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Dandu Srinivas vs Mrs.Dandu Renuka
2021 Latest Caselaw 769 Tel

Citation : 2021 Latest Caselaw 769 Tel
Judgement Date : 15 March, 2021

Telangana High Court

Dandu Srinivas vs Mrs.Dandu Renuka on 15 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.9

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                        F.C.A.No.526 of 2018

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

1.

The present matter was listed on 02.03.2021. However, none

had appeared for the appellant. In the interest of justice, the same was

adjourned for today to await the presence of learned counsel for the

appellant. 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 15.03.2021 lur

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Dandu Srinivas vs Mrs.Dandu Renuka
2021 Latest Caselaw 769 Tel

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Dandu Srinivas vs Mrs.Dandu Renuka2021 Latest Caselaw 769 Tel

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Dandu Srinivas vs Mrs.Dandu Renuka
2021 Latest Caselaw 769 Tel