G. Raghupathi Reddy vs Smt. Vijaya Laxmi , Vijaya
2023 Latest Caselaw 1916 Tel

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                      A.S.No.802 of 2008

JUDGMENT:

1. The present appeal has been filed aggrieved by the

judgment and decree dated 08.08.2003 passed in O.S.No.69 of

2000 on the file of the Senior Civil Judge, Nalgonda.

2. Sri S.A.Razaq learned Counsel for the appellants stated

that he has already handed over the case file to the parties and

reported no instructions.

3. Learned counsel for respondent No.1 appeared.

4. On the last date of hearing, when the matter was taken up

for hearing, there was no representation for the appellants, and

therefore, the matter was directed to be posted to today under

the caption 'for dismissal'. In spite of matter being listed today

under the caption 'for dismissal', there is no representation for

the appellants. This shows that the appellants are not evincing

any interest in prosecuting the case. Therefore, this appeal is

liable to be dismissed for non-prosecution.

5. Accordingly, this appeal is dismissed for non-prosecution.

There shall be no order as to costs. Miscellaneous petitions,

pending if any, shall stand closed.

___________________ P.SREE SUDHA, J Date:01.09.2023.

krl

THE HON'BLE SMT. JUSTICE P.SREE SUDHA

A.S.No.802 of 2008

Dt.01.09.2023

krl