Betham Venkataiah vs M.A. Shukoor And Another
2023 Latest Caselaw 2597 Tel

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                    M.A.C.M.A.NO.206 OF 2017


JUDGMENT :

None appeared for the appellant. On perusal of the

proceeding sheet, it depicts that learned counsel for the appellant

is no more and that letter addressed to the appellant to that effect

was returned unserved with an endorsement 'no such person'.

Since long time the appellant is not evincing interest to pursue the

matter. 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

M.A.C.M.A.NO.206 OF 2017

DATED 21.09.2023

YNK