S.V. Satyanarayana Raju vs Karedla Krishna Murthy And ...
2022 Latest Caselaw 5686 Tel

Citation : 2022 Latest Caselaw 5686 Tel
Judgement Date : 7 November, 2022

Telangana High Court

S.V. Satyanarayana Raju vs Karedla Krishna Murthy And ... on 7 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.738 of 2008

JUDGMENT:

None appears on behalf of appellants. Perused the

proceedings dated 26.10.2022. Presence or representation on

behalf of the appellants is felt essential to proceed further as the

Civil Miscellaneous Appeal is pending since 2008 onwards

without any progress. Therefore, having regard to the facts of

the case and also in view of the fact that since 2008 this Civil

Miscellaneous Appeal is pending, I do not find any merit to

adjourn the matter in the absence of proper representation on

behalf of appellants. Accordingly, this Civil Miscellaneous

Appeal is dismissed for default for non-prosecution.

Miscellaneous applications, if any pending, shall stands closed.

In the circumstances of the case, there shall be no order as to

the costs.

________________________________ A.VENKATESHWARA REDDY, J

07-11-2022 PL/SA

S.V. Satyanarayana Raju vs Karedla Krishna Murthy And ...
2022 Latest Caselaw 5686 Tel

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