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Smt.P.Padma vs Ponnam Venkatesh
2022 Latest Caselaw 6913 Tel

Citation : 2022 Latest Caselaw 6913 Tel
Judgement Date : 20 December, 2022

Telangana High Court

Smt.P.Padma vs Ponnam Venkatesh on 20 December, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

F.C.A.No.138 of 2007 and Crl.R.C.No.848 of 2008

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

No representation for both sides. Though these matters

are listed today under the caption "for orders" and passed

over for some time, there is no representation for the

appellant in F.C.A.No.138 of 2007/petitioner in Crl.R.C.No.848

of 2008. It appears that she has no interest to pursue the

appeal.

2. Under these circumstances, F.C.A.No.138 of 2007 and

Crl.R.C.No.848 of 2008 are dismissed for default.

As a sequel, miscellaneous petitions, if any, pending

shall stand closed. No order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 20.12.2022 DSU/SCS

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