Dr. Mir Murtuza Ali vs Syed Akulsum Zehra
2025 Latest Caselaw 1088 Tel

Telangana High Court

Dr. Mir Murtuza Ali vs Syed Akulsum Zehra on 6 August, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

     FAMILY COURT APPEAL Nos.157 AND 163 OF 2013
Mr. Mir Omer Khan, learned counsel representing Mr. Mir Masood Khan, learned
counsel appearing for the respondent (Online).

COMMON JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. The respondent is represented.

2. No one appears for the appellant in both the F.C.As.

3. The Proceeding Sheets show that the appellant was not

represented from 29.07.2025 on every occasion, including

today.

4. These Appeals have come before this Court for the first

time on 29.07.2025.

5. F.C.A.Nos.157 and 163 of 2013 are accordingly dismissed

for default. Interim orders, if any, shall stand vacated. All

connected applications, if any, shall stand closed. There shall

be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J

Date:06.08.2025 EDS