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Abdulk Salam Qamar vs Abdul Tayyab Jamani
2021 Latest Caselaw 3508 Tel

Citation : 2021 Latest Caselaw 3508 Tel
Judgement Date : 16 November, 2021

Telangana High Court

Abdulk Salam Qamar vs Abdul Tayyab Jamani on 16 November, 2021

Bench: M.Laxman

           THE HON'BLE SRI JUSTICE M. LAXMAN

                      SA No.815 of 2012

JUDGMENT:

On the earlier occasion, there was no representation for

the appellant and therefore, the matter was directed to be listed

under the caption "for dismissal".

Today also, even though the matter is listed under caption

"for dismissal", when the matter is taken up for hearing, there is

no representation from the appellant.

Notice was already served on the respondent. There is no

representation from the respondent also.

Accordingly, the appeal is dismissed for non-prosecution.

No order as to costs. Miscellaneous petitions, if any, pending in

this appeal shall also stand dismissed.

_________________ M. LAXMAN, J Date: 16.11.2021 Isn

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