore, the matter was directed to be listed

on 18.10.2023. Even today, when the matter is called, there is no

representation for the learned counsel for the appellants as well as

learned counsel for the respondents, in spite of the matter being listed

under the caption "for dismissal".

2. In view of the above, it appears that the learned counsel for the

appellants is not ready to argue the case. This shows that the

appellants are not evinced any interest in prosecuting the case. The

appeal is of the year 2002.

3. In the said circumstances, this Second Appeal is dismissed for

non prosecution. No costs. Miscellaneous petitions pending, if any,

shall stand closed.

______________________ JUSTICE M.LAXMAN 18.10.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

SECOND APPEAL No.560 of 2002

18.10.2023 Dua