The Union Bank Of India vs Sri. K. Prem Dass
2023 Latest Caselaw 2634 Tel

           THE HONOURABLE Dr. JUSTICE G. RADHA RANI
                                I.A. No.1 of 2019
                                      in/and
                           APPEAL SUIT No.523 of 2019

JUDGMENT:

This appeal is filed by the appellant-defendant against the judgment dated

29.03.2019 passed in O.S. No.1231 of 2012 by the learned I-Additional Senior

Civil Judge, Ranga Reddy at L.B. Nagar.

2. I.A. No.1 of 2019 is filed by the petitioner-appellant to condone the

delay of four (4) days in filing the appeal.

3. On 26.09.2019, this Court ordered notice to respondent through

Registry and also personal notice by counsel for petitioner in I.A. No.1 of 2019.

On 22.10.2019, fresh notice was ordered to the respondent and posted the matter

after four weeks. On 01.09.2023 when the matter was taken up, there was no

representation by the petitioner-appellant and proof of service of notice on

respondent was also not filed. Hence, the matter was directed to be posted to

22.09.2023 under the caption 'for dismissal'. Even today also, there is no

representation by the petitioner-appellant.

3. Hence, I.A. No.1 of 2019 is dismissed for default. Consequently, the

appeal is also dismissed. No costs. Miscellaneous Applications, pending if

any, shall stand closed.

______________________ Dr. G. RADHA RANI, J September 12, 2023 KTL