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Smt. P.Sridevi vs Chakali Veera Swamy
2022 Latest Caselaw 6587 Tel

Citation : 2022 Latest Caselaw 6587 Tel
Judgement Date : 7 December, 2022

Telangana High Court

Smt. P.Sridevi vs Chakali Veera Swamy on 7 December, 2022

Bench: M.Laxman

              THE HON'BLE SRI JUSTICE M.LAXMAN

                   APPEAL SUIT No.196 of 2022

JUDGMENT:

1. No representation from the learned counsel for the

appellant.

2. This Court by Order dated 15.11.2022 has extended the

time for publication of notices on the unserved respondents in

I.A.No.3 of 2022 on payment of costs of Rs.500/- (Rupees five

hundred only) to the credit of the Legal Services Committee, High

Court for the State of Telangana, Hyderabad. Inspite of extension

of time for filing the proof of publication, there is no response

from the appellant.

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

costs. Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 07.12.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

A.S.No.196 of 2022

Dated: 07.12.2022

ESP

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