Smt.Kancherla Navaneetha, vs Smt.Cholleti Yashoda ...
2023 Latest Caselaw 2257 Tel

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

               SECOND APPEAL NO.1552 OF 2004


JUDGMENT:

When the matter is taken up for hearing, there is no

representation for the appellant. Respondent's counsel

present.

On 11.08.2023, there was no representation on both

the sides and therefore, the matter was directed to be listed

under the caption 'for dismissal'. Today, though the matter is

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

representation for the appellant. Therefore, this Court is of

the considered view that the appellant is not interested to

pursue the litigation.

Hence, the Second Appeal is dismissed for non-

prosecution. No costs.

Pending miscellaneous petitions, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA

Date:11.09.2023.

ds

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

Second Appeal No.1552 of 2004

DATED 11.09.2023

ds