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M/S. Deco Tiles, vs M/S. Khan Bahadur Ahmed Alladin ...
2021 Latest Caselaw 3459 Tel

Citation : 2021 Latest Caselaw 3459 Tel
Judgement Date : 12 November, 2021

Telangana High Court

M/S. Deco Tiles, vs M/S. Khan Bahadur Ahmed Alladin ... on 12 November, 2021

Bench: M.Laxman

                 THE HON'BLE SRI JUSTICE M.LAXMAN



              CITY CIVIL COURT APPEAL NO.161 OF 2001



JUDGMENT:

There is no representation from the appellant previously on two

occasions and today also there is no representation.

2. This appeal has been filed against the order of eviction and the suit

is of the year 1988. It seems that there is no interest from the appellant

in prosecuting the case.

3. Accordingly the appeal is dismissed for non-prosecution. No order

as to costs. As a sequel, the miscellaneous petitions pending if any shall

stand closed.

________________

M.LAXMAN, J

Date: 12.11.2021.

Shr.

THE HON'BLE SRI JUSTICE M.LAXMAN

CITY CIVIL COURT APPEAL NO.161 OF 2001

Date: 12.11.2021.

Shr.

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M/S. Deco Tiles, vs M/S. Khan Bahadur Ahmed Alladin ...2021 Latest Caselaw 3459 Tel