Bairi Lakshmi Devi vs The State Of Telangana
2021 Latest Caselaw 2272 Tel

Citation : 2021 Latest Caselaw 2272 Tel
Judgement Date : 2 August, 2021

Telangana High Court

Bairi Lakshmi Devi vs The State Of Telangana on 2 August, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.19



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          W.A.No.294 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

The present appeal was listed on 06.04.2021, when none had

appeared for the appellants. As a result, the matter was directed to be

listed for dismissal. Same is the position today. None is present on

behalf of the appellants. It appears that the appellants are not

interested in prosecuting the present appeal.

2. The present appeal is dismissed in default and for non-

prosecution along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 02.08.2021 ES

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