Afzal Miyan vs Pushottam And 2 Others
2025 Latest Caselaw 5369 Tel

Telangana High Court

Afzal Miyan vs Pushottam And 2 Others on 9 September, 2025

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

        CIVIL MISCELLANEOUS APPEAL NO.531 OF 2009

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Mr. A. Najeeb Khan, Advocate, appears online and

submits that the appellant has taken away the papers from

counsel in the year 2010 itself and is not in touch with

counsel.

2. We notice from the Proceedings Sheet that the Appeal

was listed under the caption "for dismissal" by a Co-ordinate

Bench on 06.08.2025. The appellant was not represented on

the subsequent occasion.

3. C.M.A.No.531 of 2009 is accordingly dismissed for

default. All connected applications, are accordingly disposed

of. Interim Orders, granted, if any, shall stand vacated. There

shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J DATE: 09.09.2025 PVT