Shaik Khaleel vs Mohd Sajid
2022 Latest Caselaw 3822 Tel

Citation : 2022 Latest Caselaw 3822 Tel
Judgement Date : 21 July, 2022

Telangana High Court

Shaik Khaleel vs Mohd Sajid on 21 July, 2022

Bench: G Sri Devi

      THE HON'BLE SRI JUSTICE V. SURI APPA RAO

                 MACMA No.497 of 2007
Judgment :

        Learned counsel for the appellants was absent on

26.11.2013 and 17.12.2013 when the case is taken up
for consideration. Even today also learned counsel for

the appellants is not present. No representation on
behalf of the appellants.       Learned counsel for the

respondents is present. Hence, the appeal is dismissed

for non-prosecution. The miscellaneous petitions

pending if any shall stand closed. No costs.

JUSTICE V. SURI APPA RAO

Kk/Dt: 28-1-2014 THE HON'BLE SRI JUSTICE V. SURI APPA RAO MACMA No.497 of 2007 28-1-2014

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