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Smt. M. Indira vs M. Sai Krishna
2022 Latest Caselaw 1935 Tel

Citation : 2022 Latest Caselaw 1935 Tel
Judgement Date : 18 April, 2022

Telangana High Court
Smt. M. Indira vs M. Sai Krishna on 18 April, 2022
Bench: Shameem Akther, Juvvadi Sridevi
       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
      THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                       F.C.A.No.84 OF 2011
JUDGMENT:

On 11.04.2022, as there was no representation for the

appellant, the matter was directed to be listed today under

the caption 'for orders'. Even today, there is no

representation for the appellant. It appears that the appellant

has no interest to pursue the matter.

2. Learned counsel for the respondent is present.

3. Under these circumstances, the appeal is dismissed for

default.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

___________________ JUVVADI SRIDEVI, J Date: 18.04.2022 ssp

 
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