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Itc Limited, vs M/S. Ganesh Grains Limited,
2021 Latest Caselaw 2139 Tel

Citation : 2021 Latest Caselaw 2139 Tel
Judgement Date : 19 July, 2021

Telangana High Court

Itc Limited, vs M/S. Ganesh Grains Limited, on 19 July, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.13

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                        COMCA No.3 OF 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

None is present on behalf of the appellant today.

2. Learned counsel for the appellant has not been appearing in the

present matter for the past two dates. On the last date of hearing, at

the request of learned counsel for the appellant, the matter was

adjourned for today. Even today, learned counsel for the appellant

has absented himself.

3. The appeal is accordingly dismissed in default and for

non-prosecution along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 19.07.2021 Lrkm

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Itc Limited, vs M/S. Ganesh Grains Limited,
2021 Latest Caselaw 2139 Tel

Itc Limited, vs M/S. Ganesh Grains Limited,2021 Latest Caselaw 2139 Tel

Itc Limited, vs M/S. Ganesh Grains Limited,
2021 Latest Caselaw 2139 Tel