Thurati Niranjan Rao vs Illuri Ranga Reddy
2022 Latest Caselaw 6527 Tel

Citation : 2022 Latest Caselaw 6527 Tel
Judgement Date : 6 December, 2022

Telangana High Court

Thurati Niranjan Rao vs Illuri Ranga Reddy on 6 December, 2022

Bench: G.Anupama Chakravarthy

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                    SECOND APPEAL No.54 of 2002
JUDGMENT:

When this matter was listed on 18.11.2022, there was no

representation for both the counsel, therefore, it was directed to

be listed on 25.11.2022. However, when the matter was listed

on 02.12.2022, there was no representation for the appellant in

the forenoon or in the afternoon, therefore, it was directed to be

listed under the caption 'for dismissal' on 05.12.2022.

2. Today also, though the matter is listed under the

caption 'for dismissal', there is no representation for the

appellant either in the forenoon or in the afternoon.

3. Therefore, the second appeal is dismissed for default

and for non-prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 06.12.2022 Smk/Lk

Thurati Niranjan Rao vs Illuri Ranga Reddy
2022 Latest Caselaw 6527 Tel

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