Smt. Hoorunnisa Begum, vs Mir Asad Ali Khan,

Citation : 2025 Latest Caselaw 4439 Tel
Judgement Date : 2 April, 2025

Telangana High Court

Smt. Hoorunnisa Begum, vs Mir Asad Ali Khan, on 2 April, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                    C.C.C.A.No.115 OF 2011
JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) None appeared for the appellant, though the Appeal is listed today under the caption 'for dismissal'. Hence, this Court has no other option, except to dismiss the case for default and also for non- prosecution.

2. Accordingly, the Appeal is dismissed for default as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J ___________________________ TIRUMALA DEVI EADA, J Date :02.04.2025 prat ::2::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA C.C.C.A.No.115 OF 2011 Date :02.04.2025 prat