K.Anjaneyulu vs Mr.P.Eswaraiah
2023 Latest Caselaw 1925 Tel

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA

               SECOND APPEAL No.479 of 2004

JUDGMENT:

1. The present appeal has been filed against the judgment

and decree dated 22.04.2002 passed in A.S.No.194 of 2000 on

the file of XII Additional Chief Judge, City Civil Court,

Hyderabad.

2. There is no representation for the appellant.

3. Inspite of service of summons respondent counsel did not

appear.

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 is 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

SECOND APPEAL No.479 of 2004

Dt.01.09.2023

krl