Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Pujala Hanumantha Rao vs Pujala Laxmidas
2021 Latest Caselaw 3745 Tel

Citation : 2021 Latest Caselaw 3745 Tel
Judgement Date : 24 November, 2021

Telangana High Court

Pujala Hanumantha Rao vs Pujala Laxmidas on 24 November, 2021

Bench: M.Laxman

       THE HONOURABLE SRI JUSTICE M.LAXMAN

        CITY CIVIL COURT APPEAL No.39 of 2002

JUDGMENT:

The present appeal arises out of dismissal of suit for

partition. It is seen from the record that the appeal against

respondent Nos.1 and 3 was dismissed. The appellants have

not taken any steps to set aside the dismissal order.

When the matter was taken up for hearing on

29.10.2021, none appeared for the appellants, and hence, the

matter was directed to be posted today under the caption 'for

dismissal. In spite of posting the matter today under the

caption 'for dismissal', there is no representation for the

appellants.

Therefore, the City Civil Court Appeal is dismissed for

non-prosecution. There shall be no order as to costs.

Miscellaneous petitions, if any, pending, shall stand closed.

________________ M.LAXMAN, J Date: 24.11.2021 TJMR

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs