Bala Prasad vs Gowlikar Naroji
2023 Latest Caselaw 2592 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                SECOND APPEAL NO.1057 OF 2017


JUDGMENT :

None appeared for the appellant, though the matter

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

the proceeding sheet, it depicts that on 19.08.2023 though

learned counsel for the appellant sought adjournment stating that

he want to take steps against the death of the sole appellant, there

was no representation for the appellant on 08.09.2023. Thus, it

appears that the appellant is 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

SECOND APPEAL NO.1057 OF 2017

DATED 21.09.2023

YNK