Smt M. Manjula vs Sanaka Chiranjeevi
2025 Latest Caselaw 2947 Tel

Telangana High Court

Smt M. Manjula vs Sanaka Chiranjeevi on 10 March, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

            HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                               AND
                HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                                    C.C.C.A.No.22 OF 2008

      JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the appellant had informed this Court that he has

no instructions to argue the matter.

Hence, this Court has no other option except to dismiss

the appeal for non-prosecution.

Accordingly, the Appeal is dismissed for

non-prosecution. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

_____________________________ JUSTICE TIRUMALA DEVI EADA Date: 10.03.2025 rkk