M.Ranga Rao vs Regional ...
2023 Latest Caselaw 2480 Tel

     THE HONOURABLE SMT. JUSTICE M.G.PRIYADARSINI

          Civil Miscellaneous Appeal No.248 of 2010


JUDGMENT:

The present appeal has been directed against the

judgment and decree dated 29.03.1996 in O.P.No.467 of 1990

on the file of the V Additional Judge, City Civil Court,

Hyderabad.

2. There is no representation for the appellant.

3. This appeal is pertaining to the year 2010. 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 evincing any

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

to be dismissed for non-prosecution.

4. Accordingly, this appeal is dismissed for

non-prosecution. There shall be no order as to costs.

                               2                            MGP,J
                                                    CMA_248_2010

Pending Miscellaneous applications, if any, shall stand

closed.

______________________________ JUSTICE M.G.PRIYADARSINI Date: 19.09.2023 gvl