M/S.Modular Kitchen And Home ... vs M/S.Sri Ram Enterprises
2023 Latest Caselaw 625 Tel

           THE HON'BLE Dr. JUSTICE G. RADHA RANI

           I.A. No.2 of 2018 in/and C.C.C.A. No.46 of 2018

JUDGMENT:

C.C.C.A. No.46 of 2018 is filed challenging the judgment dated

13.11.2017 passed in O.S. No.1296 of 2015 by the I-Senior Civil

Judge, City Civil Court, Hyderabad.

2. When the matter is taken up for hearing, there is no

representation by the learned counsel for the appellant/petitioner.

3. Learned counsel for the respondent submitted that on

14.03.2018 this Court granted stay in favour of the appellant on

condition of depositing 50% of the decreetal amount. But, the

appellant had not complied with the said order and filed I.A. No.2 of

2018 seeking extension of further period of four weeks for depositing

the amount.

4. In view of the submission of the learned counsel for the

respondent, it is considered fit to dismiss I.A. No.2 of 2018 as well as

the appeal as the appellant/petitioner had not complied with the order

dated 14.03.2018 passed in I.A. No.1 of 2018.

5. Accordingly, I.A. No.2 of 2018 is dismissed. Consequently,

C.C.C.A. No.46 of 2018 is also dismissed. No order as to costs.

Miscellaneous Applications, if any pending, shall stand closed.

_____________________ Dr. G. RADHA RANI, J February 07, 2023 HK/KTL