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Sheelam Mallikarjun vs Sheelam Baswaiah
2021 Latest Caselaw 4105 Tel

Citation : 2021 Latest Caselaw 4105 Tel
Judgement Date : 2 December, 2021

Telangana High Court

Sheelam Mallikarjun vs Sheelam Baswaiah on 2 December, 2021

Bench: M.Laxman

            THE HON'BLE SRI JUSTICE M. LAXMAN

               APPEAL SUIT No.2248 of 1999



JUDGMENT :

When the matter came up for hearing, there is no

representation on behalf of the appellant. In the absence of

arguments of learned counsel for the appellant, 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.2248 of 1999

02.12.2021 (Msr)

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