Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

G.Venugopal vs Mayuri Chit And Finance
2022 Latest Caselaw 6985 Tel

Citation : 2022 Latest Caselaw 6985 Tel
Judgement Date : 26 December, 2022

Telangana High Court

G.Venugopal vs Mayuri Chit And Finance on 26 December, 2022

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                       A.S.No.1438 of 2003

JUDGMENT

When the matter is taken up for hearing, there is no

representation for the appellant.

On 15.12.2022, there is no representation for the

appellant and therefore, the matter was directed to be listed

today under the caption 'for dismissal'. Today also, there is no

representation for the appellant. Therefore, this Court is of the

considered view that the appellant 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: 26.12.2022

MNV/Prv

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IDRC