Telangana High Court
Chinta Ranuka vs Chinta Srinivas on 7 June, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.6
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
F.C.A.No.168 of 2007
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
The present appeal was listed on 01.04.2021, when none had appeared for the appellant. As a result, it was directed to be listed today 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 accordingly dismissed in default and for non-prosecution along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 07.06.2021 JSU