Smt Makam. Venkata Sai Naga ... vs Sri Makam.Narasimha Murthy
2021 Latest Caselaw 2185 Tel

Citation : 2021 Latest Caselaw 2185 Tel
Judgement Date : 22 July, 2021

Telangana High Court

Smt Makam. Venkata Sai Naga ... vs Sri Makam.Narasimha Murthy on 22 July, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.4



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


                          F.C.A.No.33 of 2016

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


1.

The present appeal was listed on 15.07.2021, when none had

appeared for the appellant. As a result, the matter was directed to be

listed today 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 appeal.

2. The interim order is vacated and the present appeal is dismissed

in default and for non-prosecution along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 22.07.2021 JSU

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