M/S.Smith Andkenner Pharmaceuticals ... vs Vijaya Graphics Offsetandw.O.P, Hyd
2025 Latest Caselaw 1196 Tel

Telangana High Court

M/S.Smith Andkenner Pharmaceuticals ... vs Vijaya Graphics Offsetandw.O.P, Hyd on 21 January, 2025

Author: P.Sree Sudha

Bench: P.Sree Sudha

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

                      C.C.C.A.No. 154 of 2002

JUDGMENT:

Heard learned counsel for the appellant and learned counsel

for the respondent.

2. Respondent/plaintiff filed O.S.No.434 of 1996 against

appellant/defendant for recovery of amount and the same was

decreed on 10.04.2002. Aggrieved by the said order, appellant

herein preferred the present appeal.

3. Learned counsel for the appellant stated that he tried to

contact the appellant, but he could not contact him, as such no

purpose is served in continuing the appeal.

4. Recording the submission made by learned counsel for the

appellant, this appeal is dismissed. No order as to costs.

As a sequel, the miscellaneous petitions, if any, pending

shall stand closed.

_________________________ JUSTICE P.SREE SUDHA

DATE: 21.01.2025 ssy