Sadak Bhavani vs Sadak Sunil Kumar
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Telangana High Court

Sadak Bhavani vs Sadak Sunil Kumar on 25 August, 2025

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

                       CMA.NO.933 OF 2011

Mr. S. Srinivasa Rao, learned counsel representing Mr. L. Prabhakar Reddy,
learned counsel appearing for the appellant.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing on behalf of the appellant fairly

submits that the appellant has not been in touch with counsel.

2. It is also submitted that the dispute was referred to Lok

Adalat in 2017, but the outcome of the reference is not known.

3. Counsel submits that the Appeal may be disposed of in the

absence of instructions from the appellant.

4. C.M.A.No.933 of 2011 is accordingly disposed of.

All connected applications shall stand closed. Interim orders,

if any, shall stand vacated. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J

DATE: 25.08.2025 NDS