B Sanjeeva Reddy vs B Sesha Ratnam
2025 Latest Caselaw 4664 Tel

Telangana High Court

B Sanjeeva Reddy vs B Sesha Ratnam on 8 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

                 C.C.C.A.Nos.220 AND 221 OF 2018
COMMON JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel for the appellant has informed the Court that

he has no instructions from his client to argue the cases. The

appeals are listed under the caption 'for dismissal'. Therefore, 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.

Miscellaneous Applications, if any, pending in these appeals

shall stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 08.04.2025.

MD