Citation : 2025 Latest Caselaw 1535 Tel
Judgement Date : 30 January, 2025
THE HONOURABLE Dr. JUSTICE G.RADHA RANI
CITY CIVIL COURT APPEAL No.71 of 2004
JUDGMENT:
-
This appeal is filed by the appellants aggrieved by the
judgment and decree dated 22.12.2003 in O.S.No.558 of 1999
passed by the learned XIV Additional Chief Justice, City Civil
Court (Fast Track Court), Hyderabad.
2. Learned counsel for the appellants reported that he had no
instructions from his clients.
3. Recording the submission of the learned counsel for the
appellants, the City Civil Court Appeal is dismissed for default.
No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
_____________________ Dr. G.RADHA RANI, J Dt.: 30.01.2025 dsv
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