Telangana High Court
Chairman,Aptransco,Hydanr vs K.Laxmi,Battapalli,Karimnagar4 Ors on 15 November, 2022
Author: P. Sree Sudha
Bench: P. Sree Sudha
THE HON'BLE SMT. JUSTICE P. SREE SUDHA
Appeal Suit No.1629 of 2002
JUDGMENT
When the matter is taken up for hearing, there is no representation for the appellants.
On 12.04.2022, 24.06.2022 and 13.10.2022, there is no representation for the appellants and therefore, the matter was directed to be listed under the caption 'for dismissal'. Today also, there is no representation for the appellants. Therefore, this Court is of the considered view that that the appellants are not interested to pursue the litigation.
Hence, the Appeal is dismissed for non- prosecution. No costs.
Pending miscellaneous applications, if any, shall stand closed.
____________________ P. SREE SUDHA, J Date: 15.11.2022 sus/ndr