Telangana High Court
M/S.Ch.Krishna Murthy And Co., vs M/S.Shaw Wallace And Co.Ltd on 11 September, 2023
Bench: K. Sarath
THE HONOURABLE SRI JUSTICE K.SARATH
C.C.C.A.No.387 of 2003
JUDGMENT:
When the matter came up for hearing on 09.08.2023 there was no representation for the appellants, 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 appellants. 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