M/S Alfa And Alfa Comp Tech. Ltd vs M/S Apple Credit Corporation Ltd
2025 Latest Caselaw 1508 Tel

Telangana High Court

M/S Alfa And Alfa Comp Tech. Ltd vs M/S Apple Credit Corporation Ltd on 29 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                    C.C.C.A.No.300 OF 2006
JUDGMENT:

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

When the matter is taken up for hearing, learned

counsel for the appellant appeared and informed the Court

that he has no instructions from his client to argue the

case. In view of the same, this Court has no other option

except to dismiss the case for default or non-prosecution.

2. Accordingly, the Writ Petition is dismissed for default.

No order as to costs.

3. As a sequel, miscellaneous applications pending if

any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date :29.01.2025 prat