Kapil Chit Funds Pvt Ltd., Warangal vs B. Bhavaneeshwar
2025 Latest Caselaw 1704 Tel

Telangana High Court

Kapil Chit Funds Pvt Ltd., Warangal vs B. Bhavaneeshwar on 3 February, 2025

Author: N. Tukaramji

Bench: N. Tukaramji

     THE HONOURABLE SRI JUSTICE N. TUKARAMJI

                      A.S.No.2282 of 2003


JUDGMENT:

This appeal has been filed challenging the decree and

judgment dated 01.04.2003 in O.S.No.53 of 2002 passed by

the I Additional Senior Civil Judge, Warangal.

2. The appellant/plaintiff filed suit for recovery of amount

against respondents/defendants. The trial Court after due

trial dismissed the suit.

3. Today, when the matter is taken up, Sri Vikas Joshi,

learned counsel appearing for the appellant reports no

instructions and he cannot proceed with the matter.

4. Having regard to the submission of the learned counsel

for the appellant and in the absence of any other arrangement

by the appellant to proceed, this appeal is dismissed for

non-prosecution. No costs.

As a sequel, miscellaneous applications, pending if any,

shall stand closed.

_____________ N. TUKARAMJI, J Date: 03.02.2025 ssy