Kethavath Chandu Naik, vs Pujari Basavaraju,
2025 Latest Caselaw 3966 Tel

Telangana High Court

Kethavath Chandu Naik, vs Pujari Basavaraju, on 16 June, 2025

       THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                           AND
        THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO


                     MACMA NO.1312 OF 2024


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. No one appears for the appellant.

2. The Proceeding Sheet dated 01.05.2025 records that learned

counsel for the appellant has taken several adjournments from

13.03.2025 and has also failed to file the improved affidavit which the

appellant was directed to file on 16.04.2025. On 12.06.2025, an

adjournment was again requested on behalf of the appellant.

3. Since it is evident that the appellant is not interested to proceed

with the Appeal, MACMA No.1312 of 2024 is dismissed for default. All

connected applications shall stand disposed of. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J

Date: 16.06.2025 va