Sadhu Subramanyam vs Divela Krishna Murthy
2023 Latest Caselaw 2395 Tel

     HONOURABLE SMT JUSTICE P. SREE SUDHA

           SECOND APPEAL NO. 663 OF 2005

JUDGMENT:

Plaintiff has filed O.S. No. 8 of 1994 on the file of I

Additional Subordinate Judge, Warangal, for recovery of

amount was decreed by the trial Court and the appellate

Court confirmed the judgment and decree of the trial Court

vide A.S. No.54 of 1997 on the file of IV Additional District

Judge, Warangal, against which the Second Appeal has

been preferred.

2. A perusal of the docket proceedings shows that the

learned counsel for the appellant did not evince any

interest to pursue the second appeal proceedings. On

10.08.2023 there was no representation on behalf of the

learned counsel for the appellant, in spite of posting the

matter under the caption 'for dismissal'. He has not turned

up today. No purpose would be served in continuing the

Second Appeal.

3. Accordingly, the Second Appeal is dismissed for non-

prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall

stand closed.

                                     _____________________
                                      P. SREE SUDHA, J
Date:    14.09.2023

Skj.