Smt. Vijayalakshmi vs N. Santosh Kumar
2021 Latest Caselaw 1537 Tel

Citation : 2021 Latest Caselaw 1537 Tel
Judgement Date : 2 June, 2021

Telangana High Court

Smt. Vijayalakshmi vs N. Santosh Kumar on 2 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.7



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


                          F.C.A.No.140 of 2008

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


1.

The present appeal was listed on 24.03.2021, when none had

appeared for the appellant. As a result, the matter was directed to be

listed today for dismissal. Same is the position today. None is present

on behalf of the appellant. It appears that the appellant is not

interested in prosecuting the present appeal.

2. The present appeal is accordingly dismissed in default and for

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

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

02.06.2021 JSU

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