Mohammad Khaja vs Smt. Mohammadi Mohammad Ibrahim
2025 Latest Caselaw 1705 Tel

Telangana High Court

Mohammad Khaja vs Smt. Mohammadi Mohammad Ibrahim on 3 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

                                       1




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

                         C.C.C.A.No.11 of 2010
JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned

counsel appearing for the appellant had informed this Court

that he has no instructions to argue the case.

In view of the same, this Court has no other option

except to dismiss the Appeal for non-prosecution.

Accordingly, the Appeal is dismissed for

non-prosecution. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

__________________________________ JUSTICE TIRUMALA DEVI EADA Date: 03.02.2025 rkk