P. Annapurna vs Gannu Rajanna
2025 Latest Caselaw 4611 Tel

Telangana High Court

P. Annapurna vs Gannu Rajanna on 7 April, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                           AND
      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                   A.S.Nos.727 and 791 of 2011

COMMON JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matters are taken up for hearing,

learned counsel for the appellant has appeared and

informed the Court that he has no instructions from his

client to argue the cases, though they are listed under

the caption 'for dismissal'. In view of the same, this

Court has no other option except to dismiss the Appeals

for default or non-prosecution.

2. Accordingly, both the Appeals are dismissed for

default. There shall be no order as to costs.

3. As a sequel, miscellaneous applications pending, if

any, shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date: 07.04.2025 prat ::2::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

A.S.Nos.727 and 791 of 2011

Date: 07.04.2025 prat