Salvaji Narsinga Rao vs Dr. Salvaji Chandrasekhar
2025 Latest Caselaw 1955 Tel

Telangana High Court

Salvaji Narsinga Rao vs Dr. Salvaji Chandrasekhar on 10 February, 2025

Author: G.Radha Rani

Bench: G. Radha Rani

      THE HONOURABLE DR.JUSTICE G. RADHA RANI

                          C.C.C.A.No.115 of 2002

JUDGMENT:

This appeal is filed by the appellant - defendant aggrieved by the

judgment and decree dated 26.02.1993 passed in O.S.No.1320 of 1985 by the

learned III Additional Judge, City Civil Court, Secunderabad.

2. When the matter came up for hearing on 28.01.2025, there was no

representation by the learned counsel for the appellant. Accordingly, the matter

was directed to be posted to 10.02.2025 under the caption 'for dismissal'. Even

today also, there is no representation by the learned counsel for the appellant

though the matter is posted under the caption 'for dismissal'. It appears that the

appellant is not interested in prosecuting the matter.

3. As the appellant is not evincing any interest in proceeding with the

matter, it is considered fit to dismiss the appeal for non-prosecution.

4. Accordingly, this C.C.C.A is dismissed for non-prosecution.

No order as to costs.

As a sequel, miscellaneous applications pending in this petition, if any,

shall stand closed.

____________________ Dr. G.RADHA RANI, J Date: 10th February, 2025 Nsk.