The Greater Hyderabad Petrolem ... vs The Union Of India,
2021 Latest Caselaw 3324 Tel

Citation : 2021 Latest Caselaw 3324 Tel
Judgement Date : 9 November, 2021

Telangana High Court

The Greater Hyderabad Petrolem ... vs The Union Of India, on 9 November, 2021

Bench: Satish Chandra Sharma, A.Rajasheker Reddy

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
       THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                   WRIT APPEAL No.906 of 2006

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     The present writ appeal is of the year 2006. There is no

appearance on behalf of the appellants.


     Hence, the writ appeal is dismissed for non-prosecution.


     Miscellaneous petitions, if any, pending in this writ

appeal shall stand closed. There shall be no order as to costs.




                                         __________________________________
                                          SATISH CHANDRA SHARMA, CJ




                                               ______________________________
                                               A. RAJASHEKER REDDY, J

09.11.2021

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