Telangana High Court
D. Venkat Narsimha Reddy vs S. Anand Kumar And Another on 3 January, 2022
Bench: G Sri Devi
THE HON'BLE JUSTICE G. SRI DEVI
M.A.C.M.A. No 1612 of 2007
JUDGMENT:
Even though the appeal pertains to 2007, there is no
representation on behalf of the appellant.
Hence, the appeal is dismissed for non-prosecution. No costs.
Miscellaneous petitions, if any pending, shall stand closed.
_____________________ JUSTICE G. SRI DEVI
03.01.2022 tsr 2
THE HON'BLE JUSTICE G. SRI DEVI
M.A.C.M.A. No. 1612 of 2007
DATE: 03-01-2022
