Galithotti Praneeth Kumar vs M/S. Sony Transport Solutions
2025 Latest Caselaw 2621 Tel

Telangana High Court

Galithotti Praneeth Kumar vs M/S. Sony Transport Solutions on 27 February, 2025

      THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                          AND
       THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                     M.A.C.M.A.No.1317 of 2024

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

No one appears for the appellant. The last order dated

21.02.2025 records that the appellant is not represented since

04.10.2024. The order dated 18.02.2025 also records that the appeal

was to be listed under the heading 'For Dismissal' since the appellant

sought for several adjournments or remained unrepresented whenever

the matter was called on.

2. No one appears for the appellant today.

3. MACMA.No.1317 of 2024 is dismissed for default.

Interim orders, if any, shall stand vacated. All connected

applications are disposed of. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J Date: 27.02.2025 Dua

THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA AND THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

27.02.2025 Dua