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Dr.D.Praveen Kumar vs The Union Of India
2022 Latest Caselaw 6330 Tel

Citation : 2022 Latest Caselaw 6330 Tel
Judgement Date : 1 December, 2022

Telangana High Court

Dr.D.Praveen Kumar vs The Union Of India on 1 December, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.833 of 2008

JUDGMENT: (Per the Hon'ble Dr.SA,J)

Learned counsel for the appellant would submit that he

addressed a letter to the appellant and there is no response

from the appellant.

2. It appears that the appellant has no interest to pursue the

matter.

3. Under these circumstances, the Civil Miscellaneous Appeal

is dismissed for default.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J

Date: 01.12.2022 ssp

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