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Jeevan Prakash Roy vs T. Anitha Neeta
2022 Latest Caselaw 6379 Tel

Citation : 2022 Latest Caselaw 6379 Tel
Judgement Date : 2 December, 2022

Telangana High Court

Jeevan Prakash Roy vs T. Anitha Neeta on 2 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.128 OF 2007

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

Learned counsel for the appellant would submit that a

letter was addressed to the appellant, but there is no

response from the appellant.

2. The said submission is taken on record.

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

the appeal.

4. 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

_______________________ NAGESH BHEEMAPAKA, J

Date: 02.12.2022 MD

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