Vp, Subhodaya Harijana Girijana ... vs Prl Secy, Revenue Dept, Hyderabad ...
2021 Latest Caselaw 1053 Tel

Citation : 2021 Latest Caselaw 1053 Tel
Judgement Date : 31 March, 2021

Telangana High Court

Vp, Subhodaya Harijana Girijana ... vs Prl Secy, Revenue Dept, Hyderabad ... on 31 March, 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


                     WRIT APPEAL No.522 of 2017

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


1.

The present appeal was listed on 10.02.2021. However, none

had appeared for the appellant and the matter was directed to be listed

today for dismissal. None is present on behalf of the appellant even

today.

2. It appears that the appellant is not interested in prosecuting the

present appeal, which is accordingly dismissed in default and for

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 31.03.2021 lur

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