Santhosh Kumar vs Seeta Bai Died
2023 Latest Caselaw 2591 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                     C.C.C.A.NO.119 OF 2019


JUDGMENT :

None appeared for the appellants, though the matter

was listed today under the caption 'for dismissal'. On perusal of

the proceeding sheet, it depicts that on 14.09.2023 learned

counsel for the respondents has informed this Court that in

pursuance of the Judgment and Decree of the Court below, the

property was already delivered to them on 29.03.2022. Even on

the previous dates of hearing, there was no representation for the

appellant. Thus, it appears that the appellants are not interested

to prosecute the matter vigilantly and diligently anymore.

Therefore, this appeal is dismissed for non-prosecution.

2. Accordingly, this appeal is dismissed for non-

prosecution.

Pending miscellaneous application, if any, shall stand

closed.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 21.09.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A.NO.119 OF 2019

DATED 21.09.2023

YNK