Telangana High Court
Smt.P.Chandra Kala 5 Ors vs Mohd Akram Ali Anr on 16 December, 2022
Bench: Nagesh Bheemapaka
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
MACMA No.1450 OF 2007
JUDGMENT:
In spite of granting repeated adjournments no one appeared on behalf of the appellant, though the matter is listed today under the caption "For Dismissal". None appeared. It seems that the appellant has no interest to pursue the appeal.
2. Under these circumstances, this MACMA is dismissed for non prosecution.
As a sequel, Miscellaneous Applications, if any, pending shall stand closed. There shall be no order as to costs.
_______________________ NAGESH BHEEMAPAKA, J Date: 16.12.2022 DSU/GV