Sunday, 19, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Bvkrishna Murty 2 Others vs P.Ramaiah
2022 Latest Caselaw 5566 Tel

Citation : 2022 Latest Caselaw 5566 Tel
Judgement Date : 1 November, 2022

Telangana High Court
Bvkrishna Murty 2 Others vs P.Ramaiah on 1 November, 2022
Bench: P.Sree Sudha
      THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                      A.S.No.23 of 2000

JUDGMENT

When the matter is taken up for hearing, there is

no representation for the appellants.

On 20.10.2021 and 13.10.2022, there is no

representation for the appellants and therefore, the

matter was directed to be listed under the caption 'for

dismissal'. Today also, there is no representation for

the appellants. Therefore, this Court is of the

considered view that that the appellants are not

interested to pursue the litigation.

Hence, the Appeal is dismissed for non-

prosecution. No costs.

Pending miscellaneous applications, if any, shall

stand closed.

____________________ P. SREE SUDHA, J

Date: 01.11.2022 rev/prv

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter