Smt.M.Parvathi Bhai And Another vs Sri.K.Sampath Kumar And 2 Others
2025 Latest Caselaw 3920 Tel

Telangana High Court

Smt.M.Parvathi Bhai And Another vs Sri.K.Sampath Kumar And 2 Others on 13 June, 2025

   THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

                   C.C.C.A.NO.69 OF 2020
JUDGMENT:

When the matter was listed earlier five occasions, none

appeared for the appellants and there was no representation

on their behalf. Therefore, the matter was directed to be

listed today under the caption "for dismissal". The matter is

listed today under the caption "for dismissal" and as there is

no representation on behalf of the appellants, the matter is

passed over in the forenoon session. Again when the matter

is called in the afternoon session at 2:30 PM, there is no

representation on behalf of the appellants. It shows that the

appellants have no interest to pursue the appeal. Since the

appeal is of the year 2020, this Court has no other option

except to dismiss the appeal non-prosecution.

2. Accordingly, the City Civil Court Appeal is

dismissed for non-prosecution. There shall be no order as to

costs.

Miscellaneous petitions pending, if any, pending in this

appeal shall stand closed.

__________________________________ NARSING RAO NANDIKONDA, J Date: 13.06.2025 YVL