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Kamarapu Chandrasekhar vs K. Bukka Laxmi Bai
2022 Latest Caselaw 6991 Tel

Citation : 2022 Latest Caselaw 6991 Tel
Judgement Date : 26 December, 2022

Telangana High Court

Kamarapu Chandrasekhar vs K. Bukka Laxmi Bai on 26 December, 2022

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                       A.S.No.2620 of 2001

JUDGMENT

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

representation for the appellant.

On 14.12.2022, there is no representation for the

appellant. On 08.11.2022 appellant counsel stated that the

appeal was already dismissed. He intend to restore the same

but he could not turn up 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

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