L.A.Oandspl.Dy.Col. Nalgonda vs K.Matta Reddyandors
2025 Latest Caselaw 3511 Tel

Telangana High Court

L.A.Oandspl.Dy.Col. Nalgonda vs K.Matta Reddyandors on 27 March, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                           AND
       THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                           A.S.No.2160 OF 2000
JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Despite listing the matter under the caption 'for dismissal',

there is no representation on behalf of the appellant. Therefore, this

Court has no other option except to dismiss the appeal for default or

non-prosecution.

2. Accordingly, the appeal is dismissed for default. There shall

be no order as to costs.

Miscellaneous Applications, if any, pending in this appeal

shall stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 27.03.2025.

MD