Shaik Ameer vs Sher Mohd Khan
2025 Latest Caselaw 4093 Tel

Telangana High Court

Shaik Ameer vs Sher Mohd Khan on 19 June, 2025

     HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

               SECOND APPEAL NO.340 OF 2024

JUDGMENT:

On 28.04.2025, when the matter was taken up for

hearing, there was no representation on behalf of the appellants

and the matter was directed to be listed on 17.06.2025 under

the caption for 'dismissal'. On 17.06.2025, learned counsel for

appellants sought time even though the matter was listed under

the same caption. To give one more chance, matter was directed

to be listed on 19.06.2025 finally under the same caption.

2. Today also, when the matter is taken up for hearing,

learned Junior Counsel appearing for the learned Counsel on

record represented that the learned counsel for appellants on

record was held up in another Court and sought time. It

appears that appellants are not interested in prosecuting the

appeal. Accordingly, Appeal is dismissed for non-prosecution.

There shall be no order as to costs.

Pending miscellaneous petitions if any shall stand closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 19.06.2025 kkm HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

SECOND APPEAL NO.340 of 2024

Date: 19.06.2025 kkm