Venuthurumalli Gopala Krishna Rao, J
1. When the matter was listed on the last occasion i.e., on 24.10.2024, there was no representation on behalf of the appellant and the matter was posted today, under the caption ‘For Dismissal’.
2. Today when the matter is taken up for hearing, learned counsel representing on behalf of the respondent alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appellant. It seems that the appellant is 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.
