T.Venkatram Reddy, Secunderabad And 2 ... vs Ramoji Rao, Secunderabad And 5 Others
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Telangana High Court

T.Venkatram Reddy, Secunderabad And 2 ... vs Ramoji Rao, Secunderabad And 5 Others on 18 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

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      HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                  AND
         HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                         CCCA.No.81 OF 2010
JUDGMENT :

(Per H on'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the appellants had informed this Court that the

appellants' company has become insolvent and he has no

instructions from the appellants to argue the case despite the

matter being listed under the caption "for dismissal".

Hence, this Court has no other option except to dismiss

the Appeal for non-prosecution.

Accordingly, the Appeal is dismissed for

non-prosecution. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

__________________________________ JUSTICE TIRUMALA DEVI EADA Date: 18.02.2025 rkk