G Kalamma, Hyderabad Anr vs Mohd Khaja, Hyderabad Anr
2022 Latest Caselaw 2865 Tel

Citation : 2022 Latest Caselaw 2865 Tel
Judgement Date : 16 June, 2022

Telangana High Court

G Kalamma, Hyderabad Anr vs Mohd Khaja, Hyderabad Anr on 16 June, 2022

Bench: G Sri Devi

               THE HON'BLE JUSTICE G. SRI DEVI

                 M.A.C.M.A.No. 1284 of 2015

JUDGMENT:-

      Although the matter pertains to 2015, there is no

representation on behalf of the appellants.         Hence, it is

presumed that the appellants are 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.




                                            __________________
                                            JUSTICE G. SRI DEVI

16.06.2022

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