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Shaik Ibrahim, vs Smt. Abida Begum Chote Bi,
2022 Latest Caselaw 7092 Tel

Citation : 2022 Latest Caselaw 7092 Tel
Judgement Date : 28 December, 2022

Telangana High Court

Shaik Ibrahim, vs Smt. Abida Begum Chote Bi, on 28 December, 2022

Bench: G.Anupama Chakravarthy

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                    SECOND APPEAL No.1364 of 2006
JUDGMENT:

When this matter was listed on 21.12.2022, as there was

no representation for the appellants in the forenoon or in the

afternoon, the matter was directed to be listed under the

caption 'for dismissal' on 28.12.2022.

2. Though the matter is coming up under the caption 'for

dismissal', today also there is no representation for the

appellants either in the forenoon or in the afternoon.

3. Therefore, the second appeal is dismissed for default

and for non-prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 28.12.2022

Smk/Lk THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

SECOND APPEAL No.1364 of 2006 Date: 28.12.2022

Smk/Lk

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