Mohd. Abdul Qavi vs Battula Chittari
2023 Latest Caselaw 1377 Tel

Citation : 2023 Latest Caselaw 1377 Tel
Judgement Date : 23 March, 2023

Telangana High Court

Mohd. Abdul Qavi vs Battula Chittari on 23 March, 2023

Bench: A.Venkateshwara Reddy

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
      CITY CIVIL COURT APPEAL No.139 OF 2004

JUDGMENT:

None appears on behalf of the appellants. Perused the

proceedings dated 15.03.2023. On that day also there was no

representation on behalf of appellants. As such, the matter was

directed to be listed under the caption 'for dismissal' only to

draw the attention of the learned counsel for the appellants.

But there is no representation even today. Therefore,

considering the fact that the first appeal is pending since last

two decades, I find no merit to adjourn the matter in the

absence of proper representation. Accordingly, this Appeal Suit

is dismissed for default for non-prosecution However, in the

circumstances of the case, there shall be no orders as to the

costs. As a sequel, miscellaneous applications, if any pending,

shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J

23-03-2023 SA

Mohd. Abdul Qavi vs Battula Chittari
2023 Latest Caselaw 1377 Tel

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