Syed Razzak vs K Prabhkar
2025 Latest Caselaw 6265 Tel

Telangana High Court

Syed Razzak vs K Prabhkar on 3 November, 2025

 THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL

             SECOND APPEAL No.547 of 2018

JUDGMENT:

Sri Janardhan Reddy Kotha, learned counsel for

respondents is present.

2. On the earlier occasions i.e., on 29.04.2024,

25.08.2025 and 27.10.2025 as there was no representation

on behalf of the petitioner, the matter was directed to be

listed for dismissal. Today also there is no representation on

behalf of the petitioner even the matter is listed under the

caption 'for dismissal'. Accordingly, the matter is listed for

dismissal. Therefore, it is evidencing that the appellant is

not evincing any interest to prosecute the case. Hence, this

Court is left with no option but to dismiss the petition for

default.

3. Accordingly, this second appeal is dismissed for default.

As a sequel, miscellaneous applications if any, stands closed.

_________________________ JUSTICE E.V.VENUGOPAL

Date: 03.11.2025 pld