Citation : 2025 Latest Caselaw 1817 Tel
Judgement Date : 5 February, 2025
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
A.S No.111 OF 2007
JUDGMENT:
This appeal has been filed challenging the decree and
judgment dated 11.10.2006 in O.S.No.98 of 2004 passed by the
learned Senior Civil Judge, Nalgonda.
2. On the last date of adjournment, though learned counsel for
respondent was present, none appeared for the appellant, therefore,
the matter was directed to be listed today under the caption 'for
dismissal'.
3. Today, when the matter is taken up for hearing, none appears
for the parties. Having left with no other option, this appeal is
dismissed for non-prosecution. No costs.
As a sequel, miscellaneous petitions if any, stands closed.
_____________________ JUSTICE N. TUKARAMJI
Date: 05.02.2025 ssm
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