RENUKA Vs. KENCHAVVA

JUDGEMENT

(1.) Respective counsels appearing for the parties have not appeared before this Court. Hence, this Court has issued notices against the parties. The notices issued against appellant Nos.1 to 3, respondent Nos.2(A,B,C,G,H) and respondent Nos.4(A-D) have served and also reported is received that respondent No.6 is no more and hence, it is clear that the parties are not interested in pursuing the matter, however, all appellants have been served and they have not engaged the service of any counsel. Hence, the appeal is dismissed for non- prosecution.