Telangana High Court
Krishnaveni Vhenji vs Arvindchenji on 16 July, 2021
Bench: Hima Kohli, A.Abhishek Reddy
Item No.28
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY
F.C.A.No.110 of 2007
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
The present appeal was listed on 26.03.2021, when none had appeared for the appellant. As a result, the matter was directed to be listed for dismissal. Same is the position today. None is present on behalf of the appellant. It appears that the appellant is not interested in prosecuting the present appeal.
2. The present appeal is dismissed in default and for non- prosecution along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ ______________________________ A. ABHISHEK REDDY, J 16.07.2021 JSU