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Pulluru Sadashivakuar R/O ... vs M/S Sriram Priya Chit Fund P Ltd 5 ...
2022 Latest Caselaw 6996 Tel

Citation : 2022 Latest Caselaw 6996 Tel
Judgement Date : 26 December, 2022

Telangana High Court

Pulluru Sadashivakuar R/O ... vs M/S Sriram Priya Chit Fund P Ltd 5 ... on 26 December, 2022

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                       A.S.No.707 of 2005

JUDGMENT

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

representation for the appellant.

As per the proceeding sheet a direction was given to

deposit certain amount and he filed an application for extension

of the time for depositing amount and it was dismissed. Hence,

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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