M Mahboob Shareef, Hyderabad vs Mohd Mubasheer Ahmed, Hyderabad
2022 Latest Caselaw 3281 Tel

Citation : 2022 Latest Caselaw 3281 Tel
Judgement Date : 1 July, 2022

Telangana High Court

M Mahboob Shareef, Hyderabad vs Mohd Mubasheer Ahmed, Hyderabad on 1 July, 2022

Bench: Chillakur Sumalatha

       HONOURABLE Dr. JUSTICE CHILLAKUR SUMALATHA


                CIVIL REVISION PETITION No.6416 of 2016

ORDER:

Challenge in this Civil Revision Petition is the judgment rendered

by the Court of Chief Judge, City Small Causes Court, Hyderabad, in

RA.No.20 of 2009, dated 03.6.2016.

No representation on petitioner's side on call though the learned

counsel for the respondent is present. There was no representation on

petitioner's side even on 11.4.2022 and 09.6.2022. Though the matter

is listed on this day under the caption "for dismissal", yet there is no

representation on petitioner's side. Hence, this Revision Petition is

dismissed for non-prosecution without costs. Interim order granted on

29.12.2016 stands vacated.

As a sequel, miscellaneous applications pending, if any, shall

stand closed.

__________________________________ Dr. CHILLAKUR SUMALATHA, J 01.7.2022 dr

M Mahboob Shareef, Hyderabad vs Mohd Mubasheer Ahmed, Hyderabad
2022 Latest Caselaw 3281 Tel

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