Venuthurumalli Gopala Krishna Rao, J
1. When the matter was listed on the last two occasions i.e., on 09.07.2024 and 12.07.2024, there was no representation on both sides and the matter was posted to 16.07.2024, under the caption For Dismissal.
2. Today when the matter is taken up for hearing, there is no representation on either side, even though the matter is listed under the caption For Dismissal. It seems that the appellants are not inclined to prosecute the appeal.
3. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.