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Sonnala Buchaiah Medak vs Dist.Collector Medak And 2
2022 Latest Caselaw 1929 Tel

Citation : 2022 Latest Caselaw 1929 Tel
Judgement Date : 18 April, 2022

Telangana High Court
Sonnala Buchaiah Medak vs Dist.Collector Medak And 2 on 18 April, 2022
Bench: M.Laxman
        THE HON'BLE SRI JUSTICE M. LAXMAN

              SECOND APPEAL NO.930 OF 2001

JUDGMENT:

This Second Appeal is filed against the judgment and

decree dated 13.08.2001 passed in A.S.No.10 of 1996 on the

file of the Court of the District Judge, Medak at Sangareddy.

2. No representation from appellants' side. The

appellant failed to pursue the matter. There was no

representation from appellants' side even on 04.04.2022.

Though the matter is listed under the caption "for dismissal",

no representation from appellants' side. Hence, the Second

Appeal is dismissed for non-prosecution.

3. As a sequel, pending miscellaneous applications, if

any, shall stand closed.

______________________ JUSTICE M. LAXMAN

DATE: 18.04.2022 BDR

 
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