Smt. R. Kalavathi Das vs Smt. Sundari Bai
2025 Latest Caselaw 1198 Tel

Telangana High Court

Smt. R. Kalavathi Das vs Smt. Sundari Bai on 21 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                      AND
       THE HON'BLE SRI JUSTICE K. SARATH

                       C.C.C.A.No.236 OF 2007

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter was listed on 12.12.2024, as none appeared

for the appellants, this Court directed to list the matter under the

caption 'for dismissal'. Even today, there is no representation for

the appellants, despite listing the matter under the caption 'for

dismissal'. Therefore, this Court has no other option except to

dismiss the appeal for default or non-prosecution.

2. Accordingly, the appeal is dismissed for default. There

shall be no order as to costs.

Miscellaneous Applications, if any, pending in this appeal,

shall stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

_____________ K. SARATH, J

Date: 21.01.2025.

MD