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Vinay Kumar Singh vs Archana Singh
2021 Latest Caselaw 828 Tel

Citation : 2021 Latest Caselaw 828 Tel
Judgement Date : 17 March, 2021

Telangana High Court
Vinay Kumar Singh vs Archana Singh on 17 March, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.3

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                        F.C.A.No.340 of 2017

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

1.

The present matter was listed on 09.03.2021. 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 17.03.2021 lur

 
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