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D.Ashok Kumar vs V.Ramireddy
2022 Latest Caselaw 2011 Tel

Citation : 2022 Latest Caselaw 2011 Tel
Judgement Date : 19 April, 2022

Telangana High Court

D.Ashok Kumar vs V.Ramireddy on 19 April, 2022

Bench: M.Laxman

        THE HON'BLE SRI JUSTICE M. LAXMAN

              SECOND APPEAL NO.563 OF 2001

JUDGMENT:

This Second Appeal is filed against the judgment and

decree dated 13.06.2001 in A.S.No.03 of 2000 on the file of

the Court of the Senior Civil Judge at Sathupalli.

2. No representation from appellant's side. Learned

Counsel for the respondent on the last date of hearing

reported that tenant already vacated 20 years back, and the

learned counsel for the appellant sought time for verification,

but till date he has not reported about the instructions. In

the light of the said circumstances, the Second Appeal is

dismissed for non-prosecution.

3. As a sequel, pending miscellaneous applications, if

any, shall stand closed.

______________________ JUSTICE M. LAXMAN

DATE: 19.04.2022 BDR

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