M/S. Sree Sai Constructions, New ... vs M/S.Mrf Emp Coope Housing Society ...
2023 Latest Caselaw 1923 Tel

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                      A.S.No.718 of 2008

JUDGMENT:

1. The present appeal has been filed aggrieved by the

judgment and decree dated 23.04.2007 passed in O.S.No.5 of

2003 on the file of Principal District Judge, Medak at

Sangareddy.

2. There is no representation for the appellant.

3. Inspite of service of notice, there is no representation for

respondents.

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

for hearing, there was no representation for the appellant, 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 appellant. This shows that the appellant has not evinced

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.718 of 2008

Dt.01.09.2023

krl