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Yasheerunnissa Begum Hyd vs Mandalaiah Hyd
2022 Latest Caselaw 2013 Tel

Citation : 2022 Latest Caselaw 2013 Tel
Judgement Date : 19 April, 2022

Telangana High Court

Yasheerunnissa Begum Hyd vs Mandalaiah Hyd on 19 April, 2022

Bench: M.Laxman

        THE HON'BLE SRI JUSTICE M. LAXMAN

             SECOND APPEAL NO.1151 OF 2001

JUDGMENT:

This Second Appeal is filed against the judgment and

decree dated 13.07.2001 passed in A.S.No.445 of 1997 on the

file of the Court of the XII Additional Chief Judge, City Civil

Court, Hyderabad.

2. No representation from appellant's side. The

appellant failed to pursue the matter. There was no

representation from appellant's side even on 06.04.2022.

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: 19.04.2022 BDR

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