D. Laxma Reddy vs D. Indira
2025 Latest Caselaw 1703 Tel

Telangana High Court

D. Laxma Reddy vs D. Indira on 3 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                       AND
      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                            A.S.No.851 of 2004

JUDGMENT:

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

When the matter is taken up for hearing,

learned counsel for the appellant has appeared and

informed the Court that he has no instructions from his

client to argue the case. In view of the same, this Court

has no other option except to dismiss the Appeal for

default or non-prosecution.

2. Accordingly, the Appeal Suit is dismissed for

default. No order as to costs.

3. As a sequel, miscellaneous applications pending if

any, shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J Date: 03.02.2025 prat