Touheed Ali Khan vs Syed Mahmood
2023 Latest Caselaw 2749 Tel

     THE HONOURABLE SMT JUSTICE P. SREE SUDHA

                 APPEAL SUIT NO. 205 OF 2010

JUDGMENT:

Plaintiff filed O.S.No.268 of 2006 on the file of Senior Civil

Judge, Vikarabad, Ranga Reddy District for Specific Performance and

the same was decreed, against which the defendant therein preferred

the present Appeal Suit before this Court.

2. A perusal of the docket proceedings shows that the learned

counsel for the appellants did not evince any interest to pursue the

present appeal proceedings. Learned counsel for the respondent

submitted that the respondent is no more and memo was filed and the

same was received by the counsel for the appellants. But so far, steps

were not taken to bring LRs on record. On 21.08.2023 there was no

representation on behalf of the learned counsel for the appellant and

the matter was directed to be listed under the caption 'for dismissal'.

Even today also, there is no representation for the appellants. No

purpose would be served in continuing the Appeal Suit.

3. Accordingly, the Appeal Suit is dismissed. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ P. SREE SUDHA, J Date: 26.09.2023 Chs

THE HONOURABLE SMT JUSTICE P. SREE SUDHA

APPEAL SUIT NO. 205 OF 2010

26.09.2023

Chs