B.Narasimha Reddy vs B.Kavita Reddy
2025 Latest Caselaw 3111 Tel

Telangana High Court

B.Narasimha Reddy vs B.Kavita Reddy on 13 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
                                      A.S.No.751 OF 2005

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Despite the matter being listed today under the caption "for

dismissal", there is no representation on behalf of the appellant. 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: 13.03.2025 rkk