Lao And Spl.Dy.Collector Gadwal vs A.V.Raghavendra Reddy
2025 Latest Caselaw 4669 Tel

Telangana High Court

Lao And Spl.Dy.Collector Gadwal vs A.V.Raghavendra Reddy on 8 April, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

            HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                               AND
              HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                                       A.S.No.1262 of 2000

      JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the appellant had informed this Court that since

the bundle is not traceable, she is not in a position to argue the

case.

In view of the said submission, this Court has no other

option except to dismiss the appeal for non-prosecution.

Accordingly, the Appeal is dismissed for non prosecution.

However, it is made clear that if the bundle is traced by the

appellant, she is entitled to revive the case, if any cause survives.

No costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

________________________________ JUSTICE TIRUMALA DEVI EADA Date: 08.04.2025 rkk