Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

M/S.Goodlands Family Restaurant vs The Esi Corp., And Another
2021 Latest Caselaw 4253 Tel

Citation : 2021 Latest Caselaw 4253 Tel
Judgement Date : 10 December, 2021

Telangana High Court

M/S.Goodlands Family Restaurant vs The Esi Corp., And Another on 10 December, 2021

Bench: A.Venkateshwara Reddy

      HONOURABLE SRI JUSTICE A.VENKATESHWARA REDDY

        CIVIL MISCELLANEOUS APPEAL No.1090 of 2017

JUDGMENT:

Heard learned counsel for the respondents.

No representation on behalf of the appellant. On the last date of

hearing i.e. on 03.12.2021, learned counsel for the respondent was

present and reported ready for advancing arguments, whereas,

there was no representation on behalf of the appellant.

Accordingly, this matter was directed to be listed today under the

caption "For dismissal". Therefore, as the appellant is not evincing

any interest in prosecuting the matter, the appeal is dismissed for

default for non-prosecution. Pending miscellaneous applications, if

any, shall stand closed.

________________________________ A.VENKATESHWARA REDDY,J 10.12.2021 Nvl

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IDRC