K. Chandraiah vs Y.E. Pratap Rao
2025 Latest Caselaw 5653 Tel

Telangana High Court

K. Chandraiah vs Y.E. Pratap Rao on 23 September, 2025

     THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

                      A.S.NO.1175 OF 2002

JUDGMENT:

When the matter was listed on 09.09.2025, learned counsel

for the appellant appeared through virtual mode and sought time

for filing paper publication. As seen from the record, though this

Court granted time for filing paper publication in six (06)

occasions, no proof of publication is filed. Therefore, the matter is

listed today under the caption 'For Dismissal'.

2. In spite of the same, there is no representation on behalf of

the appellant either in the morning session or in the afternoon

session. It seems that the appellant is not interested to pursue the

matter.

3. Accordingly, the appeal is dismissed for default. There shall

be no order as to costs.

Miscellaneous petitions, if any are pending, shall stand closed.

________________________________________ JUSTICE NARSING RAO NANDIKONDA

Date: 23.09.2025 ADT