The Gm,Ap State Coop Marketing vs Sri.B.Satyanarayana
2025 Latest Caselaw 2572 Tel

Telangana High Court

The Gm,Ap State Coop Marketing vs Sri.B.Satyanarayana on 25 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

                        C.C.C.A.No.255 OF 2003

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Despite listing the matter under the caption 'for dismissal',

there is no representation on behalf of the appellant. Therefore,

this Court has no other option except to dismiss the appeal for

default or non-prosecution.

2. Accordingly, the appeal is dismissed for default. There shall

be no order as to costs.

Miscellaneous Applications, if any, pending in this appeal

shall stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 25.02.2025.

MD