Telangana High Court
Prabhu Enterprises vs M/S Reddy Enterprises on 6 October, 2023
Bench: K. Sarath
THE HONOURABLE SRI JUSTICE K.SARATH
CCCA No.209 of 2004
JUDGMENT :
01. On 11.09.2023 when the matter was called, there was no representation and, therefore, the matter was directed to be listed today under the caption "for Dismissal". Even today, when the matter is called, there is no representation. It seems that appellant are not interested to prosecute this appeal.
2. Accordingly, the CCCA is dismissed for Non-prosecution/default. No order as to costs.
3. Pending miscellaneous applications, if any, in this appeal shall stand closed.
____________________ JUSTICE K.SARATH Date: 06.10.2023 trr