Syed Moin Pasha Quadri And 21 Ors vs Syed Fazil Pasha Quadri And 10 Ors
2023 Latest Caselaw 2497 Tel

     THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
           CITY CIVIL COURTS APPEAL NO.159 OF 2002

JUDGMENT :

Learned counsel for the appellants called absent. No

representation. As per proceedings dated 06.07.2022, the

matter was directed to be listed today under the caption 'for

dismissal' since several interlocutory applications are pending

and there was no representation on behalf of appellants.

Accordingly, presence of representation on behalf of appellants

is felt essential to proceed further. In the absence of any

representation on behalf of the appellants, I find no merit to

adjourn this appeal. Accordingly, this City Civil Courts Appeal

is dismissed for default for non-prosecution. In the

circumstances of the case, there shall be no order as to the

costs. As a sequel, miscellaneous petitions if any, pending in

this CCCA shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J Dated : 19-07-2022 abb