P. Chandrakala vs K. Narasimhuloo
2025 Latest Caselaw 2619 Tel

Telangana High Court

P. Chandrakala vs K. Narasimhuloo on 27 February, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

   THE HONOURABLE DR.JUSTICE G.RADHA RANI

           CITY CIVIL COURT APPEAL No.86 of 2004
ORDER:

This appeal is filed by the appellant - defendant aggrieved by the

judgment and decree dated 31.12.2003 in O.S.No.297 of 2002 on the file

of the XI Additional Senior Civil Judge, City Civil Court, Hyderabad.

2. No representation by learned counsel for the appellant.

3. Learned counsel for the respondents reported that he was not

informed by his clients about any compromise between the parties.

4. As the matter was posted under the caption 'for dismissal

and the appellant is not evincing any interest in prosecuting the matter

and as the appeal is of the year 2004, it is considered fit to dismiss the

appeal for non - prosecution.

5. Accordingly, 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: 27th February, 2025 dsv.