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Smt. Jannu Lalitha, vs Jannu Sudhakar And Another,
2021 Latest Caselaw 4228 Tel

Citation : 2021 Latest Caselaw 4228 Tel
Judgement Date : 9 December, 2021

Telangana High Court

Smt. Jannu Lalitha, vs Jannu Sudhakar And Another, on 9 December, 2021

Bench: G Sri Devi

               HONOURABLE JUSTICE G.SRI DEVI

             CRIMINAL REVISION CASE No. 290 of 2008

JUDGMENT:

When the matter is taken up for hearing, which pertains to

2008, there is no representation on behalf of the petitioner.

Hence, the Criminal Revision Case is dismissed for default.

Pending Miscellaneous petitions, if any, shall stand

dismissed.

____________________ JUSTICE G.SRI DEVI 09-12-2021 tsr

HONOURABLE JUSTICE G.SRI DEVI

CRIMINAL REVISION CASE No. 290 of 2008

DATE: 09-12-2021

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