Shapurji And Pallanji And Company Ltd vs Padma Iron And Hardware Stores
2025 Latest Caselaw 3610 Tel

Telangana High Court

Shapurji And Pallanji And Company Ltd vs Padma Iron And Hardware Stores on 19 August, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                            AND

     THE HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

                      A.S.No.384 OF 2013
JUDGMENT:

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

None appears for the appellants, though the

Appeal is listed today under the caption 'for dismissal'.

Hence, this Court has no other option except to

dismiss the case for default and also for non-

prosecution.

2. Accordingly, the Appeal is dismissed for default

as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending

if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

____________________________________ VAKITI RAMAKRISHNA REDDY, J

Date :19.08.2025 prat/gnp