Telangana High Court
Cmc Limited vs M/S.Fe Infotech Private Limited And Anr on 8 July, 2024
Author: G.Radha Rani
Bench: G.Radha Rani
THE HON'BLE Dr.JUSTICE G.RADHA RANI
CIVIL MISCELLANEOUS APPEAL No.445 of 2010
JUDGMENT:
This Civil Miscellaneous Appeal is filed by the appellant-petitioner- claimant aggrieved by the order dated 01.10.2009 passed in Arb.O.P.No.1249 of 2005 by the Chief Judge, City Civil Court, Hyderabad.
2. When the matter was taken up for hearing on 26.06.2024, there was no representation by the learned counsel for the appellant. Hence, the matter was directed to be posted under the caption 'for dismissal'. Today, the learned counsel for the appellant appeared virtually and sought time for two weeks for filing the substitute service petition. On a perusal of the docket proceedings, it appears that the learned counsel for the appellant on earlier several occasions also had taken adjournments for filing the substitute service petition, but did not take any steps till date to file substitute service petition and as the appeal is also pertaining to the year 2010 and the addresses of the respondents are not known to the appellant and it appears that the appellant is not evincing any interest in prosecuting the matter, it is considered fit to dismiss the appeal for non-prosecution.
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3. Hence, the Civil Miscellaneous Appeal is dismissed for non-prosecution. No costs.
Miscellaneous petitions, if any pending shall stand closed.
___________________________ Dr.JUSTICE G.RADHA RANI Date:08.07.2024 ss