Syed Nusrat And Anr vs Khursheed Banu And 5 Ors
2025 Latest Caselaw 2356 Tel

Telangana High Court

Syed Nusrat And Anr vs Khursheed Banu And 5 Ors on 19 February, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE DR.JUSTICE G.RADHA RANI

           CITY CIVIL COURT APPEAL No.170 of 2003

JUDGMENT:

This appeal is filed by the appellants aggrieved by the decree and

judgment dated 18.03.2003 in O.S.No.307 of 2001 (old O.S.No.917 of 1999) on

the file of the learned XIth Additional Chief Judge, City Civil Court, Hyderabad

(Fast Track Court).

2. When the matter came up for hearing on 05.02.2025, there was no

representation by the learned counsel for the appellants. Accordingly, the

matter was directed to be posted to 19.02.2025 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 appellants.

3. Considering that the appeal is of the year 2003 and appellants

are not evincing any interest in prosecuting the matter, the appeal 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: 19.02.2025 mnv