M/S. Vijeta Khadi Gramodyog ... vs M/S S.E. Graphites Pvt. Ltd
2023 Latest Caselaw 647 Tel

            THE HON'BLE Dr. JUSTICE G. RADHA RANI

                         C.C.C.A. No.260 of 2019

JUDGMENT:

This appeal is filed challenging the judgment dated 01-03-2019

passed in O.S. No.118 of 2012 by the I Additional Chief 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.

3. Learned counsel for the respondent submitted that on 24.09.2021

in I.A.No.1 of 2019 this Court granted stay in favour of the appellant on

condition of depositing 50% of the decretal amount, but the appellant had

not complied with the said order till date.

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

respondent, it is considered fit to dismiss the appeal as the appellant had

not complied with the order dated 24-09-2021 passed in I.A.No.1 of 2019.

5. Accordingly, the appeal is dismissed. No order as to costs.

Miscellaneous Applications, if any pending, shall stand closed.

_____________________ Dr. G. RADHA RANI, J February 08, 2023 HK/KTL