Telangana High Court
Mrs. Sharada vs Mr.C. Narayana on 11 September, 2023
Bench: K. Sarath
THE HONOURABLE SRI JUSTICE K.SARATH
C.C.C.A.No.376 of 2003
JUDGMENT:
When the matter came up for hearing on 09.08.2023 there was no representation for the appellant, therefore the matter was directed to be listed today under the caption 'for dismissal". In spite of it, today also there is no representation for the appellant. Therefore, this Court has no option except to dismiss the appeal for non- prosecution/default.
2. Accordingly, the Appeal is dismissed for non- prosecution/default. No order as to costs.
3. Pending miscellaneous applications, if any, shall stand dismissed.
___________________ JUSTICE K.SARATH Date:11.09.2023 sj