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Bandyala Gouthami vs Bandyala Poolamma
2025 Latest Caselaw 4304 Tel

Citation : 2025 Latest Caselaw 4304 Tel
Judgement Date : 26 June, 2025

Telangana High Court

          THE HONOURABLE SMT. JUSTICE K. SUJANA

                    APPEAL SUIT No.74 of 2007


JUDGMENT:

When the matter came up for hearing, it is noticed that on

18.06.2025, this Court directed the Registry to verify whether

any vakalath is filed on behalf of appellant No.2 by deleting the

name of the learned counsel appearing for appellant No.1 as the

appeal against her is dismissed as withdrawn. Pursuant to the

said order, the Registry informed this Court that there is no

vakalath filed on behalf of appellant No.2 till today. Hence, it is

presumed that appellant No.2 is not interested to proceed with

the appeal suit.

Hence, the Appeal Suit stands dismissed for

non-prosecution. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

_________________ K.SUJANA, J

26.06.2025 gms

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