Moiz Ahmed Khan vs Sameeha Abdullah And Another
2025 Latest Caselaw 1133 Tel

Telangana High Court

Moiz Ahmed Khan vs Sameeha Abdullah And Another on 20 January, 2025

Author: P.Sree Sudha

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA
                      C.C.C.A.No.82 of 2020

JUDGMENT:

This appeal suit is filed against the judgment and

decree dated 09.06.2020 passed in O.S.No.347 of 2003 on

the file of the Court of III Additional Chief Judge, City Civil

Courts, Hyderabad.

2. Learned counsel for the respondents present.

3. No representation on behalf of the appellant.

4. A suit vide O.S.No.347 of 2003 was filed for recovery of

amount in the year 2003 was decreed in the year 2020 in the

trial Court against which defendant in the suit preferred this

appeal.

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

dismissal', there is no representation on behalf of the

appellant and failed to evince interest in continuing the

appeal.

6. 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

C.C.C.A.No.82 OF 2020 Dt:20.01.2025 Bw