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A.P. State Wakf Board vs The Gram Panchayat
2022 Latest Caselaw 5569 Tel

Citation : 2022 Latest Caselaw 5569 Tel
Judgement Date : 1 November, 2022

Telangana High Court

A.P. State Wakf Board vs The Gram Panchayat on 1 November, 2022

Bench: P.Sree Sudha

   THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                  A.S.No.559 of 2002

JUDGMENT

When the matter is taken up for hearing, there is

no representation for the appellant.

On 12.10.2022, there is no representation for the

appellant and therefore, the matter was directed to be

listed under the caption 'for dismissal'. Today also,

there is no representation for the appellant. Therefore,

this Court is of the considered view that that the

appellant is 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

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