Govt. Of A.P. vs Ch. Srirama Rao Died Per Lrs Rr 2 To 5
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Telangana High Court

Govt. Of A.P. vs Ch. Srirama Rao Died Per Lrs Rr 2 To 5 on 24 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
                      A.S.No.724 OF 2005
JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

None appeared for the appellants, though the

Appeal is listed today under the caption 'for dismissal'.

Hence, this Court has no other option, except to

dismiss the case for default and also for non-

prosecution.

2. Accordingly, the Appeal is dismissed for default

as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending

if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date :24.02.2025 prat ::2::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

A.S.No.724 OF 2005 Date :24.02.2025 prat