G. Laxmi Rajam, vs K. Kistamma,
2023 Latest Caselaw 2630 Tel

               THE HON'BLE SRI JUSTICE M.LAXMAN
                   APPEAL SUIT No.1156 OF 2000

JUDGMENT:

1. On 04.09.2023, when the matter was taken up for hearing,

none appeared for both parties and therefore, the matter was

directed to be listed on 08.09.2023 under the caption "for

dismissal". Thereafter, when the matter was called on 08.09.2023,

learned counsel for the appellants sought adjournment and the

matter was directed to be listed on 22.09.2023. Even today, when

the matter is called, learned counsel for the appellants seeks

adjournment, in spite of the matter being listed under the caption

"for dismissal".

2. In view of the above, it appears that learned counsel for the

appellants is not ready to argue the case. This shows that the

appellants are not evinced any interest in prosecuting the case.

The appeal is of the year 2000.

3. In the said circumstances, this Appeal Suit is dismissed for

non prosecution. No costs. Miscellaneous petitions pending, if

any, shall stand closed.

______________________ JUSTICE M.LAXMAN 22.09.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

APPEAL SUIT No.1156 of 2000

22.09.2023 Dua