Telangana High Court
K.Suryanaranamma Rustumbada Narsapur ... vs K.Gani Raju Narsapur W.G.Dt on 4 July, 2018
THE HON'BLE DR.JUSTICE SHAMEEM AKTHER
SECOND APPEAL No.678 OF 2000
JUDGMENT:
Learned counsel for the appellant is present and submitted that the sole respondent passed away sometime back and he has addressed a letter to the appellant to furnish the details of the legal representatives of the sole respondent, but no response was received from the appellant, and hence, reported no instructions today. Under these circumstances, it appears that the appellant has no interest to pursue the matter.
2. Accordingly, the Second Appeal is dismissed for default. There shall be no order as to costs.
3. Miscellaneous petitions pending, if any, in this Second Appeal shall stand closed.
___________________________________ DR.JUSTICE SHAMEEM AKTHER Date : 04.07.2018 AMD 2 THE HON'BLE DR.JUSTICE SHAMEEM AKTHER SECOND APPEAL No.678 OF 2000 Date: 04.07.2018 AMD