Telangana High Court
The Gram Panchayat vs Mohammed Akbar on 23 September, 2021
Bench: T.Amarnath Goud
HE HON'BLE SRI JUSTICE T.AMARNATH GOUD
S.A.No.100 of 2015
JUDGMENT:
When the case is called, there is no representation on behalf of the appellant and hence, the second appeal is dismissed for default. There shall be no order as to costs.
Miscellaneous petitions, if any, pending stands dismissed.
_______________________________ JUSTICE T.AMARNATH GOUD Date: 23-09-2021.
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