Telangana High Court
Vemulapally Poshetty vs Y. Naveen Kumar Anr on 27 January, 2023
Bench: Nagesh Bheemapaka
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
MACMA No.2852 OF 2007
JUDGMENT:
In spite of granting repeated adjournments none appeared on behalf of the appellant, though the matter is listed today under the caption "For Dismissal". It seems that the appellant has no interest to prosecute 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: 27.01.2023 DSU