K.Soujanya vs Kota Ravi Manohar
2025 Latest Caselaw 3919 Tel

Telangana High Court

K.Soujanya vs Kota Ravi Manohar on 13 June, 2025

       THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                                     AND
          THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
               FAMILY COURT APPEAL NO.78 OF 2025

Ms. Sowmya Sanisetty, learned counsel representing Mr. Venkateswarlu Sanisetty,
learned counsel for the respondent.

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. No one appears for the appellant.

2. The Proceeding Sheets show that counsel for the appellant was

not ready on 2 consecutive occasions.

3. F.C.A.No.78 of 2025, along with all connected applications, is

accordingly dismissed for default.

Interim orders, if any, shall stand vacated. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J

Date: 13.06.2025 NDS/EDS