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United Commercial Bank Now Uco ... vs Nanakram
2022 Latest Caselaw 3320 Tel

Citation : 2022 Latest Caselaw 3320 Tel
Judgement Date : 4 July, 2022

Telangana High Court

United Commercial Bank Now Uco ... vs Nanakram on 4 July, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
           CITY CIVIL COURT APPEAL No.75 OF 2000

JUDGMENT:

Learned counsel for the appellant called absent, no

representation. As per proceedings on 21.10.2021 also there

was no representation and as the parties are not evincing any

interest, the matter was directed to be listed today under the

caption for dismissal. Hence, the presence or representation on

behalf of the appellant is felt essential. In the absence of proper

representation on behalf of the appellant I do not find any merit

to adjourn the matter. Accordingly, the appeal is dismissed for

default for non-prosecution.

2. However, in the facts of the case, there shall be no

order as to the costs. As a sequel, miscellaneous petitions if

any, pending in this appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J Dated : 04-07-2022 abb

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