H.Surender Rao vs The State Of Telangana,
2025 Latest Caselaw 3869 Tel

Telangana High Court

H.Surender Rao vs The State Of Telangana, on 12 June, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

            HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                               AND
              HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                                     LAAS.No.409 OF 2014

      JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, Ms.Nandini

Upadhaya, learned counsel representing Sri Mahesh Raje,

learned counsel for the appellants had informed this Court that

she has no instructions to argue the matter.

Hence, this Court has no other option except to dismiss

the appeal for non-prosecution.

Accordingly, the Appeal is dismissed for

non-prosecution. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

________________________________ JUSTICE TIRUMALA DEVI EADA Date: 12.06.2025 rkk