Mohd. Abdul Khaliq vs Smt. Habeebunnissa Nikkath
2022 Latest Caselaw 3785 Tel

Citation : 2022 Latest Caselaw 3785 Tel
Judgement Date : 18 July, 2022

Telangana High Court

Mohd. Abdul Khaliq vs Smt. Habeebunnissa Nikkath on 18 July, 2022

Bench: G Sri Devi, M.G.Priyadarsini

                 THE HON'BLE JUSTICE G. SRI DEVI
                                    AND
          THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                            F.C.A.No. 34 of 2010
JUDGMENT: (Per Hon'ble Justice G. Sridevi)

       Although the matter pertains to 2010, there is no

representation on behalf of the appellant.              Hence, it is

presumed that the appellant is not interested in prosecuting the

appeal.


       Hence, the appeal is dismissed for non-prosecution.

There shall be no order as to costs.


       Miscellaneous petitions, if any pending, shall stand closed.



                                                        ____________
                                                        G. SRI DEVI, J


                                             _______________________
                                             SMT. M.G.PRIYADARSINI, J
18.07.2022

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