M.G.Narasimha Rao vs M G Uma Maheswari And 4 Others
2025 Latest Caselaw 45 Tel

Telangana High Court

M.G.Narasimha Rao vs M G Uma Maheswari And 4 Others on 1 May, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                    C.C.C.A.NO.190 OF 2018


JUDGMENT :

None appeared for the appellant, though the

matter was listed today under the caption 'for dismissal',

there was no representation for the appellant. On the face of

the record, it depicts that this appeal was preferred in the

year 2018, however, the appellant does not evince any

interest to proceed with the matter. Thus, it appears that the

appellant is not interested to prosecute the matter vigilantly

and diligently anymore. Therefore, this appeal is liable to be

dismissed for non-prosecution.

2. Accordingly, this Appeal is dismissed for non-

prosecution.

Pending miscellaneous applications, if any, shall stand

closed. No costs.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 02.08.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A.NO.190 OF 2018

DATED 02.08.2023

YNK