Citation : 2022 Latest Caselaw 1934 Tel
Judgement Date : 18 April, 2022
THE HON'BLE SRI JUSTICE M. LAXMAN
SECOND APPEAL NO.1003 OF 2001
JUDGMENT:
This Second Appeal is filed against the judgment and
decree dated 01.08.2001 passed in A.S.No.177 of 1997 on the
file of the Court of the XII Additional Chief Judge, City Civil
Court, Hyderabad (Fast Track Court).
2. No representation from appellant's side. The
appellant failed to pursue the matter. There was no
representation from appellant's side even on 04.04.2022.
Though the matter is listed under the caption "for dismissal",
no representation from appellant's 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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