S.Praveen Kumar vs E.Swathi
2021 Latest Caselaw 1091 Tel

Citation : 2021 Latest Caselaw 1091 Tel
Judgement Date : 6 April, 2021

Telangana High Court

S.Praveen Kumar vs E.Swathi on 6 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.4 - 5



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                    F.C.A.Nos.153 & 154 of 2006

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

The present appeals were listed on 09.03.2021, when none had

appeared for the appellant. As a result, the present appeals were

directed to be listed 'for dismissal'. Same is the position today. None

is present on behalf of the appellant. It appears that the appellant is

not interested in prosecuting the present appeals.

2. The present appeals are accordingly dismissed in default and

for non-prosecution along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

06.04.2021 lur

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