Maphar Constructions A ... vs Greater Hyderabad Municipal ...
2022 Latest Caselaw 1465 Tel

Citation : 2022 Latest Caselaw 1465 Tel
Judgement Date : 24 March, 2022

Telangana High Court

Maphar Constructions A ... vs Greater Hyderabad Municipal ... on 24 March, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.338 OF 2010

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        On 17.03.2022, there was no appearance on behalf of the

appellants and the case was adjourned by way of last

indulgence. Today also there is no appearance.

        The writ appeal is accordingly dismissed for want of

prosecution.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                   ________________________
                                                    SATISH CHANDRA SHARMA, CJ




                                                     _______________________
                                                     ABHINAND KUMAR SHAVILI, J

24.03.2022

JSU

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