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G Jawaharlal vs The Rural Electrification ...
2021 Latest Caselaw 3461 Tel

Citation : 2021 Latest Caselaw 3461 Tel
Judgement Date : 12 November, 2021

Telangana High Court

G Jawaharlal vs The Rural Electrification ... on 12 November, 2021

Bench: M.Laxman

                THE HON'BLE SRI JUSTICE M.LAXMAN



                    SECOND APPEAL NO.407 OF 2013



JUDGMENT:

The present Second Appeal has been filed against the dismissal of

the suit and appeal and the said suit was filed for recovery of money.

2. In the year 2015 this Court adjourned the case for properly framing

the grounds involving substantial question of law.

3. There is no representation from the appellant for two adjournments

when the matter is posted for dismissal.

4. 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

SECOND APPEAL NO.407 OF 2013

Date: 12.11.2021.

Shr.

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