B.V. Ramana vs The Central Bank Of India
2025 Latest Caselaw 2313 Tel

Telangana High Court

B.V. Ramana vs The Central Bank Of India on 18 February, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

   THE HONOURABLE DR.JUSTICE G.RADHA RANI

        CITY CIVIL COURT APPEAL No.130 of 2003

JUDGMENT:

This appeal is filed by the appellant aggrieved by the judgment and

decree dated 30.12.2002 in O.S.No.273 of 1997 on the file of the learned

Additional Judge, City Small Causes Court-cum-VI Senior Civil Judge,

City Civil Court at Hyderabad.

2. No representation by learned counsel for the appellant.

3. When the matter came up for hearing on 05.02.2025, there

was no representation by the learned counsel for the appellant.

Accordingly, the matter was directed to be posted to 18.02.2025 under the

caption 'for dismissal.' Even today also, when the matter is taken up for

hearing, there is no representation by the learned counsel for the

appellant.

4. Considering that the appeal is of the year 2003 and as the

appellant is not evincing any interest in prosecuting the matter, it is

considered fit to dismiss the City Civil Court Appeal for default.

5. Accordingly, the City Civil Court Appeal is dismissed for

default. 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: 18th February, 2025 dsv.

THE HONOURABLE DR.JUSTICE G.RADHA RANI

CITY CIVIL COURT APPEAL No.130 of 2003

Dated 18.02.2025

dsv.