Vijaya S. Konodia vs M/S Swastik Enterpirses
2025 Latest Caselaw 1136 Tel

Telangana High Court

Vijaya S. Konodia vs M/S Swastik Enterpirses on 20 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                   C.C.C.A.No.218 OF 2005
JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

None appeared for the appellant, though the

Appeal is listed today under the caption 'for dismissal'.

Hence, this Court has no other option, except to

dismiss the Appeal for default and also for non-

prosecution.

2. Accordingly, the Appeal is dismissed for default

as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending

if any in this Appeal, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date :20.01.2025 prat ::2::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

C.C.C.A.No.218 OF 2005

Date :20.01.2025 prat