Bashamoni Srinivas vs Gajjala Naveen Kumar
2025 Latest Caselaw 6616 Tel

Telangana High Court

Bashamoni Srinivas vs Gajjala Naveen Kumar on 19 November, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

         CIVIL MISCELLANEOUS APPEAL No.412 of 2025

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. No one appears for the appellant.

2. The Proceeding Sheets show that on 29.10.2025, learned

counsel for the appellant had prayed for adjournment and no

one was represented on behalf of the appellant on 30.10.2025.

On 17.11.2025, at the request of the learned counsel for the

appellant, the matter is posted today.

3. CMA.No.412 of 2025, along with all connected

applications, is accordingly dismissed for default. Interim

orders, if any, shall stand vacated. There shall be no order as to

costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J DATE: 19.11.2025 TJMR