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K. Vittal vs K. Parthasarathi
2021 Latest Caselaw 4138 Tel

Citation : 2021 Latest Caselaw 4138 Tel
Judgement Date : 3 December, 2021

Telangana High Court

K. Vittal vs K. Parthasarathi on 3 December, 2021

Bench: M.Laxman

       THE HONOURABLE SRI JUSTICE M.LAXMAN

               APPEAL SUIT No.2154 of 2001

JUDGMENT:

It is seen from the record that on 24.11.2021 when the

matter was taken up for hearing, there was no representation

for the appellant, and hence, the matter was directed to be

posted today under the caption 'for judgment'.

In spite of posting the matter today under the caption

'for judgment', there is no representation for the appellant.

The appeal is pertaining to 2001 and the suit is of 1996. On

account of stay granted by this Court in the present appeal,

further proceedings pursuant to the judgment and decree of

the trial Court were stalled.

In the said circumstances, the Appeal Suit is dismissed

for non-prosecution. There shall be no order as to costs.

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

________________ M.LAXMAN, J Date: 03.12.2021 TJMR

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