Smt. Saraswathi Devi, Hyd And 2Ots vs C. Vittal Rao, Hyd And Ano
2025 Latest Caselaw 6324 Tel

Telangana High Court

Smt. Saraswathi Devi, Hyd And 2Ots vs C. Vittal Rao, Hyd And Ano on 6 November, 2025

Author: K.Lakshman

Bench: K. Lakshman

        THE HONOURABLE SRI JUSTICE K. LAKSHMAN
                                and
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

          CITY CIVIL COURT APPEAL No.239 of 2010

   JUDGMENT:

(per the Hon'ble Sri Justice K.LAKSHMAN)

Despite listing the matter under the caption

"For Dismissal", even today, there is no representation on

behalf of either the appellants or the respondents.

2. A perusal of the record reveals that, considering the fact

that the suit was filed for specific performance and the same

was dismissed, this Court referred the matter to the

Lok Adalat. The appellants were ready for settlement before

the Lok Adalat; however, there was no representation on

behalf of the respondents.

3. When the matter was listed on 10.10.2025 for hearing,

Sri Praveen Bonkuri, learned counsel, submitted that he had

instructions to appear on behalf of the appellants but had not

entered his appearance.

4. In light of the aforesaid discussion, the City Civil Court

Appeal is dismissed for non-prosecution. There shall be no

order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

_____________________ K. LAKSHMAN, J

___________________________________ VAKITI RAMAKRISHNA REDDY,J

06.11.2025 sa