Koudagani Ramakrishna vs Koudagani Alias Mote Nagasri,
2025 Latest Caselaw 3370 Tel

Telangana High Court

Koudagani Ramakrishna vs Koudagani Alias Mote Nagasri, on 24 March, 2025

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

               FAMILY COURT APPEAL NO.225 OF 2024


Mr. Sharat Chandraa, learned counsel appearing for the respondent.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. No one appears for the appellant.

2. The Proceeding Sheets also show that the appellant has not been

represented on several occasions.

3. F.C.A.No.225 of 2024 is accordingly dismissed for default.

Interim orders, if any, shall stand vacated. All connected

applications are dismissed. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 24.03.2025 NDS