Syed Nizamuddin Quadri, Bellari ... vs Tahera Begum, Hyderabad Anr
2021 Latest Caselaw 1021 Tel

Citation : 2021 Latest Caselaw 1021 Tel
Judgement Date : 30 March, 2021

Telangana High Court

Syed Nizamuddin Quadri, Bellari ... vs Tahera Begum, Hyderabad Anr on 30 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.9



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


                          F.C.A.No.417 of 2017

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


1.

The present appeal was listed on 16.03.2021, when none had

appeared for the appellant. As a result, it 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 present appeal is accordingly dismissed in default and for

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

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

30.03.2021 JSU

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