M.V. Giri Rao vs Mohd. Ghouse
2022 Latest Caselaw 6456 Tel

Citation : 2022 Latest Caselaw 6456 Tel
Judgement Date : 5 December, 2022

Telangana High Court

M.V. Giri Rao vs Mohd. Ghouse on 5 December, 2022

Bench: P.Sree Sudha

   THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                   A.S.No.304 of 2007
JUDGMENT

When the matter is taken up for hearing, there is no representation for the party-in-person.

On 10.11.2022, there is no representation for the party-in-person and therefore, the matter was directed to be listed under the caption 'for dismissal'. Today though the matter is listed under the caption 'for dismissal, there is no representation for the party-in- person. Therefore, this Court is of the considered view that the party-in-person is not interested to pursue the litigation.

Hence, the Appeal is dismissed for non- prosecution. No costs.

Pending miscellaneous applications, if any, shall stand closed.

____________________ P. SREE SUDHA, J

Date: 05.12.2022 Prv

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