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K. Chandrasekhar Rao, vs Ch. Atchaiah,
2021 Latest Caselaw 4104 Tel

Citation : 2021 Latest Caselaw 4104 Tel
Judgement Date : 2 December, 2021

Telangana High Court

K. Chandrasekhar Rao, vs Ch. Atchaiah, on 2 December, 2021

Bench: M.Laxman

            THE HON'BLE SRI JUSTICE M. LAXMAN

                   APPEAL SUIT No.1846 of 1999



JUDGMENT :

When the matter came up for hearing, there is no

representation on behalf of the appellants. In the absence of

arguments of learned counsel for the appellants, the

judgment cannot be pronounced on merits.

Therefore, the appeal is dismissed for non-prosecution.

No order as to costs.

Miscellaneous petitions pending, if any, shall stand

closed.

________________________ JUSTICE M. LAXMAN

02.12.2021.

Msr ML, J

THE HON'BLE SRI JUSTICE M. LAXMAN

APPEAL SUIT No.1846 of 1999

02.12.2021 (Msr)

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