H.R. LAKSHMIDEVI Vs. KRISHNA REDDY

JUDGEMENT

(1.) Shri Santhosh, learned advocate for the appellants submits that he has issued notice to the appellants on 1/4/2023. Yet, he has not received any response. He intends to retire from the proceedings. He has filed a memo of even date and it reads as follows;

(2.) Memo be kept in record. He is permitted to retire from the proceedings.

(3.) This appeal is of the year 2011. No alternative arrangement is made by the appellants nor appellants are present in the court. Appellants do not seem to be interested in prosecuting this appeal. In the circumstance, this appeal is dismissed for non-prosecution.