Vikram Reddy Rondla vs Saritha
2025 Latest Caselaw 1754 Tel

Telangana High Court

Vikram Reddy Rondla vs Saritha on 4 February, 2025

      THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                          AND
       THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO


               FAMILY COURT APPEAL NO.4 OF 2024



JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

This is the second consecutive date when the appellant is not

represented.

2. F.C.A.No.4 of 2024 is accordingly dismissed for default.

Interim orders, if any, shall stand vacated and all connected

applications are disposed of. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 04.02.2025 Dua/Plv

THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA AND THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

FAMILY COURT APPEAL NO.4 OF 2024

04.02.2025 Dua/Plv