Dondeti Jagannathamma vs Dondeti Narayanamma
2022 Latest Caselaw 6333 Tel

Citation : 2022 Latest Caselaw 6333 Tel
Judgement Date : 1 December, 2022

Telangana High Court

Dondeti Jagannathamma vs Dondeti Narayanamma on 1 December, 2022

Bench: G.Anupama Chakravarthy

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                     SECOND APPEAL No.294 of 2014
JUDGMENT:

On 21.01.2022, it was reported that Sri Venkateshwar

Varanasi, learned counsel for the appellant is no more,

therefore, notice was issued to the sole appellant and the said

notice was served. Inspite of receiving the notice, there is no

representation for the sole appellant either in person or through

an advocate.

2. The second appeal relates to the year,2014 and it is

still coming up for admission. The appellant has not evinced

any interest either in appearing in person or through an

advocate before the Court to prosecute the matter.

3. Therefore, the Second Appeal is dismissed for default

and for non-prosecution. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 01.12.2022 Smk/Lk

Dondeti Jagannathamma vs Dondeti Narayanamma
2022 Latest Caselaw 6333 Tel

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