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Dr. Suroju Veerabhadra Chary, vs The District Medical Health ...
2022 Latest Caselaw 6583 Tel

Citation : 2022 Latest Caselaw 6583 Tel
Judgement Date : 7 December, 2022

Telangana High Court

Dr. Suroju Veerabhadra Chary, vs The District Medical Health ... on 7 December, 2022

Bench: Abhinand Kumar Shavili, Namavarapu Rajeshwar Rao

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND

THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

Writ Appeal No.456 of 2012

JUDGMENT : (Per Hon'ble Sri Justice Abhinand Kumar Shavili)

None appears for the appellants even though the

the Writ Appeal is listed to-day under the caption 'For

Dismissal'. Hence, this Court has no other option but

to dismiss the case for default and also for non-

prosecution.

2. Accordingly, the Writ Appeal is dismissed for

default as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending

if any in this Writ Appeal, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

______________________________________ NAMAVARAPU RAJESHWAR RAO, J

Date : 07.12.2022 prat

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