M/S. Krishna Modern Rice Mill, ... vs Syndicate Bank, Branch At Bodhan And 3 ...
2025 Latest Caselaw 1132 Tel

Telangana High Court

M/S. Krishna Modern Rice Mill, ... vs Syndicate Bank, Branch At Bodhan And 3 ... on 20 January, 2025

Author: P.Sree Sudha

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA
                APPEAL SUIT No.46 of 2011

JUDGMENT:

This appeal suit is filed against the final decree and

judgment passed in I.A.No.107 of 2007 dated 07.11.2007 in

O.S.No.13 of 1995 on the file of Senior Civil Judge Court at

Nizamabad.

2. No representation on behalf of the appellants and

respondents.

3. A suit in I.A.No.107 of 2007 in O.S.No.13 of 1995 was

filed to pass final decree for recovery of amount with

subsequent interest, costs, charges, expenses by sale of

mortgaged schedule property shown in the preliminary decree

passed on 23.07.2005 in favour of the plaintiff as against the

defendants was allowed and a final decree is passed in terms

of the preliminary decree passed by the trial Court dated

23.07.2005 and against the said order defendant Nos.1 and 3

preferred this appeal against plaintiff and defendant No.4.

4. Even after listing the matter under the caption "for

dismissal', there is no representation on behalf of the

appellants and failed to evince interest in continuing the

appeal.

5. Accordingly the appeal suit is dismissed for non-

prosecution.

As a sequel, miscellaneous petitions, pending if any,

shall stand closed.

___________________ P.SREE SUDHA, J

Date: 20.01.2025 Bw

THE HON'BLE SMT. JUSTICE P.SREE SUDHA

APPEAL SUIT No.46 OF 2011 Dt:20.01.2025 Bw