Mr. Rajdnder Kumar Jain vs Smt. Sujatha Jain
2025 Latest Caselaw 3605 Tel

Telangana High Court

Mr. Rajdnder Kumar Jain vs Smt. Sujatha Jain on 19 August, 2025

Author: P. Sree Sudha

Bench: P. Sree Sudha

        THE HONOURABLE SMT JUSTICE P. SREE SUDHA

              APPEAL SUIT Nos. 1384 & 1380 of 2018

JUDGMENT:

These appeals are filed against the common judgment and

decree passed in O.S.Nos.237 of 2011 and 1005 of 2007, dated

08.01.2018 on the file of the IV Additional District and Sessions

Judge, Ranga Reddy District at L.B.Nagar.

2. A perusal of the docket proceedings shows that the learned

counsel for the appellant did not evince any interest to pursue the

present appeal proceedings. On 09.02.2024 there was no

representation on behalf of the learned counsel for the appellant

and the matter was directed to be listed under the caption 'for

dismissal'. Even today also, there is no representation for the

appellant. No purpose would be served in continuing the Appeal

Suit.

3. Accordingly, the Appeal Suits are dismissed for non-

prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ P. SREE SUDHA, J Date: 16.02.2024 Chs