Expand

2026 2025 2024 2023 2022 2021

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

Union Of India vs Smt.Rukkamma And 3
2022 Latest Caselaw 6990 Tel

Citation : 2022 Latest Caselaw 6990 Tel
Judgement Date : 26 December, 2022

Telangana High Court

Union Of India vs Smt.Rukkamma And 3 on 26 December, 2022

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                  APPEAL SUIT.No.34474 of 1998

JUDGMENT

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

representation for the appellant. The record is not available

with the Court.

On 12.12.2022, there is no representation for the

appellant and therefore, the matter was directed to be listed

today. Today also, there is no representation for the appellant.

Therefore, this Court is of the considered view that no purpose

would be served in continuing the appeal.

Hence, the Appeal is dismissed. 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