Venuthurumalli Gopala Krishna Rao, J
1. When the matter was listed on the last two occasions i.e., on 11.07.2024 and 16.07.2024, there was no representation on behalf of the appellants and the matter was posted to 19.07.2024, under the caption ‘For Dismissal’.
2. Today when the matter is called for hearing, learned counsel representing on behalf of the respondents is alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appellants. 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.
