Smt. Pallerla Chandrakala vs Smt. Anumula Padmavathanima And 3 ...
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Telangana High Court

Smt. Pallerla Chandrakala vs Smt. Anumula Padmavathanima And 3 ... on 24 July, 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

                           A.S..No.382 OF 2025
JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel for

the appellant has informed the Court that he has no instructions

from his client to argue the case and the appeal may be dismissed

for default. Learned counsel further submitted that liberty be

granted to the appellant to pursue the remedies in accordance with

law.

2. Recording the same, the A.S.(SR). is dismissed for default.

However, liberty is granted to the appellant to pursue the remedies

in accordance with law. There shall be no order as to costs.

Miscellaneous Applications, if any, pending in this appeal

shall stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 03.03.2025.

MD