Medarametla Navya Chowdary vs Syndicate Bank
2025 Latest Caselaw 2075 Tel

Telangana High Court

Medarametla Navya Chowdary vs Syndicate Bank on 12 February, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE DR.JUSTICE G.RADHA RANI

           CIVIL REVISION PETITION No.978 OF 2019

ORDER:

This Civil Revision Petition is filed by the petitioners-Judgment Debtors

aggrieved by the order and decree dated 01.10.2018 passed in E.P. No.141 of

2017 by the IV Senior Civil Judge, City Civil Court, Hyderabad.

2. On 05.02.2025, when there was no representation by the learned

counsel for the petitioners, the matter was directed to be posted to today under

the caption 'for dismissal'. Even today also there is no representation by the

learned counsel for the petitioners though the matter is posted for dismissal.

3. Hence, the CRP is dismissed for non-prosecution. No order as to

costs. Miscellaneous petitions pending, if any, shall stand closed.

____________________ Dr. G.RADHA RANI, J February 12, 2025 KTL